CIT vs. ABHIPRA CAPITAL LTD

#31&32 % 16.O8.2011 present: Ms. Suruchi Agganrval, Advocate for the Appellant. Mr. Johnson Bara, Advocates for Respondent' + CM No.15151/2O11 in ITA No. 1OO8/2O11 Exemption allowed subject to all just exceptions' ITA Nos.1OO7/2O11 & 1OO8/2OlL The issue raised in these appeals namely whether the assessee is eligible for deduction under Section 8014 or 8018 of the Income Tax Act or not has already been decided in favour of the assessee vide order dated ) 10th August 2ol-1 passed in ITA No.986/2011. n view of that order, these appeals are hereby dismissed' M.L. MEHTA, J. AUGUST I.6, 2011 rd 2. 'v ,71^+$^(r l - ---- A.KStKRl, J. 2011:DHC:14590-DB