PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL)-1 vs. MANOJ HORA,

$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI

Date of Decision: 27.11.2017

+ ITA 1045/2017 & CM No.42537/2017

PRINCIPAL CORNMISSIONER OF INCOME TAX (CENTRAL)-1

..... Appellant

versus

MANOJ HORA

..... Respondent

And connected matters:

+ ITA 1046/2017 & CM No.42538/2017

+ ITA 1047/2017 & CM No.42539/2017

+ ITA 1048/2017

Present: Mr. Sanjay Kumar, Jr. Standing Counsel with Mr. Rahul Chaudhary, Sr. Standing Counsel for appellant.

Dr. Shashwat Bajpai with Mr. Sharad Agarwal, Advs. for respondent.

CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE SANJEEV SACHDEVA

S. RAVINDRA BHAT, J.(ORAL)

The appeals are dismissed. For detailed judgment, the decision in ITA No.1045/2017 dated 27.11.2017 may be referred to.

S. RAVINDRA BHAT, J

SANJEEV SACHDEVA, J NOVEMBER 27, 2017/kks