PRINCIPAL COMMISSIONER OF INCOME TAX - 7 vs. M/S RELIGARE CAPITAL MARKETS LTD.

$~36 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 1019/2017 PRINCIPAL COMMISSIONER OF INCOME TAX – 7 ..... Appellant Through: Mr. Rahul Chaudhary, Sr. Standing Counsel with Mr. Sanjay Kumar, Jr. Standing Counsel versus M/S RELIGARE CAPITAL MARKETS LTD. ..... Respondent Through: Mr. Bhuwan Dhooper, Adv. CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE SANJEEV SACHDEVA O R D E R % 21.11.2017 The Revenue-Appellant impugns the order dated 03.03.2017 passed by the ITAT granting extension of stay. The issue is no longer res integra in terms of the decision in “Pepsi Foods Pvt. Ltd. Vs. ACIT (2015) 376 ITR 87 (Del.). The appeal is, therefore, dismissed. S. RAVINDRA BHAT, J SANJEEV SACHDEVA, J NOVEMBER 21, 2017 ‘rs’