PR. COMMISSIONER OF INCOME TAX DELHI -8 vs. SHRI SANTOSH KUMAR GARG

$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI 34. +

ITA 200/2016

PR. COMMISSIONER OF INCOME TAX DELHI -8

..... Appellant Through: Mr P. Roy Chaudhuri, Senior Standing Counsel with Ms Laxmi Gurung, Advocate.

versus

SHRI SANTOSH KUMAR GARG

..... Respondent

CORAM: JUSTICE S.MURALIDHAR JUSTICE VIBHU BAKHRU

O R D E R %

22.03.2016 CM No.10751/2016 (for exemption) 1. Allowed, subject to all just exceptions. 2. The application stands disposed of. ITA 200/2016 3. In view of the decision in CIT v. Kabul Chawla [2016] 380 ITR 573 (Delhi) which has been followed by the ITAT in the impugned order no substantial question of law arises in this appeal. The appeal is dismissed.

S.MURALIDHAR, J

VIBHU BAKHRU, J MARCH 22, 2016/MK