THE COMMISSIONER MOF INCOME TAX V vs. NESTLE INDIA LTD.
ITA - 727 / 2007HC Delhi10 August 20071 pages
For Petitioner: RASHMI CHOPRA
No AI summary yet for this case.
10.08.
2007 For the reasons recorded by us in Commissioner of Income Tax v. Nestle India Limited ITA No. 195 of 2002 decided on 6th July, 2006, no substantial question of law arises.
The Appeal is dismissed. . . . MADAN B. LOKUR, J . . . AUGUST 10, 2007 S. MURALIDHAR, J dn .