S.C. Johnson Products Pvt. Ltd. ... vs Dcit
2017 Latest Caselaw 6524 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Decided on: 16.11.2017

+      W.P.(C) 422/2006
       KARAMCHAND APPLIANCES P.LTD.                       ..... Petitioner
                        versus
       DEPUTY COMMISSIONER OF INCOME                      ..... Respondent

And connected matters:

+      W.P.(C) 2794/2008, C.M. APPL.5381/2008
+      W.P.(C) 2795/2008, C.M. APPL.5383/2008
+      W.P.(C) 8177/2008

Through : C.S. Aggarwal, Sr. Advocate with Sh. Prakash Kumar, Advocate, for petitioners. Sh. Ashok. K. Manchanda, Sh. Raghvendra Singh and Sh. Anand. K. Chaudhuri, Advocates, for Revenue.

CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE SANJEEV SACHDEVA

MR. JUSTICE S. RAVINDRA BHAT

%

1. The writ petitions are allowed without order on costs.

2. For detailed judgment, the decision dated 16.11.2017 in W.P.(C) 422/20016 may be referred to.

S. RAVINDRA BHAT (JUDGE)

SANJEEV SACHDEVA (JUDGE) NOVEMBER 16, 2017