Principal Commissioner Of Income ... vs Manoj Hora
2017 Latest Caselaw 6761 Del

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*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      Date of Decision: 27.11.2017
+    ITA 1045/2017 & CM No.42537/2017
     PRINCIPAL CORNMISSIONER OF INCOME TAX
     (CENTRAL)-1                    ..... Appellant
                  versus
     MANOJ HORA                                   ..... Respondent

And connected matters:

+    ITA 1046/2017 & CM No.42538/2017
+    ITA 1047/2017 & CM No.42539/2017
+    ITA 1048/2017
     Present:       Mr. Sanjay Kumar, Jr. Standing Counsel with

Mr. Rahul Chaudhary, Sr. Standing Counsel for appellant.

Dr. Shashwat Bajpai with Mr. Sharad Agarwal, Advs. for respondent.

CORAM:

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

S. RAVINDRA BHAT, J.(ORAL)

The appeals are dismissed. For detailed judgment, the decision in ITA No.1045/2017 dated 27.11.2017 may be referred to.

S. RAVINDRA BHAT, J

SANJEEV SACHDEVA, J NOVEMBER 27, 2017/kks