Commissioner Of Income Tax-Xiv vs Vivek Aggarwal
2015 Latest Caselaw 1186 Del

Citation : 2015 Latest Caselaw 1186 Del
Judgement Date : 9 February, 2015

Delhi High Court

Commissioner Of Income Tax-Xiv vs Vivek Aggarwal on 9 February, 2015

Author: S.Ravindra Bhat

$~5-10
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      Decided on: 09th February, 2015
+      ITA 67/2014
+      ITA 68/2014
+      ITA 69/2014
+      ITA 75/2014
+      ITA 76/2014
+      ITA 77/2014

       COMMISSIONER OF INCOME TAX-XIV         ..... Appellant
                   Through  Ms. Suruchi Aggarwal, sr. standing
                            counsel with Mr. Aamir Aziz, Adv.
                   versus

       VIVEK AGGARWAL                                ..... Respondent

Through Mr. Sanjeev Sabharwal, Sr. Adv.

with Mr. Prakash Kumar 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 (OPEN COURT) % For detailed judgment, the decision dated 09.02.2015 in ITA No. 66/2014 may be referred to.

S. RAVINDRA BHAT (JUDGE)

R.K.GAUBA (JUDGE) FEBRUARY 09, 2015 vld

ITA No.67-69/2014 & 75-77/2014 Page 1

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