Commissioner Of Income Tax vs Bharat Heavy Electrical Limited
2012 Latest Caselaw 5432 Del

Citation : 2012 Latest Caselaw 5432 Del
Judgement Date : 11 September, 2012

Delhi High Court

Commissioner Of Income Tax vs Bharat Heavy Electrical Limited on 11 September, 2012

Author: S.Ravindra Bhat

$~10, 13 & 14
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                           DECIDED ON: 11.09.2012

+                       ITA Nos.807, 1578 & 312/2010

        COMMISSIONER OF INCOME TAX                 ..... Appellant
                       Through: Mr. Abhishek Maratha, Sr.
                       Standing Counsel with Ms. Anshul Sharma,
                       Advocate.
                versus
        BHARAT HEAVY ELECTRICAL LIMITED ..... Respondent

Through: Mr. S. Krishnan, Advocate.

CORAM:

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

MR. JUSTICE S.RAVINDRA BHAT (OPEN COURT)

% For detailed order, please see order dated 11.09.2012 passed in

ITA-278/2010 - CIT v. BHEL.

S. RAVINDRA BHAT, J

SEPTEMBER 11, 2012 R.V. EASWAR, J

ITA Nos.278, 807, 1578 & 312/2010 Page 1

Download the LatestLaws.com Mobile App