DY. CIT vs. INTERNATIONAL TRAVEL HOUSE LTD

IN THE HIGH COURT OF DELHI AT NEW DELHI . 16.11.2010 . Present: Mr. Kamal Swanhney with Mr. Amit Shrivastava, Advs. for the appellant. Mr. Ajay Vohra with Ms. Kavita Jha, Mr. Somnath Shukla and Ms. Akansha Aggarwal, Advs. for the assessee/respondent. . +ITA No.1770/2010 and CM No.20006/2010 . Issue raised in this appeal came up for hearing in respect of the same assessee for the Assessment Year 2003-04 as well and has been decided by this Court vide orders dated 13.09.2010 (ITA No.94/2010) in the case of Commissioner of Income Tax, Delhi IV Vs.?? International Travel House Ltd. against the Revenue and in favour of the assessee. We are, therefore, of the opinion that no question of law arises. This appeal is accordingly dismissed. . A.K. SIKRI, J. . SURESH KAIT, J. NOVEMBER 16, 2010 pmc . . #13