PR. COMMISSIONER OF INCOME TAX-3 vs. FRIGOGLASS INDIA PVT. LTD.

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ITA/317/2017HC DelhiDLHC01203884201724 April 2017Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE CHANDER SHEKHAR1 pages

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ITA 317/2017

PR. COMMISSIONER OF INCOME TAX-3 ..... Appellant

Through: Ms.Lakshmi Gurung, Standing

Counsel.

Versus

FRIGOGLASS INDIA PVT. LTD.

..... Respondent

Through: None. CORAM: JUSTICE S.MURALIDHAR JUSTICE CHANDER SHEKHAR

O R D E R %

24.04.2017 C.M.No. 15293/2017(delay in filing) 1. For the reasons stated in the application, the delay of 95 days in filing the appeal is condoned. The application is disposed of.

ITA No. 317 /2017 2. The issue raised in this appeal by the Revenue is answered against it by the order dated 3rd March, 2017 of this Court in ITA No. 123/2017.

3.

This appeal is accordingly disposed of.

S.MURALIDHAR, J

CHANDER SHEKHAR, J APRIL 24, 2017 ‘anb’

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