M/S MODIPON LTD., vs. THE PR. COMMISSIONER OF INCOME TAX, DELHI-VI

$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI 7 +

ITA 362/2016

MODIPON LTD.

..... Appellant

Through: Mr Santosh K. Aggarwal, Advocate

versus

THE PR. COMMISSIONER OF INCOME TAX, DELHI-VI

..... Respondent Through: Mr Rahul Chaudhary, Senior Standing Counsel

CORAM: JUSTICE S.MURALIDHAR JUSTICE CHANDER SHEKHAR

O R D E R %

01.05.2017

1.It is submitted by Mr Santosh K. Aggarwal, learned counsel appearing for the Appellant that the deductions have been allowed to the Assessee for 4 consecutive Assessment Years (‘AYs’) following the AY in question i.e. 2008-09. The questions of law raised by the Assessee in this appeal have been rendered academic.

S.MURALIDHAR, J

CHANDER SHEKHAR, J MAY 01, 2017 rd