THE COMMISSIONER OF INCOME TAX II vs. MITSUI & CO. INDIA P. LTD.
ITA - 1182 / 2008HC Delhi15 October 20081 pages
For Petitioner: MR.SANJEEV SABHARWAL
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IN THE HIGH COURT OF DELHI AT NEW DELHI . 15.10.2008 . Present: Mr Arvind Verma for Mr Sanjeev Sabharwal for the Appellant. Ms Mallika Poswal for the Respondent. . + ITA 1182/2008 . This appeal is directed against the order dated 22.02.2008 passed by the Income-tax Appellate Tribunal in Appeal No.4956/Del/2007 for the assessment year 2004-05. The appeal is liable to be dismissed because of the view taken by this court in the case of Commissioner of Income-tax v. Woodward Governor India Pvt. Ltd: 294 ITR 451 (Delhi). It is ordered accordingly. . BADAR DURREZ AHMED, J . . . RAJIV SHAKDHER, J October 15, 2008 dutt . . . 10
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