Pr.Commissioner Of Income Tax vs Brahm Dev Gupta
2018 Latest Caselaw 4175 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                 Reserved on: 23.05.2018
                               Pronounced on: 20.07.2018

+      ITA 1162/2017, C.M. APPL.46234/2017
       PR. COMMISSIONER OF INCOME TAX                 ..... Appellant
                  versus
       BRAHM DEV GUPTA                                ..... Respondent

Through: Sh. Zoheb Hossain, Sr. Standing Counsel with Sh. Deepak Anand, Jr. Standing Counsel and Sh. Piyush Goyal, Advocate, for the appellant. Sh. Salil Aggarwal with Sh. Madhur Aggarwal and Sh. Uma Shankar, Advocates, for respondent. CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE A.K. CHAWLA

MR. JUSTICE S. RAVINDRA BHAT

% The appeal is allowed. For detailed judgment, the decision dated 20.07.2018 in ITA 907/2017 may be referred.

S. RAVINDRA BHAT (JUDGE)

A.K. CHAWLA (JUDGE) JULY 20, 2018