PR. COMMISSIONER OF INCOME TAX-8 vs. SARDAR EXHIBITORS PVT. LTD.

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ITA-796/2015HC Delhi09 October 20152 pages

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( / $-* IN THE HIGH COURT OF DELHI AT NEW DELHI 18. + ITA 796/2015 PR. COMMISSIONER OF INCOME TAX-8 Appellant Through: Ms Suruchi Aggarwal, Senior Standing Counsel, Ms Lakshmi Gurung, Junior Standing Counsel, Mr Abhishek Sharma and Ms Radhika Gupta, Advocates. fl versus SARDAR EXHIBITORS PVT. LTD. Respondent Through CORAM: DR. JUSTICE S.MURALIDHAR MR. JUSTICE VIBHU BAKHRU ORDER % 09.10.2015 CM No.22960/2015 (Delay) 1. For the reasons stated in the application, the delay of 120 days in re-filing . is condoned. 2. The application stands disposed of. CM No.22959/2015 3. Allowed, subject to all just exceptions. [TA 796/2015 Page 1 of2 2015:DHC:11732-DB

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The application stands disposed of. ITA 796/2015 5. In view of the decision of this Court dated 31st July, 2015 in ITA No.534/2015 (Commissioner of Income Tax-8 v. Sardar Exhibitors Pvt. Ltd.), this appeal is dismissed. S S.MURALIDHAR, J VIBHU BAKHRU, J OCTOBER 09, 2015 MK S ITA 796/2015 Page 2 of 2 2015:DHC:11732-DB

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