COMMISSIONER OF INCOME TAX vs. MOHAN MEAKIN LTD.

ITA - 967 / 2009HC Delhi30 January 20121 pages

For Petitioner: PREM LATA BANSAL

AI SummaryRemanded

What did the High Court hold?

The High Court has indicated that the orders for the present appeals (ITA Nos.967, 1003, 1013, 1014 & 1015/2009) are to be found in ITA No.964/2009. This implies that the decision in ITA No.964/2009 will govern the outcome of these appeals. However, the specific findings, reasoning, and ratio decidendi of the Tribunal's order in ITA No.964/2009, which would be applicable here, are not provided in this excerpt. Therefore, no operative directions or specific relief granted can be determined from this text. Any issue expressly left undecided is also not recorded.

What were the facts?

The appeals were filed by the Commissioner of Income Tax (Central)-I against the order of the Income Tax Appellate Tribunal (ITAT). The respondent is Mohan Meakin Limited. The judgment refers to ITA No.964/2009 for the orders. The specific assessment years and the nature of the dispute, including the amounts involved, are not detailed in this excerpt. The procedural history is limited to the fact that the ITAT had passed an order which is now under challenge before the High Court.

What were the issues?

The provided text is a very brief order stating that the decision for these appeals (ITA Nos.967, 1003, 1013, 1014 & 1015/2009) is to be found in ITA No.964/2009. Therefore, the specific questions of law or fact that the Tribunal had to decide, and the arguments of the assessee and the revenue, are not recorded in this excerpt. Consequently, no provisions of the Income Tax Act or any authorities, circulars, or precedents relied upon by either side can be identified from this text.

AI-generated summary — verify with the full judgment below

ITA Nos.967, 1003, 1013, 1014 & 1015/2009 Page 1 of 1

* IN THE HIGH COURT OF DELHI AT NEW DELHI

+ ITA Nos.967/2009, 1003/2009, 1013/2009, 1014/2009 & 1015/2009

Reserved on : November 24, 2011. % Date of Decision January 30, 2012.

COMMISIONER OF INCOME TAX (CENTRAL)-I ..Appellant Through Mr.Sanjeev Sabharwal, Advocate.

VERSUS MOHAN MEAKIN LIMITED

…..Respondent Through Mr. C.S.Aggarwal, Sr.Advocate with

Mr.Prakash Kumar, Advocate. CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE R.V. EASWAR

Whether Reporters of local papers may be allowed to see the judgment? 2. To be referred to the Reporters or not ?

Whether the judgment should be reported in the Digest?

R.V. EASWAR, J.:

For orders, see ITA No.964/2009.

(R.V. EASWAR) JUDGE

(SANJIV KHANNA) JUDGE January 30, 2012 Bisht 2012:DHC:655-DB

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