PRINCIPAL COMMISSIONER OF INCOME-TAX(CENTRAL)-0 1, vs. M/S CECIL WEBBER ENGINEERING LTD.

$~3 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 648/2016

PRINCIPAL COMMISSIONER OF INCOME-TAX(CENTRAL)-0 1, ..... Appellant Through: Mr. Dileep Shivpuri, Sr. Standing Counsel along with Mr. Sanjay Kumar, Jr. Standing Counsel and Mr. Vikrant Maheshwari, Advocate.

versus

M/S CECIL WEBBER ENGINEERING LTD. ..... Respondent

Through: none.

CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MS. JUSTICE DEEPA SHARMA

O R D E R %

24.10.2016

The question of law urged is ‘Whether in the circumstances, the loss claimed was permissible as such on account of the forfeiture of the amount paid by the assessee towards investment made, covered by previous decision of this court in CIT vs. Chand Ratan Bagri, 329 ITR 356 ?’

As a result, the court is of the opinion that no question of law arises.

The appeal is therefore dismissed.

S. RAVINDRA BHAT, J

DEEPA SHARMA, J OCTOBER 24, 2016 sapna