THE PR. COMMISSIONER OF INCOME TAX-4 vs. AGILIS INFORMATION TECHNOLOGIES INDIA PVT. LTD.

$~46 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 1139/2017 THE PR. COMMISSIONER OF INCOME TAX-4..... Appellant Through Mr. Ruchir Bhatia, Advocate versus AGILIS INFORMATION TECHNOLOGIES INDIA PVT. LTD. ..... Respondent Through None. CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE SANJEEV SACHDEVA O R D E R % 12.12.2017 The question of law urged by the Revenue, in this case, concerns the extension of interim order beyond the period of 365 days. The issue is now interpreted by the judgment of this Court in Pepsi Foods Pvt. Ltd. vs. Assistant Commissioner of Income Tax: (2015) 376 ITR 87. No question of law arises. The appeal is, therefore, dismissed. S. RAVINDRA BHAT, J SANJEEV SACHDEVA, J DECEMBER 12, 2017 st