THE COMMISSIONER OF INCOME TAX - EXEMPTION vs. GS1 INDIA

$~49 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 1298/2018

THE COMMISSIONER OF INCOME TAX - EXEMPTION ..... Appellant

Through Mr.Ruchir Bhatia, Adv.

versus

GS1 INDIA ..... Respondent

Through None.

CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI

O R D E R %

20.11.2018

In view of the judgments of this Court in GS1 Vs. Director General of Income Tax (Exemption) and Anr. (2014) 360 ITR 138, ITA No. 691/2017 Commissioner of Income Tax (Exemptions) Vs. M/s GS1 India decided on 16.02.2018 and ITA No. 333/2018 Commissioner of Income Tax (Exemptions), New Delhi Vs. GS1 India decided on 21.03.2018, the issue raised in the present appeal is covered. Hence, no substantial question of law arises and the appeal is dismissed.

SANJIV KHANNA, J

ANUP JAIRAM BHAMBHANI, J NOVEMBER 20, 2018

ndn