PR. COMMISSIONER OF INCOME TAX-(CENTRAL-2) vs. TANVIR COLLECTIONS PVT. LTD

$~ * 6 + + 8 + IN THE HIGH COURT OF DELHI AT NEW DELHI ITA 773/2015 PR. COMMISSIONER OF INCOME TAX (CENTRAL-2) Appellant Through: Ms. Sufuchi Aggarwal, Senior standing counsel with Ms. Lakshmi Gurung, Junior standing counsel and Mr. Abhishek Sharma, Advocate. versus TANVIR FINANCE AND LEASING LTD Respondent WITH ITA 774/2015 PR. COMMISSIONER OF INCOME TAX (CENTRAL-2) ' Appellant Through: Ms. Suruchi Aggarwal, Senior standing counsel with Ms. Lakshmi Gurung, Junior standing counsel and Mr. Abhishek Sharma, Advocate. versus TANVIR COLLECTIONS PVT. LTD. Respondent WITH ITA 775/2015 PR. COMMISSIONER OF INCOME TAX (CENTRAL-2) Appellant Through: Ms. Suruchi Aggarwal, Senior standing ITA Nos. 773, 774, 775, 776, & 777/2015 Page 1 of3 2015:DHC:11737-DB

9 + 10 + counsel with Ms. Lakshmi Gurung, Junior standing counsel andMr. Abhishek SHarma, Advocate. versus TANVIR COLLECTIONS PVT. LTD. Respondent WITH ITA 776/2015 PR. COMMISSIONER OF INCOME TAX (CENTRAL-2) Appellant Through: Ms. Suruchi Aggarwal, Seniorstanding counsel with Ms. Lakshmi Gurung, Junior, standingcounsel and Mr. Abhishek Sharma, Advocate. versus TANVIR COLLECTIONS PVT. LTD. Respondent WITH ITA 777/2015 PR. COMMISSIONER OF E^COME TAX (CENTRAL-2) Appellant Through: Ms. Suruchi Aggarwal, Senior standing counsel with Ms. Lakshmi Gurung, Junior standing counsel and Mr. Abhishek Sharma, Advocate. versus TANVIR COLLECTIONS PVT. LTD. Respondent ITA Nos. 773, 774, 775, 776, & 777/2015 Page 2 of3 2015:DHC:11737-DB

CORAM: DR. JUSTICE S.MURALIDHAR MR. JUSTICE VIBHU BAKHRU ORDER % 12.10.2015 CM APPL 22571/2015 in ITA 773/2015 CM APPL 22572/2015 in ITA 775/2015 CM APPL 22573/2015 in ITA 776/2015 CM APPL 22575/2015 in ITA 777/2015 1. Exemptions allowed subject to all just exceptions. 2. The applications are disposed of. ITA Nos. 773/2015. 774/2015.775/2015.776/201 6 & 777/2015 3. In view ofthe decision dated 27^ July 2015 passed by this Court in ITA No. 510 of 2015 [Pr. Commissioner ofIncome Tax (Central-II) v. Aakash Arogya Mandir Pvt. Ltd.], these appeals are dismissed. S.MURALIDIIAR, J VIBHU BAKHRU, J OCTOBER 12, 2015 Rk ITA Nos. 773, 774, 775, 776, & 777/2015 Page 3 of3 2015:DHC:11737-DB