PR. COMMISSIONER OF INCOME TAX- 4 vs. HOLTECH CONSULTING PVT. LTD.

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ITA/164/2017HC DelhiDLHC01015550201720 February 2017Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE NAJMI WAZIRI1 pages

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$~44 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 164/2017 PR. COMMISSIONER OF INCOME TAX- 4 ..... Appellant Through: Mr. Zoheb Hossain, Advocate. Versus HOLTECH CONSULTING PVT. LTD. ..... Respondent Through: Ms. Monika Ghai, Advocate. CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE NAJMI WAZIRI O R D E R % 20.02.2017 The only question of law urged by the Revenue is with respect to the commission paid by the assessee/respondent to its Directors. Having regard to the view expressed by this Court in ITA No.163/2017 (listed at Item No.43 today), no question of law arises. The appeal is, therefore, dismissed. S. RAVINDRA BHAT, J. NAJMI WAZIRI, J. FEBRUARY 20, 2017 sb

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