COMMISSIONER OF INCOME TAX vs. VYOM FINANCIAL SERVICES PVT LTD

IN THE HIGH COURT OF DELHI AT NEW DELHI . ITA 550/2010 and ITA 554/2010 . COMMISSIONER OF INCOME TAX ..... Appellant Through : Ms P. L. Bansal . versus . VYOM FINANCIAL SERVICES PVT LTD ..... Respondent Through : Mr Sanat Kapoor with Mr Ankit Gupta . CORAM: HON'BLE MR JUSTICE BADAR DURREZ AHMED HON'BLE MR JUSTICE V.K. JAIN . O R D E R 19.05.2010 CM 5225/2010 in ITA 554/2010 Allowed subject to all just exceptions. CM 5220/2010 in ITA 550/2010 and CM 5226/2010 in ITA 554/2010 The learned counsel for the respondent/ assessee has no objection to the delay being condoned. Consequently these applications are allowed. ITA 550/2010 and ITA 554/2010 Issue notice. Notice is accepted by the learned counsel appearing on behalf of the respondent. Renotify on 08.09.2010. BADAR DURREZ AHMED, J . . . . . V.K. JAIN, J MAY 19, 2010 SR . $ 5