KRISHAK BHARATI COOPERATIVE LTD. vs. COMMISSIONER OF INCOME TAX

24 &.27 * IN THE HIGH COURT OF DELHI + ITA 1278/2007 KRISHAK BHARATI COOPERATIVE LTD. @ AT NEW DELHI ..... Appellant lF Through Mr. S.Ganesh Sr. Advocate with Ms. Surekha Raman and Mr. Anuj Sarma, Advocates. VETSUS JOINT COMMISSIONER OF INCOME TAX ..... Respondent Through Ms. Rashmi Chopr4 sr. standing counsel. + ITA 956/2008 KRISFIAK BIIARATI COOPERATIVE, LTD. ..... Appellant Through Mr. S.Ganesh Sr. Advocate with Ms. Surekha Raman and Mr. Anuj Sarma, Advocates. versus COMMISSIONER OF INCOMETAX SPECIAL RANGE 12 ..... Respondent Through Mr. Sanjeev Sabhanval, sr. standing counsel. CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE R.V.EASWAR ORDER 23.04.20t2 In view of the orders passed today in ITA Nos.955/2008 and 1280/2007, we do not think that any substantial question of law arises in these two appeals. Accordingly, the same are dismissed. SANJIV KTIANNA, J. l. r [rq".,,-( ' R.V.EASWAR, J. APRIL 23,2012 N^1 ."4' o 1 2012:DHC:9831-DB