Commissioner Of Income Tax-Xiii vs Bansal Commodities And Ors.
2013 Latest Caselaw 4071 Del

$~6 & 7


    *     IN THE HIGH COURT OF DELHI AT NEW DELHI


                                               Reserved on: 02.07.2013
                                                Decided on: 10.09.2013


+       RFA(OS) 17/2010,               C.M.    APPL.3608/2010      &       C.M.
        APPL.3611/2010


        COMMISSIONER OF INCOME TAX-XIII ..... Appellant

                                  versus

        BANSAL COMMODITIES & ORS.                         ..... Respondents

Through: Sh. Sanjeev Rajpal, Advocate, [for Resp. No.2 in Item No. 6 and for appellant in Item No.7).

Sh. V.N. Jha and Sh. Shashwat Bajpai, Advocates (Item Nos.6 and 7) Sh. Sandeep Sethi, Sr. Advocate with Sh. Mahendra Rana, Advocates. CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE NAJMI WAZIRI

MR. JUSTICE S. RAVINDRA BHAT

%

RFA (OS) 92/09 & RFA (OS) 17/10 Page 1 For detailed judgment, the decision dated 10.09.2013 in RFA (OS) 92/2009 may be referred to.

(S. RAVINDRA BHAT) JUDGE

(NAJMI WAZIRI) JUDGE

SEPTEMBER 10, 2013

RFA (OS) 92/09 & RFA (OS) 17/10 Page 2