THE COMMISSIONER OF INCOME TAX-EXEMPTION vs. NATIONAL INTERNET EXCHANGE OF INDIA

$~9 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 1481/2018 THE COMMISSIONER OF INCOME TAX-EXEMPTION ..... Appellant Through: Mr. Ruchir Bhatia, Sr. St. Counsel. versus NATIONAL INTERNET EXCHANGE OF INDIA ..... Respondent Through: CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI O R D E R % 21.12.2018 The issue raised by the Revenue in this appeal is covered against them vide earlier decision of this court dated 09.01.2018 in ITA No. 521/2017, Commissioner of Income Tax (Exemption) vs. National Internet Exchange of India. In view of the aforesaid pronouncement, no substantial question of law arises in the present appeal and the same is accordingly dismissed. SANJIV KHANNA, J. ANUP JAIRAM BHAMBHANI, J. DECEMBER 21, 2018/uj