CIT vs. MONI KUMAR SUBBA
ITA - 1185 / 2011HC Delhi01 November 20111 pages
For Petitioner: NP SAHNI
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IN THE HIGH COURT OF DELHI AT NEW DELHI . . . ITA 1185/2011 . . . CIT ..... Appellant . Through Mr. N.P. Sahni, Adv. . . . versus . . . . . MONI KUMAR SUBBA ..... Respondent . Through . . . CORAM: . HON'BLE MR. JUSTICE SANJIV KHANNA . HON'BLE MR. JUSTICE R.V.EASWAR . . . O R D E R . 01.11.2011 . . . . The present appeal is covered by the decision of this Court in ITA No. 499 of 2008, Commissioner of Income Tax, Delhi Central III Vs. Moni Kumar Subba and other connected cases decided on 30th March, 2011. In view of the reasoning given in the said cases, the present appeal is dismissed in limine. . . . . . SANJIV KHANNA, J. . . . . . . . R.V.EASWAR, J. . NOVEMBER 01, 2011 . NA . . . 23 .
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