KRISHAK BHARATI COOPERTIVE LTD vs. ADDITIONAL COMMISSIONER OF INCOME TAX

IN THE HIGH COURT OF DELHI AT NEW DELHI

Reserved on : 03.07.2012 Decided on : 12.07.2012

ITA 163/2011, ITA 1215/2011 & ITA 1216/2011

KRISHAK BHARATI COOPERATIVE LTD.

….. Appellant

Through: Mr. S.Ganesh, Sr. Advocate with Ms. Surekha Raman and Mr. Anuj Sharma, Advocates

Versus ADDITIONAL COMMISSIONER OF INCOME TAX …… Respondent

Through: Mr.Sanjeev Sabharwal, Sr. Standing Counsel with Mr. Puneet Gupta, Jr. Standing Counsel

CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE R.V. EASWAR

MR. JUSTICE S. RAVINDRA BHAT

% 1. The present appeals are dismissed in view of the separate judgment passed today in ITA 205/2010 titled Krishak Bharati Cooperative Ltd. Vs. Deputy CIT.

S. RAVINDRA BHAT (JUDGE)

July 12, 2012

R.V. EASWAR (JUDGE)