THE COMMISSIONER OF INCOME TAX vs. REGENCY CREATIONS LTD.

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ITA/2002/2010HC Delhi17 September 20122 pages
AI SummaryAllowed

What did the High Court hold?

The Tribunal held that the present appeals are allowed. This decision is based entirely on a separate judgment previously rendered by the Tribunal on the same day in ITA No. 69/2008, titled The Commissioner of Income Tax Vs. Regency Creations Ltd. The reasoning and ratio decidendi of that prior judgment are not provided in this excerpt, and therefore, the specific principles or findings that led to the allowance of these appeals are not detailed here. The operative directions are that the appeals are allowed, with no mention of any specific relief granted or issues left undecided.

What were the facts?

These are appeals filed by the Commissioner of Income Tax (Revenue) against orders concerning Regency Creations Ltd. and Valiant Communications Ltd. (Assessees). The appeals consolidate multiple Income Tax Appeals (ITAs) filed across different years. The judgment states that the present appeals are allowed in view of a separate judgment passed on the same day in ITA No. 69/2008, titled The Commissioner of Income Tax Vs. Regency Creations Ltd. No specific assessment years, amounts in dispute, or procedural history beyond the filing of these appeals are detailed in the provided text.

What were the issues?

The judgment does not explicitly state the issues that the Tribunal had to decide, nor does it record the arguments made by the assessee or the revenue. The sole basis for the decision is stated to be a separate judgment in a related case. Therefore, the specific questions of law or mixed law and fact, the relevant provisions of the Income Tax Act, and the contentions of the parties, including any authorities, circulars, or precedents relied upon, are not recorded in this excerpt.

AI-generated summary — verify with the full judgment below

ITAs 783/09, 1239/11, 2002/10, 438,439,440,441/12 Page 1

* IN THE HIGH COURT OF DELHI AT NEW DELHI

RESERVED ON: 31.07.2012 PRONOUNCED ON: 17.09.2012

+ ITA Nos. 783/2009 & 1239/2011

THE COMMISSIONER OF INCOME TAX ..... Appellants

Through : Ms. Rashmi Chopra, Sr. Standing counsel with Mr. Harpreet Singh Ajmani, Advocate

versus

REGENCY CREATIONS LTD. ..... Respondent

Through: Mr. Kuldip Singh, Advocate.

ITA Nos.2002/2010, 438/2012, 439/2012, 440/2012, 441/2012

CIT

….. Appellant

Through : Ms. Rashmi Chopra, Sr. Standing counsel with Mr. Harpreet Singh Ajmani, Advocate

versus

VALIANT COMMUNICATIONS LTD.

….. Respondent

Through : Mr. Harish Malhotra, Sr. Advocate with Mr. Rajender Aggarwal, Advocate

CORAM: MR. JUSTICE S. RAVINDRA BHAT MR. JUSTICE R.V. EASWAR 2012:DHC:5780-DB

ITAs 783/09, 1239/11, 2002/10, 438,439,440,441/12 Page 2

MR. JUSTICE S.RAVINDRA BHAT

% 1. The present appeals are allowed in view of the separate judgment passed today in ITA No.69/2008 titled The Commissioner of Income Tax Vs. Regency Creations Ltd.

(S.RAVINDRA BHAT) JUDGE

(R.V. EASWAR) 17th September, 2012

JUDGE

2012:DHC:5780-DB

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