Commissioner Of Income Tax (C)-Ii vs Micra India Pvt Ltd
2015 Latest Caselaw 666 Del

$~60 to 64
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                         Decided on: 22nd January, 2015
+      ITA 444/2013
+      ITA 445/2013
+      ITA 446/2013
+      ITA 452/2013
+      ITA 461/2013

       COMMISSIONER OF INCOME TAX (C)-II       ..... Appellant
                   Through  Mr. N P Sahni, Sr. Standing Counsel
                            with Mr. Nitin Gulati and Mr. Judy
                            James, Jr. Standing Counsel
                     versus
       MICRA INDIA PVT LTD                           ..... Respondent

Through Mr. Salil Kapoor and Mr. Vikas Jain, 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 22.01.2015 in ITA No. 441/2013 may be referred to.

S. RAVINDRA BHAT (JUDGE)

R.K.GAUBA (JUDGE) JANUARY 22, 2015/vld

ITA 444/2013 & conn. Page 1