BRY AIR ASIA PVT LTD

r &,2 *INTHEHIGHcoURToFDELHIATNEwDELHI ITA Nos. I209120II & I2I0|20II BI{Y AIR ASIA PVT LTD ""' Appellant Through Ms. Shashi KaPila, Adv' VETSUS CIT ""' ResPondent Through Mr. Abhishek Maratha, Adv' with Ms. Anshul, Adv' CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA l I uoN'BLE MR. JUSTICE R.v.EAswAR ! 1- ORDER ,h t6.It.Z0Il In view of the decision of this court in Great Eustern Exports vs. commissioner of Income-Tax [201u 332 ITR 14 (Del) and in the assessee's own case, this appeal has to be dismissed' It is accordingly dismissed for the reasons recorded in Greut Eastern Exports (supra)' -/7 "U7 -lt ( - ( -'tr -, i SANJIV KHANNA' J. i lrl*t+t' R.V.EASWAR, J. NOVEMBER I6,2OLI NA 2011:DHC:12057-DB