Cit vs Valiant Communications Ltd.
2012 Latest Caselaw 5600 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      RESERVED ON: 31.07.2012
                                   PRONOUNCED ON: 17.09.2012

+                     ITA Nos. 783/2009 & 1239/2011

THE COMMISSIONER OF INCOME TAX                        ..... Appellants

      Through : Ms. Rashmi Chopra, Sr. Standing counsel
                with Mr. Harpreet Singh Ajmani, Advocate

                                  versus

REGENCY CREATIONS LTD.                               ..... Respondent

Through: Mr. Kuldip Singh, Advocate.

ITA Nos.2002/2010, 438/2012, 439/2012, 440/2012, 441/2012

CIT ..... Appellant

Through : Ms. Rashmi Chopra, Sr. Standing counsel with Mr. Harpreet Singh Ajmani, Advocate

versus

VALIANT COMMUNICATIONS LTD. ..... Respondent

Through : Mr. Harish Malhotra, Sr. Advocate with Mr. Rajender Aggarwal, Advocate

CORAM:

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

ITAs 783/09, 1239/11, 2002/10, 438,439,440,441/12 Page 1 MR. JUSTICE S.RAVINDRA BHAT

%

1. The present appeals are allowed in view of the separate

judgment passed today in ITA No.69/2008 titled The Commissioner of

Income Tax Vs. Regency Creations Ltd.

                                                (S.RAVINDRA BHAT)
                                                          JUDGE




                                                    (R.V. EASWAR)
     th
17 September, 2012                                         JUDGE




ITAs 783/09, 1239/11, 2002/10, 438,439,440,441/12            Page 2