(CENTRAL II), vs. P.D ASSOCIATES (P). (LTD).,

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ITA/461/2015HC Delhi14 September 20153 pages
AI SummaryDismissed

What did the High Court hold?

The High Court dismissed all the appeals filed by the Commissioner of Income Tax. This decision was based on a previous order passed by the court in a related matter.

What were the facts?

The Commissioner of Income Tax filed multiple appeals against P.D. Associates (P) Ltd. These appeals were consolidated and heard together by the High Court.

What were the issues?

The specific legal issues are not detailed in this excerpt, but the appeals were dismissed based on a prior court order.

AI-generated summary — verify with the full judgment below

$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI 3. +

ITA 461/2015

COMMISSIONER OF INCOME TAX, (CENTRAL II),

..... Appellant Through: Ms Lakshmi Gurung, Junior Standing Counsel.

versus

P.D ASSOCIATES (P). (LTD).,

..... Respondent

Through WITH 4. +

ITA 463/2015

COMMISSIONER OF INCOME TAX, (CENTRAL II)

..... Appellant Through: Ms Lakshmi Gurung, Junior Standing Counsel.

versus

P.D ASSOCIATES (P). (LTD).

..... Respondent

Through WITH 5. +

ITA 464/2015

COMMISSIONER OF INCOME TAX, (CENTRAL II)

..... Appellant Through: Ms Lakshmi Gurung, Junior Standing Counsel.

ITA 461/2015 & connected matters

Page 1 of 3 This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 04/04/2026 at 21:55:20

versus

P.D ASSOCIATES (P). (LTD).,

..... Respondent

Through WITH 6. +

ITA 465/2015

COMMISSIONER OF INCOME TAX, (CENTRAL II),

..... Appellant Through: Ms Lakshmi Gurung, Junior Standing Counsel.

versus

P.D ASSOCIATES (P). (LTD).,

..... Respondent

Through WITH 7. +

ITA 468/2015

COMMISSIONER OF INCOME TAX, (CENTRAL II),

..... Appellant Through: Ms Lakshmi Gurung, Junior Standing Counsel.

versus

P.D ASSOCIATES (P). (LTD).,

..... Respondent

Through WITH 8. +

ITA 469/2015 ITA 461/2015 & connected matters

Page 2 of 3 This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 04/04/2026 at 21:55:20

COMMISSIONER OF INCOME TAX, (CENTRAL II),

..... Appellant Through: Ms Lakshmi Gurung, Junior Standing Counsel.

versus

P.D ASSOCIATES (P). (LTD).

..... Respondent

Through

CORAM: HON'BLE DR. JUSTICE S.MURALIDHAR HON'BLE MR. JUSTICE VIBHU BAKHRU

O R D E R %

14.09.2015 1. In view of the order passed on 20th July, 2015 in ITA No.444/2015, these appeals are dismissed.

S.MURALIDHAR, J

VIBHU BAKHRU, J SEPTEMBER 14, 2015 MK

ITA 461/2015 & connected matters

Page 3 of 3 This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 04/04/2026 at 21:55:20

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