Thr Principal Commissioner Of Income Tax (Central) vs. Shri Sumit Chandok

1 I.T.A. No.62/2016 11.03.2016 Shri Sanjay Lal, Advocate for the appellant. I.A. No.3546/2016 – for exemption from filing certified copy. Application is allowed in the interest of justice as certified copy is filed in I.T.A. No.61/2016. I.T.A. No.62/2016 In view of the decision in the case of the Commissioner of Income Tax, Bhopal vs. M/s Global Reality in ITA No.40/2012 decided on 21.08.2015 and connected matters, which decision has been confirmed by the Supreme Court by dismissal of SLP (Civil) No.27133/2015 vide order dated 24.09.2015, this appeal is disposed of. (A. M. Khanwilkar) (Sanjay Yadav)

Chief Justice Judge psm