COMMISSIONR OF INCOME TAX vs. VEGA INVESTMET & LEASING CO LTD

IN THE HIGH COURT OF DELHI AT NEW DELHI . 02.02.2009 . Present: Mr. P. L. Bansal with Mr. Sanjeev Rajpal, Advocates for the Appellant. . + ITA No. 23/2009 . In view of the dismissal of the Appeal of the Revenue in respect of proceedings under Section 263 of the Act in terms of the Order of this Court in The Commissioner of Income Tax v. Vega Investment and Leasing Co. Ltd. (ITA No. 305/2007) passed on 05.09.2007, which is reproduced below: ?Learned counsel for the parties are agreed that no substantial question of law arises in this appeal in view of the decision in Commissioner of Income Tax v. Vikram Aditya and Associates Pvt. Limited [2006] 287 ITR 268. Under the circumstances, the appeal is disposed of accordingly.? . no substantial question of law arises for consideration of this Court. The Appeal is dismissed accordingly. . . VIKRAMAJIT SEN, J. . . . RAJIV SHAKDHER, J. . FEBRUARY 02, 2009 rb . . 4