COMMISSIONER OF INCOME TAX vs. ORIENTAL INSURANCE CO LTD

IN THE HIGH COURT OF DELHI AT NEW DELHI . ITA 488/2010 and ITA 493/2010 . COMMISSIONER OF INCOME TAX ..... Appellant Through : Mr Sanjeev Sabharwal . . . versus . . ORIENTAL INSURANCE CO LTD ..... Respondent Through : Ms Mahua Kalra . CORAM: HON'BLE MR JUSTICE BADAR DURREZ AHMED HON'BLE MR JUSTICE V.K. JAIN . O R D E R 20.05.2010 The approval of the Committee on Disputes has not been taken. Consequently, we decline to entertain this appeal. The appellant is granted leave to apply for approval of the Committee on Disputes in case such an application has not yet been made. In case the Committee on Disputes grants approval, the appellant would be at liberty to file a fresh appeal within 15 days of the appellant receiving the order granting approval. These appeals stand disposed of in these terms. . BADAR DURREZ AHMED, J . . . V.K. JAIN, J MAY 20, 2010 SR . . $ 16 and 17