CIT vs. HPL ELECTRIC PVT LTD

IN THE HIGH COURT OF DELHI AT NEW DELHI . 10.05.2011 . Present: Mr. N.P. Sahni, counsel for the appellant. . + ITA No. 724/2011 . . . The Tribunal has quashed the order passed by the Commissioner of Income Tax under Section 263 of the Income Tax Act. Had quashed the order passed by the CIT, as a consequence the re-assessment order passed by the Assessing Officer on the directions given by the Commissioner under Section 263 of the Act has also been quashed now. Insofar as, earlier order of the Tribunal is concerned, it is stated that the Revenue has preferred an appeal there against. However, particulars thereof are not furnished. Mr. Sahni wants some time to do the needful. List on 20th May, 2011. . A.K. SIKRI, J. . M.L. MEHTA, J. MAY 10, 2011 KA . . # 4 and 5