Director Of Income Tax Exemption vs The Delhi Public School Society
2018 Latest Caselaw 2062 Del

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*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                         Reserved on: 15.03.2018
                       Pronounced on: 03.04.2018
+    ITA 1086/2005
     DIRECTOR OF INCOME TAX (EXEMPTION) ..... Appellant
                   versus
     THE DELHI PUBLIC SCHOOL SOCIETY                 ..... Respondent
And connected matters:

+    ITA 501/2008
+    ITA 521/2008
+    ITA 605/2008
+    W.P.(C) 5340/2008
+    ITA 609/2008
+    ITA 1432/2010

     Present :   Ms.Vibhooti Malhotra, Adv. for appellant in ITA
                 Nos.1086/2005, 501/2008, 521/2008, 5340/2008,
                 609/2008 & 1432/2010.
                 Mr.Puneet Rai, Adv. for appellant in ITA
                 No.605/2008.
                 Mr.M.S.Syali, Sr.Adv. with Mr.Satyen Sethi, Mr.Arta
                 Trana Panda, Mr.Mayank Nagi, Ms.Gargi Sethee and
                 Mr.Mohit Jhamb, Advs. for respondent in ITA
                 Nos.1086/2005, 501/2008, 521/2008, 605/2008,
                 609/2008 & 1432/2010 and for the petitioner in ITA
                 No.5340/2008.
                 Mr.Anurag Ahluwalia, CGSC for UOI in ITA
                 No.5340/2008.
     CORAM:
     HON'BLE MR. JUSTICE S. RAVINDRA BHAT
     HON'BLE MR. JUSTICE A. K. CHAWLA

S. RAVINDRA BHAT, J.

The assessee's writ petition (Writ Petition (Civil) No. 5340/2008) is allowed and all income tax appeals (ITA No. 605/2008; ITA No. 609/2008; ITA 521/2008; ITA No. 1086/2005; ITA No. 501/2008; and ITA No. 1432/2010) are dismissed. For detailed judgment, the decision in ITA No.1086/2005 dated 03.04.2018 may be referred to.

S. RAVINDRA BHAT, J

A. K. CHAWLA, J APRIL 03, 2018