PR. COMMISSIONER OF INCOME TAX (CENTRAL)-III vs. MICROWAVE COMMUNICATION LTD.

$~8 * IN THE HIGH COURT OF DELHI AT NEW DELHI +

ITA 430/2017

PR. COMMISSIONER OF INCOME TAX (CENTRAL)-III

..... Appellant Through : Mr. Asheesh Jain, Sr. Standing Counsel and Mr. Vikrant A. Maheshwari, Adv.

versus

MICROWAVE COMMUNICATION LTD. ..... Respondent

Through : Mr. P. C. Yadav, Adv.

CORAM: JUSTICE S.MURALIDHAR JUSTICE PRATHIBA M. SINGH

O R D E R %

14.07.2017 1. Learned counsel for the Appellant/Revenue states that in view of the decision of this Court in the Commissioner of Income Tax v. Tosha International Ltd., [2011] 331 ITR 440 (Del)), the question raised in this appeal stands answered against the Revenue.

S.MURALIDHAR, J

PRATHIBA M. SINGH, J JULY 14, 2017 dk