THE COMMISSIONER OF INCOME TAX vs. SAURABH SRIVASTAVA

IN THE HIGH COURT OF DELHI AT NEW DELHI . ITA 116/2009 and CM 1343/2009 . THE COMMISSIONER OF INCOME TAX ..Appellant Through Ms Rashmi Chopra, Adv. versus SHRI SAURABH SRIVASTAVA ..... Respondent Through Ms Kavita Jha, Adv. . CORAM: HON'BLE MR. JUSTICE VIKRAMAJIT SEN HON'BLE MR. JUSTICE RAJIV SHAKDHER . O R D E R 17.03.2009 . The matter stands covered against the revenue in view of ITA No.1288/2007 titled as The Commissioner of Income Tax ?vs- S.Dhanbal decided on 05.09.2008 and ITA No.611/2007 titled as Rohitasava Chand ?vs- Commissioner of Income Tax decided on 20.03.2008 by different Division Benches of this court. No substantial question of law arises for our consideration. Dismissed. . VIKRAMAJIT SEN, J. . . . . RAJIV SHAKDHER, J. . MARCH 17, 2009 nt . .