Denso India Limited vs Commissioner Of Income Tax
2016 Latest Caselaw 1641 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Reserved on : 21.05.2015
                                                Pronounced on : 29.02.2016

+      ITA 451/2013
       DENSO INDIA LIMITED                   ..................Appellant
                  Through: Sh. C.S. Aggarwal, Sr. Advocate with Sh.
                  Prakash Kumar, Advocate.

               Versus

       COMMISSIONER OF INCOME TAX            .................Respondent

Through: Sh. P. Roy Chaudhuri, Sr. Standing Counsel.

CORAM:

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

MR. JUSTICE S. RAVINDRA BHAT

%

The appeal is dismissed without any order as to costs.

For detailed judgment, the decision dated 26.02.2015 in ITA 443/2013 may be referred to.

S. RAVINDRA BHAT (JUDGE)

R.K. GAUBA (JUDGE) FEBRUARY 29, 2016

ITA 451/2013 Page 1