Commissioner Of Income Tax vs Velocient Technologies Ltd.
2015 Latest Caselaw 3860 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                          Reserved on: 19.03.2015
                                        Pronounced on: 14.05.2015

+     ITA 1406/2006
      M/S. VELOCIENT TECHNOLOGIES LTD.          .........Appellant
           Versus
      COMMISSIONER OF INCOME TAX                ........Respondent

+     ITA 1342/2009
      COMMISSIONER OF INCOME TAX                  .........Appellant
           Versus
      VELOCIENT TECHNOLOGIES LTD.                 ........Respondent

Through: Sh. Kamal Sawhney, Sr. Standing Counsel and Sh. Sanjay Kumar, Jr. Standing Counsel, for the Revenue. Sh. Salil Aggarwal and Sh. Prakash Kumar, Advocates, for Velocient Technologies Ltd. CORAM:

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

% For detailed judgment, the decision dated 14.05.2015 in ITA 983/2006 may be referred to.

S. RAVINDRA BHAT (JUDGE)

R.K. GAUBA (JUDGE) MAY 14, 2015

ITA 1406/2006 AND CONNECTED MATTERS Page 1