COMMISSIONER OF INCOME TAX vs. SARASWATI KUNJ COOPERATIVE HOUSE BUILDING SOCIETY LIMITED

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ITA - 1260 / 2007HC Delhi07 January 20081 pages
For Petitioner: PREM LATA BANSAL

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IN THE HIGH COURT OF DELHI AT NEW DELHI ITA 1260/2007 . COMMISSIONER OF INCOME TAX ..... Appellant Through Ms. Prem Lata Bansal, Advocate . . . versus . SARASWATI KUNJ COOPERATIVE HOUSE BUILDING SOCIETY LIMITED ..... Respondent Through Mr. Piyush Kaushik, Advocate CORAM: HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE V.B. GUPTA O R D E R 07.01.2008 . The Appellant is aggrieved by an order dated 19th April, 2007 passed by the Income Tax Appellate Tribunal, Delhi Bench G Delhi in ITA Nos. 30 to 33/Del/2006 relevant for the assessment years 1999-2000 to 2002-03. It is an admitted position that in view of the decision in ITA No. 1243/2007 pertaining to the same Assessee decided on 19th December, 2007, no substantial question of law arises in this appeal. Dismissed. . MADAN B. LOKUR, J . . V.B. GUPTA, J JANUARY 07, 2008 raj

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