Commissioner Of Income ... vs Aditya Khanna
2015 Latest Caselaw 3001 Del

$~6-12
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                         Decided on: April 15,2015
+    ITA 181/2015 & C.M.Nos.4216-17/2015

       COMMISSIONER OF INCOME TAX-(CENTRAL)-I ..... Appellant

                       Through:   Mr. Kamal Sawhney, Sr.Standing
                                  Counsel with Mr.Shikhar Garg and
                                  Mr.Mukul Mathur, Advs.
                       versus

       NAVIN KHANNA                                ..... Respondent

+ ITA 182/2015 & C.M.Nos.4218-19/2015 ADITYA KHANNA ..... Respondent

+ ITA 183/2015 & C.M.No.4220/2015 VINITA SINGH ..... Respondent

+ ITA 184/2015 & C.M.Nos.4221-22/2015 ARVIND KHANNA ..... Respondent

+ ITA 186/2015 & C.M.Nos.4349-50/2015 NAVIN KHANNA ..... Respondent

+ ITA 187/2015 & C.M.Nos.4351-52/2015 ARVIND KHANNA ..... Respondent

+ ITA 188/2015 & C.M.Nos.4353-54/2015 VINITA SINGH ..... Respondent

Through: Mr.Sanjeev Sasbharwal, Sr.Adv. with Mr.Bon Goswamy, Mr.Ankit Garg and Ms.Megha Kamthan, Advs.

CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE R.K.GAUBA

MR. JUSTICE S. RAVINDRA BHAT %

The matters are taken up today, since 14.04.2015 was declared a holiday on account of Ambedkar Jayanti.

For detailed judgment, the decision dated 15.04.2015 in ITA 180/2015 may be referred to.

S. RAVINDRA BHAT, J

R.K.GAUBA, J APRIL 15, 2015 mr