THE COMMISSIONER OF INCOME TAX vs. KHAITAN & CO.
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2007 .
The Revenue is aggrieved by an order dated 25th January, 2007 passed by the Income Tax Appellate Tribunal, Delhi Bench ?I? New Delhi, (?Tribunal?) in ITA No. 33/Del/2007 relevant for the Assessment Year 2001-02. Learned counsel for the Revenue states that a similar matter being ITA No.916/2007 in respect of the same Assessee involving a similar issue was dismissed with costs on 1st October, 2007. We have today passed a detailed order in ITA No. 1007/2007 giving our opinion that the Income Tax Department is not all serious in curbing litigation in this Court.
We dismiss this appeal with costs of Rs.10,000/- to be paid to the page1/2 .
Delhi High Court Legal Services Committee by cheque within two weeks from today.
List for compliance on 5th December, 2007. . . . MADAN B. LOKUR, J . . . S. MURALIDHAR, J NOVEMBER 16, 2007 dn . page2 /2 .