PRINCIPAL COMMISSIONER OF INCOME TAX, DELHI-18 vs. DEVI DASS SANTOSH KUMAR(HUF),

$~1 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 1133/2017 & CM APPL 44864-44865/2017

PRINCIPAL COMMISSIONER OF INCOME TAX, DELHI-18 ..... Appellant Through Mr.Deepak Anand, Jr.Standing Counsel.

versus

DEVI DASS SANTOSH KUMAR(HUF),

..... Respondent Through Dr.Shashwat Bajpai and Mr.Sharad Agarwal, Advocates.

CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE A. K. CHAWLA

O R D E R %

04.05.2018

1 The question raised in the appeal by the Revenue against the order dated 19th October, 2016 in ITA No.2348/Del/2012 of the Income Tax Appellate Tribunal for Assessment Year 2006-07 stands covered against it by the decision of this Court in CIT v. Kabul Chawla 380 ITR 573. 2. The appeal is dismissed.

S. RAVINDRA BHAT, J

A. K. CHAWLA, J MAY 04, 2018/ndn