COMMISSIONER OF INCOME TAX DEL vs. M/S BHAGAT CONSTURCTION CO. P.

Sr. No. Date Orders + IN THE fflCe COURT OF DELED AT NEW DELHI ITA 257/2003 COMMISSIONER OF INCOME TAX DEL .Appellant. Through Mr. J.R. Goel, Adv. versus M/S BHAGAT CONSTURCTION CO. P Respondent Through Nemo. CORAM; eON'BLE MR. JUSTICE D.K. JAIN HON'BLE MR. JUSTICE MADAN B. LOKUR ORDER % 23.07.2003 In view of tlie authoritative pronouncement of the Apex Court in Commissioner of Income-tax Vs. Ranchi Club Ltd., (2001) 247 ITR 209, tlie issue raised in this appeal^filed by the revenue under section 260- A of the hicome-tax Act, 1961 does not survive^ for further consideration y of this Court. We accordingly decline to entertain tlie appeal.. Dismissed. D.K. Ji^vJ MADAN B. LOKUR, J JULY 23, 2m ss SHRI SHYAM SALES 02-03 Digitally Signed By:AMULYA Signature Not Verified