CIT vs. CHARU MERCHANDISING PVT LTD

a? I #2&3 % os.o8.2011 Present: Mr. Abhishek Maratha, Sr. Standing Counsel for the Revenue. Mr. Manu K. Giri with Mr. Anoop Sharma, Advs. for the assessee. (Common Orders) +CM No.14O58/2O11 * Exemption is allowed, subject to just exception. CM stands disposed of. ITA No.929/2Ot 1 ITA No.93O/2OL1 The Income Tax Appellate Tribunal has passed on: consolidated order in respect of Assessment Years 2006-07 and 2007- 08, as the issue raised in both the appeals by the Revenue were common. Insofar as in respect of Assessment Year 2006-07 it concerned, the Revenue had preferred appeal thereagainst in this Court in ITA No.1709 of 2010, which has already been dismissed vide orders dated 09.11.2010 holding that no substantial question of law arises. Following that judgment, these appeals are also dismissed. AUGUST 05, 2OI.1 pmc l A.K. M!DHA, J. 2011:DHC:14561-DB