Commissioner Of Income Tax-3 ... vs Virage Logic International India
2016 Latest Caselaw 6881 Del

$~16-17
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                      Judgment delivered on: 09.11.2016

+                      ITA 1249/2009
       DIRECTOR OF INCOME TAX                     ..... Appellant
                     Through: Mr. Rahul Chaudhary and Mr.
                     Ragvendra Singh, Advs.

                            versus

       VIRAGE LOGIC INTERNATIONAL                   ..... Respondent
                     Through: Mr. Balbir Singh, Sr. Adv. with Mr.
                     Prakash Kumar and Mr. Ankit Vijaywargeja,
                     Advs.

+                      ITA 173/2016
       COMMISSIONER OF INCOME TAX-3 INTERNATIONAL
       TAXATION                                 ..... Appellant
                   Through: Mr. Rahul Chaudhary and Mr.
                   Ragvendra Singh, Advs.

                            versus

       VIRAGE LOGIC INTERNATIONAL INDIA             ..... Respondent
                     Through: Mr. Balbir Singh, Sr. Adv. with Mr.
                     Prakash Kumar and Mr. Ankit Vijaywargeja,
                     Advs.
       CORAM:
       HON'BLE MR. JUSTICE S. RAVINDRA BHAT
       HON'BLE MR. JUSTICE NAJMI WAZIRI

       S. RAVINDRA BHAT, J. (Oral)

For detailed judgment, see judgment dated 09.11.2016 passed in

connected matter - ITA No. 1108/2007 - Deputy Director of Income Tax vs Virage Logic International.

S. RAVINDRA BHAT, J

NAJMI WAZIRI, J NOVEMBER 09, 2016/kk