THE COMMISSIONER OF INCOME TAX-EXEMPTION vs. ST. STEPHEN'S HOSPITAL

$~13 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 470/2018 THE COMMISSIONER OF INCOME TAX-EXEMPTION ..... Appellant Through: Mr.Zoheb Hossain, Sr. St. Counsel versus ST. STEPHEN'S HOSPITAL ..... Respondent Through: Mr.Tarun Gulati with Ms.Rachna Yadav, Advs. CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI O R D E R % 19.11.2018 Learned counsel for the Revenue states that facts recorded by the Assessing Officer in this appeal, which pertains to the assessment year 2010-11, are similar to the facts recorded in the assessment order for the assessment year 2009-10. For the reasons and grounds stated in our order passed today in ITA No.463/2018, the present appeal is also dismissed. There shall be no order as to costs. SANJIV KHANNA, J. ANUP JAIRAM BHAMBHANI, J. NOVEMBER 19, 2018/neelam