COMMISSIONER OF INCOME TAX DELHI vs. THE MOTOR & GENERAL FINANCE LTD

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ITA/76/2007HC DelhiDLHC01029483200721 February 2018Bench: CASES PERTAINING TO SPL.DIVISION BENCHES1 pages

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ITA 378/2004 & ITA 76/2007 Page 1 of 1

* IN THE HIGH COURT OF DELHI AT NEW DELHI

Reserved on: 09.11.2017 Pronounced on: 21.02.2018

+ ITA 378/2004

COMMISSIONER OF INCOME TAX, DELHI …. Appellant

versus

M/S. MGF INDIA LTD.

.... Respondent

And connected matter:

+ ITA 76/2007

Through: Sh. Rahul Chaudhary, Advocate, for appellant. Through: Sh. Satyen Sethi, Sh. Arta Trana Panda and Ms. Gargi Sethee, Advocates, for respondent.

CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE SANJEEV SACHDEVA

MR. JUSTICE S. RAVINDRA BHAT

1.

The appeal is dismissed. For detailed judgment, the decision dated 21.02.2018 in ITA 378/2004 may be referred to.

S. RAVINDRA BHAT (JUDGE)

SANJEEV SACHDEVA (JUDGE) FEBRUARY 21, 2018

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