COMMISSIONER OF INCOME TAX vs. SUMI MOTHERSON INNOVATIVE ENGGL LTD

IN THE HIGH COURT OF DELHI AT NEW DELHI . ITA 565/2010 . . . COMMISSIONER OF INCOME TAX ..... Appellant Through Ms.Rashmi Chopra, Adv. versus . SUMI MOTHERSON INNOVATIVE ENGGL LTD..... Respondent Through Mr.Prakash Kumar, Adv. CORAM: HON?BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE MADAN B. LOKUR . O R D E R 28.05.2010 . Ms.Rashmi Chopra, learned counsel for the Revenue submitted that Question No.1 is covered by the decision in Commissioner of Income Tax v. Aimil Ltd., [2010] 188 Taxman 265 (Delhi) and rest of the questions are covered by the decision rendered in ITA No. 744/2009 decided on 7th August, 2009. Learned counsel fairly states that in view of the aforesaid two decisions, the appeal is to be dismissed and accordingly the same stands dismissed in limine. . CHIEF JUSTICE . . . MAY 28, 2010 MADAN B. LOKUR, J kapil