THE COMMISSIONER OF INCOME TAX CENTRAL I vs. MESCO PHARMACEUTICALS LTD.

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ITA - 467 / 2009HC Delhi17 April 20091 pages
For Petitioner: RASHMI CHOPRA

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IN THE HIGH COURT OF DELHI AT NEW DELHI . 17.04.2009 . Present: Mr C M Bhardwaj for counsel for Ms Rashmi Chopra for the appellant. Mr Prakash Kumar for the respondent. . . +ITA No 467/2009 and CM No 5330/2009 . The questions raised in this appeal are squarely covered against the Revenue by a recent judgment of this Court in ITA No 200/2008 titled Commissioner of Income Tax vs Pawan Gupta and/or ITA No 1173/2007 titled Commissioner of Income Tax vs Tulika Mishra. No substantial question of law arises for consideration. The appeal is dismissed. . . . VIKRAMAJIT SEN, J . . RAJIV SHAKDHER, J APRIL 17, 2009 mb . . 32 .

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