THE COMMISSIONER MOF INCOME TAX V vs. NESTLE INDIA LTD.

IN THE HIGH COURT OF DELHI AT NEW DELHI 5. ITA 727/2007 THE COMMISSIONER MOF INCOME TAX V ..... Appellant Through Ms. Rashmi Chopra, Advocate. versus NESTLE INDIA LTD. ..... Respondent Through Ms. Kavita Jha, Advocate. CORAM: HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE DR. JUSTICE S. MURALIDHAR . O R D E R 10.08.2007 For the reasons recorded by us in Commissioner of Income Tax v. Nestle India Limited ITA No. 195 of 2002 decided on 6th July, 2006, no substantial question of law arises. The Appeal is dismissed. . . . MADAN B. LOKUR, J . . . AUGUST 10, 2007 S. MURALIDHAR, J dn .