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$~ * 14. + 15. + IN THE HIGH COURT OF DELHI AT NEW DELHI ITA 821/2015 PR. COMMISSIONER OF INCOME TAX-(CENTRAL-2) Appellant Through: Ms. Suruchi Aggarwal, Senior Standing counsel with Ms. Lakshmi Gurung and Ms. Radhika Gupta, Advocates. versus VICTORIA MARKETING PVT. LTD. WITH ITA 822/2015 Respondent PR. COMMISSIONER OF INCOME TAX-(CENTRAL-2) Appellant Through: Ms. Suruchi Aggarwal, Senior Standing counsel with Ms. Lakshmi Gurung and Ms. Radhika Gupta, Advocates. versus VICTORIA MARKETING PVT. LTD. WITH ITA 824/2015 Respondent PR. COMMISSIONER OF INCOME TAX-(CENTRAL-2) Appellant Through: Ms. Suruchi Aggarwal, Senior Standing counsel with Ms. Lakshmi Gurung and Ms. Radhika Gupta, Advocates. ITA Nos. 821, 822, 824 & 826/2015 Page 1 of3 2015:DHC:11746-DB
versus VICTORIA MARKETING PVT. LTD. Respondent AND 18. + ITA 825/2015 PR. COMMISSIONER OF INCOME TAX-(CENTRAL-2) Appellant Through: Ms. Suruchi Aggarwal, Senior Standing counsel with Ms. Lakshmi Gurung and Ms. Radhika Gupta, Advocates. versus VICTORIA MARKETING PVT. LTD. Respondent CORAM: JUSTICE S. MURALIDHAR JUSTICE VIBHU BAKHRU ORDER % 30.10.2015 CM No. 24904 of 2015(exemption) in ITA No. 821 of 2015 CM No. 24905 of 2015rexemption) in ITA No. 822 of 2015 CM No. 24907 of 2015(exemption) in ITA No. 824 of 2015 CM No. 24908 of 2015(exemption) in ITA No. 825 of 2015 1. Exemptions allowed subject to all just exceptions. 2. The applications are disposed of. ITA Nos. 821/2015.822/2015,824/2015 & 826/2015 3. Inview ofthe order dated 28'^ July 2015 passed by this Court inITA No. ITA Nos. 821, 822, 824 & 826/2015 Page 2 of3 2015:DHC:11746-DB
509 of 2015 {Pr. Commissioner of Income Tax (Central-II) v. Aakash ArogyaMandir Pvt. Ltd.), no substantial question of law arises. The present appeals are dismissed. S. MURALIDHAR, J OCTOBER 30, 2015/dn VIBHUBAKHRU, J ITA Nos. 821, 822, 824 & 826/2015 Page 3 of3 2015:DHC:11746-DB