CIT vs. CHARU MERCHANDISING PVT LTD

I/ #2&3 70 05.08.20f.1 Present: Mr. Abhishek Maratha, Sr. Standing Counsel for the Revenue. Mr. Manu K. Giri with Mr. Anoop Sharma, Advs. for the ASSCSSCC. (Common Orders) +CM No.14O58/2O1L * Exemption is allowed, subject to just exception. " CM stands disposed of. t lL'!!\- ITA No.929/2O11 ffi The Income Tax Appellate Tribunal consolidated order in respect of Assessment Years 08, as the issue raised in both the appeals by common. lnsofar as in respect of Assessment Year 2006-07 is concerned, the Revenue had preferred appeal thereagainst in this 1| l' 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 anses. Following that judgment, these appeals are also AUGUST 05, 2011 pmc has passed one 2006-07 and 2007- the Revenue were dismissed. stKRt, J. J.R. MIDHA, J. 2011:DHC:14563-DB