THE PR. COMMISSIONER OF INCOME TAX-4 vs. GAP INTERNATIONAL SOURCING (INDIA) PVT. LTD.

$~4 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 970/2018 THE PR. COMMISSIONER OF INCOME TAX-4..... Appellant Through: Mr.Ruchir Bhatia, Adv. versus GAP INTERNATIONAL SOURCING (INDIA) PVT. LTD. ..... Respondent Through: Adv. (appearance not given) CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI O R D E R % 07.12.2018 Learned counsel for the parties submit that the issue raised in the present appeal is covered against the Revenue in terms of the decision in the case of the assessee in ITA No.1033/2017 vide order dated 10.04.2018 read with Order dated 11.10.2018. As the issue is covered, no substantial question of law arises for consideration. The appeal is dismissed, without any order as to costs. SANJIV KHANNA, J. ANUP JAIRAM BHAMBHANI, J. DECEMBER 07, 2018/neelam