Shri Lal Mahal Limited vs Commissioner Of Income Tax
2015 Latest Caselaw 3437 Del

$~2 to 3
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                      Decided on : 28.04.2015

+      ITA 264/2015, C.M. APPL.7349/2015
+      ITA 265/2015, C.M. APPL.7351/2015
       SHRI LAL MAHAL LIMITED                              ..... Appellant

                              Versus

       COMMISSIONER OF INCOME TAX                          ..... Respondent

Through : Sh. Salil Aggarwal, Sh. Prakash Kumar and Sh. Ravi Pratap Mall, Advocate, for the appellant.

Ms. Suruchii Aggarwal, Sr. Standing Counsel and Sh. Abhishek Sharma, for the revenue. CORAM:

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

MR. JUSTICE S. RAVINDRA BHAT (OPEN COURT)

% For detailed judgment, the decision dated 28.04.2015 in ITA 263/2015 may be referred to.

S. RAVINDRA BHAT (JUDGE)

R.K. GAUBA (JUDGE) APRIL 28, 2015 'ajk'

ITA 264/2015 & ITA 265/2015 Page 1