CIT vs. CJ INTERNATIONAL HOTELS LTD

IN THE HIGH COURT OF DELHI AT NEW DELHI . 12.05.2011 . Present: Ms. P.L. Bansal, Sr. Adv. With Mr. Deepak Anand, counsel for the appellant. Ms. Husnal Syali with Mr. Rahul Sateeja, counsel for the respondent. (Common Order) . C.M. No. 9463/2011 . Exemption allowed, subject to all just exceptions. . The application stands disposed of. . + ITA No.755/2011 ITA N. 756/2011 . The question of law, which is proved in these appeals is the same which had arisen in the assessment years 1998-1999 to 2005-2006. The Tribunal has followed the orders passed in respect of those assessment years against which the Revenue had preferred appeals with lead case, i.e. ITA No. 42/2009. All these appeals were dismissed by this Court by its common order dated 18.11.2010. Following that order, the present appears are also dismissed. . . . A.K. SIKRI, J. . M.L. MEHTA, J. MAY 12, 2011 KA . . . . .