Smt. Dayawanti Thr. Smt. Sunita ... vs Commissioner Of Income Tax
2016 Latest Caselaw 6710 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    Reserved on: 02.09.2016
                                  Pronounced on: 27.10.2016
+       ITA 358/2015
+       ITA 359/2015
+       ITA 565/2015
+       ITA 566/2015

        SMT. DAYAWANTI THROUGH SMT. SUNITA GUPTA (LEGAL
        HEIR)                            ............Appellant

                        Versus

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

+       ITA 360/2015
+       ITA 361/2015

        AJAY GUPTA                                                  ......Appellant

                        Versus

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

Through: Sh. Salil Kapoor, Ms. Ananya Kapoor, Sh. Sumit Lal Chandani and Sh. Sanat Kapoor, Advocates, for the appellants Sh. Dileep Shivpuri, Sr. Standing Counsel with Sh. Sanjay Kumar, Jr. Standing Counsel, for revenue, in ITA 357/2015, 358/2015, 359/2015, 565/2015 & 566/2015.

Sh. Anup Kumar Kesari, for Sh. Rahul Chaudhary, Sr. Standing Counsel, for revenue in ITA 360/2015 & 361/2015.

CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MS. JUSTICE DEEPA SHARMA

ITA 358/2015 & connected matters Page 1 MR. JUSTICE S. RAVINDRA BHAT % The appeals lack merit and are accordingly dismissed. For detailed decision, the judgment dated 27.10.2016 in ITA 357/2015 may be referred to.

S. RAVINDRA BHAT (JUDGE)

DEEPA SHARMA (JUDGE) OCTOBER 27, 2016

ITA 358/2015 & connected matters Page 2