PR COMMISSIONER OF INCOME TAX vs. BRAHM DEV GUPTA

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ITA/1162/2017HC DelhiDLHC01455066201720 July 2018Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE A. K. CHAWLA1 pages

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ITA 1162/2017 Page 1 of 1

* IN THE HIGH COURT OF DELHI AT NEW DELHI

Reserved on: 23.05.2018 Pronounced on: 20.07.2018

+ ITA 1162/2017, C.M. APPL.46234/2017 PR. COMMISSIONER OF INCOME TAX ..... Appellant versus BRAHM DEV GUPTA

..... Respondent Through: Sh. Zoheb Hossain, Sr. Standing Counsel with Sh. Deepak Anand, Jr. Standing Counsel and Sh. Piyush Goyal, Advocate, for the appellant. Sh. Salil Aggarwal with Sh. Madhur Aggarwal and Sh. Uma Shankar, Advocates, for respondent. CORAM:

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

MR. JUSTICE S. RAVINDRA BHAT

% The appeal is allowed. For detailed judgment, the decision dated 20.07.2018 in ITA 907/2017 may be referred.

S. RAVINDRA BHAT (JUDGE)

A.K. CHAWLA (JUDGE) JULY 20, 2018

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