PR. COMMISSIONER OF INCOME TAX (CENTRAL-2) vs. AQUA GUARD MARKETING PVT. LTD

$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI 26-27 + ITA 752/2015 PR. COMMISSIONER OF INCOME TAX (CENTRAL-2) Appellant Through versus AQUA GUARD MARKETING PVT. LTD Respondent Through And ITA 753/2015 PR. COMMISSIONER OF INCOME TAX (CENTRAL-2) Appellant Through: versus AQUA GUARD MARKETING PVT. LTD Respondent Through CORAM: HON'BLE DR. JUSTICE S.MURALIDHAR HON'BLE MR. JUSTICE VIBHU BAKHRU ORDER % 29.09.2015 CM APPL No. 21521 of 2015rExemDtionVm ITA No. 753 of 2015 1. Allowed, subject to all just exceptions. 2. The application is disposed of. ITA 752/2015 & ITA 753/2015 p„gg i Digitally Signed By:AMULYA Signature Not Verified

ITA Nos. 752 of 2015 and 753 of 2015 3. In view of the decision dated 28*^ July, 2015 in ITA No.509/2015 (PR. Commissioner of Income Tax v. Aakash Arogya Mandir Pvt Ltd.), these appeals are dismissed. SEPTEMBER 29,2015 mg S.MURALIDHAR, J VIBHU BAKHRU, J ITA 752/2015 & ITA 753/2015 page 2 of2