THE COMMISSIONER OF INCOME TAX III vs. SINARMAS PULP & PAPER (I) LTD.

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ITA - 428 / 2008HC Delhi25 March 20081 pages
For Petitioner: MR.SANJEEV SABHARWAL

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IN THE HIGH COURT OF DELHI AT NEW DELHI ITA 428/2008 . THE COMMISSIONER OF INCOME TAX III ..... Appellant Through:Mr.Sanjeev Sabharwal, Adv. versus . SINARMAS PULP and PAPER (I) LTD. ..... Respondent Through CORAM: HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE V.B. GUPTA . O R D E R 25.03.2008 The Revenue is aggrieved by an order dated 17th August, 2007 passed by the Income Tax Appellate Tribunal Delhi Bench ?G? in ITA No.4018/Del/2003 relevant for the assessment year 1998-99. It is an admitted position that in view of the decision of this Court in Commissioner of Income Tax vs. Woodward Governor India P.Ltd. (2007) 294 ITR 451, no substantial question of law arises. Accordingly, the appeal is dismissed. . MADAN B. LOKUR, J . . . . V.B. GUPTA, J MARCH 25, 2008 Bisht .

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