Estate Of Smt. Abnash Kaur vs Acit Circle 23(1), New Delhi
2015 Latest Caselaw 2274 Del

$~32-38
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                     Decided on: March 17,2015
+    ITA 199/2015, C.M. No.4861/2015
+    ITA 200/2015, C.M. No.4862/2015
+    ITA 201/2015, C.M. No.4863/2015
+    ITA 202/2015, C.M. No.4864/2015
+    ITA 203/2015, C.M. No.4867/2015
+    ITA 204/2015, C.M. No.4868/2015
+    ITA 205/2015, C.M. No.4869/2015

       ESTATE OF SMT. ABNASH KAUR               ..... Appellant
                     Through: Mr. Bharat Beriwal, Advocate.

                        Versus

       ACIT CIRCLE 23(1), NEW DELHI                ..... Respondent

Through: None.

CORAM:

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

MR. JUSTICE R.K.GAUBA

% For detailed judgment, the decision dated 17.03.2015 in ITA 198/2015 may be referred to.

R.K.GAUBA (JUDGE)

S. RAVINDRA BHAT (JUDGE) MARCH 17, 2015 ik