COMMISSIONER OF INCOME TAX vs. DEVKI DEVI
ITA - 9 / 2010HC Delhi07 December 20121 pages
For Petitioner: SONIA MATHUR
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. 07.12.2012 . C.M.No. 11617/2012 . . .
Exemption allowed subject to all just exceptions. . . .
The application is disposed of. . . . C.M.Nos.11616/2012, 11618/2012 and R.P. No. 394/2012 . . .
Learned counsel for the Revenue has placed reliance on the order dated 14th March, 2012 passed in ITA 126/2009, Commissioner of Income Tax Vs. Geeta Devi Bindal. .
Issue notice returnable on 8th February, 2013. . .
Along with copy of the application, the appeal paper book and the order passed by a Division Bench of this Court in the case of Geeta Devi Bindal (supra) will be sent. . SANJIV KHANNA, J. . . . DECEMBER 07, 2012/NA M.L. MEHTA, J. . . . $ Special Bench Matter-5 .