Cit vs Rio Tinto India Pvt. Ltd.
2012 Latest Caselaw 6014 Del

        IN THE HIGH COURT OF DELHI AT NEW DELHI
                                           RESERVED ON: 19.09.2012
                                         PRONOUNCED ON: 05.10.2012
        ITA Nos. 819/2011, 822/2011, 899/2011 & 900/2011

        CIT                                      .... Appellant
        Through: Ms. Rashmi Chopra, Sr. Standing Counsel.
                                versus

        RIO TINTO INDIA PVT. LTD.                ..... Respondent

Through: Mr. Nageshwar Rao & Ms. Sayaree Basu Mallik, Advocates.

CORAM:

MR. JUSTICE S. RAVINDRA BHAT MR. JUSTICE R.V. EASWAR

MR. JUSTICE S.RAVINDRA BHAT %

1. The present appeals is dismissed in view of the separate judgment passed today i.e. 05.10.2012 in ITA No. 817/2011 titled CIT Vs. Rio Tinto India Pvt. Ltd.

S.RAVINDRA BHAT (JUDGE)

5th October, 2012 R.V. EASWAR (JUDGE)

ITA Nos. 819, 922, 899 & 900/2011 Page 1