New Delhi Television Limited vs Dcit And Anr.
2017 Latest Caselaw 4087 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    Reserved on: 08.03.2017
                                  Pronounced on: 10.08.2017

+       W.P.(C) 9120/2015
+       W.P.(C) 11638/2015

        NEW DELHI TELEVISION LIMITED               ..... Petitioner
                     Through : Sh. S. Ganesh, Sr. Advocate with Sh.
                     Sachit Jolly and Sh. Gautam Swarup, Advocates.

                                versus

        DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-18(1),
        NEW DELHI AND ANR.                         ..... Respondents

Through : Sh. P.S. Patwalia, ASG with Sh. N.P. Sahni, Sh. Rahul Chaudhary, Sr. Standing Counsel and Ms. Lakshmi Gurung, Jr. Standing Counsel. CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE NAJMI WAZIRI MR. JUSTICE S. RAVINDRA BHAT

% The writ petitions are dismissed without any order as to costs. For detailed judgment, the decision dated 10.08.2017 in W.P.(C) 9120/2015 may be referred to.

S. RAVINDRA BHAT (JUDGE)

NAJMI WAZIRI (JUDGE) AUGUST 10, 2017