COMMISSIONER OF INCOME TAX vs. M/S FROSTAIR P.LTD

ITA 1638/2006 Page 1

IN THE HIGH COURT OF DELHI AT NEW DELHI

RESERVED ON: 01.08.2012 PRONOUNCED ON: 24.08.2012

ITA 1638/2006

COMMISSIONER OF INCOME TAX

..... Appellant

Through: Mr. Sanjeev Sabharwal, Sr. Standing

Counsel.

versus

M/S FROSTAIR P.LTD ..... Respondent

Through: Dr. Rakesh Gupta, Ms. Rani Kiyala and Mr. Piyush Singh, Advocates.

CORAM: MR. JUSTICE S. RAVINDRA BHAT MR. JUSTICE R.V. EASWAR

MR. JUSTICE S.RAVINDRA BHAT % 1. The present appeal is allowed in view of the separate judgment passed today i.e. 24.08.2012 in ITA No. 183/2002 titled CIT-IV Vs. M/s Frostair P. Ltd.

S. RAVINDRA BHAT

(JUDGE)

R.V. EASWAR

(JUDGE) AUGUST 24, 2012

2012:DHC:5170-DB