COMMISSIONER OF INCOME TAX vs. LATE SHRI SHIV NARAIN AGGARWAL

IN THE HIGH COURT OF DELHI AT NEW DELHI . ITA 1370/2010 COMMISSIONER OF INCOME TAX ..... Appellant Through Ms. Rashmi Chopra, Adv. versus . LATE SHRI SHIV NARAIN AGGARWAL ..... Respondent Through Mr. Peeyosh Kaushik, Adv. CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE MANMOHAN . O R D E R 14.09.2010 Heard Ms. Rashmi Chopra, learned counsel for the Revenue and Mr. Peeyosh Kaushik, learned counsel for the assessee. Learned counsel at Bar fairly stated that this case is covered by the recent judgment of this Court in ITA No.182/2010, Commissioner of Income Tax vs. Bajrang Lal Bansal and in ITA No. 811/2010, Commissioner of Income Tax vs. Smt. Suraj Devi. Following the aforesaid decision, the present appeal stands dismissed without any order as to costs. . CHIEF JUSTICE . . . MANMOHAN, J SEPTEMBER 14, 2010 aj 9