COMMISSIONER OF INCOME TAX vs. M/S UBEROI SONS LTD.

ITA Nos. 168, 243, 778/2006 Page 1

* IN THE HIGH COURT OF DELHI AT NEW DELHI

RESERVED ON: 28.08.2012 PRONOUNCED ON: 31.08.2012

ITA Nos. 168/2006, 243/2006 and 778/2006

COMMISSIONER OF INCOME TAX

..... Petitioner Through: Ms. Rashmi Chopra, Sr. Standing Counsel.

Versus

M/S. UBEROI SONS (MACHINES) LTD. ..... Respondent Through: Sh. Satyen Sethi with Sh. Arta Trana Panda, Advocates.

CORAM: MR. JUSTICE S. RAVINDRA BHAT MR. JUSTICE R.V. EASWAR

MR. JUSTICE S.RAVINDRA BHAT % 1. The present appeals are dismissed in view of the separate judgment passed today i.e. 31.08.2012 in ITA No. 166/2006 titled Commissioner of Income Tax Vs. M/s. Uberoi Sons (Machines) Ltd.

S. RAVINDRA BHAT

(JUDGE)

R.V. EASWAR

(JUDGE) AUGUST 31, 2012

2012:DHC:5351-DB