COMMISSIONER OF INCOME TAX vs. SUBRATO BHATTACHARYA

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ITA - 1033 / 2010HC Delhi09 August 20101 pages
For Petitioner: SANJEEV SABHARWAL

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IN THE HIGH COURT OF DELHI AT NEW DELHI 7. ITA 1033/2010 . COMMISSIONER OF INCOME TAX ..... Appellant Through: Mr. Sanjeev Sabharwal, Adv. . versus . SUBRATO BHATTACHARYA ..... Respondent Through: None . CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE MANMOHAN . O R D E R 09.08.2010 . Heard Mr. Sabjeev Sabharwal, learned counsel for the revenue on the question of admission. Learned counsel for the revenue submitted that the controversy is covered by the decision rendered in Commissioner of Income Tax v. . . Jyoti Limboo, [2010] 323 ITR 624 (Delhi). The present appeal is disposed of in terms of the aforesaid decision. . CHIEF JUSTICE . . . MANMOHAN, J AUGUST 09, 2010 pk

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