M/S VIRAGE LOGIC INTERNATIONAL vs. ASST. COMMISSIONER OF INCOME T

$~14 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 1083/2006 M/S VIRAGE LOGIC INTERNATIONAL ..... Appellant Through: Mr. Asheesh Jain, Adv. versus ASSISTANT COMMISSIONER OF INCOME TAX ..... Respondent Through: Mr. Rahul Chaudhary and Mr. Ragvendra Singh, Advs. CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE NAJMI WAZIRI O R D E R % 09.11.2016 By reason of the subsequent order of the ITAT, which is the subject matter of appeal by the Revenue in ITA No. 1108/2007, filed by the Revenue, and which has now been finally decided, the learned counsel submits that this appeal has been rendered infructuous. The appeal is, accordingly, dismissed. S. RAVINDRA BHAT, J NAJMI WAZIRI, J NOVEMBER 09, 2016/kk