COMMISSIONER OF INCOME TAX DELH IV vs. DABUR FOOD LTD.

IN THE HIGH COURT OF DELHI AT NEW DELHI . 12.01.2009 Present: Mr. R. D. Jolly, Advocate for the Appellant. . + ITA 1419/2008 . . ECHO is on. In view of the decision of this Court in Commissioner of Income Tax vs. Woodward Governor India P. Ltd., (2007) 294 ITR 451 (Delhi), there is no merit, for interference, in this Appeal. The Appeal is, accordingly, dismissed. . . VIKRAMAJIT SEN, J. . . . RAJIV SHAKDHER, J. JANUARY 12, 2009 rb . . 6