The Commissioner Of Income Tax-Ii vs Li &Fung; ( India) Pvt. Ltd.
2015 Latest Caselaw 2120 Del

$~6
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                           Decided on 11th March, 2015
+      ITA 506/2014

       THE COMMISSIONER OF INCOME TAX-II            ..... Appellant
                        Through:   Mr.Kamal Sawhney, Sr.Standing
                                   counsel with Mr.Mukul Mathur and
                                   Mr. Shikhar Garg, Advs.
                      versus
       LI &FUNG ( INDIA) PVT. LTD.          ..... Respondent

Through: Mr.Porus Kaka, Sr.Adv. with Mr.Neeraj Jain, Mr.Manish Kant 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 11.03.2015 in ITA 505/2014 may be referred to.

                                             S. RAVINDRA BHAT, J




                                                      R.K.GAUBA, J
MARCH 11, 2015/mr




ITA 506/2014                                                          Page 1