TAX-(CENTRAL-2) vs. VICTORIA MARKETING PVT. LTD

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ITA/821/2015HC Delhi30 October 20153 pages
AI SummaryDismissed

What did the High Court hold?

The High Court held that no substantial question of law arose in these appeals. Therefore, the appeals were dismissed.

What were the facts?

The appeals were filed by the Principal Commissioner of Income Tax against Victoria Marketing Pvt. Ltd. The High Court had previously passed an order in a similar case.

What were the issues?

Whether a substantial question of law arises from the order of the Income Tax Appellate Tribunal.

AI-generated summary — verify with the full judgment below

$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI 14. +

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.

..... Respondent

WITH 15. +

ITA 822/2015

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

WITH 17. +

ITA 824/2015

PR. COMMISSIONER OF INCOME TAX-(CENTRAL-2)

..... Appellant Through: Ms. Suruchi Aggarwal, Senior Standing counsel with Ms. Lakshmi Gurung and Ms. Radhika Gupta, Advocates.

ITA Nos. 821, 822, 824 & 826/2015

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 21:51:05

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

O R D E R %

30.10.2015 CM No. 24904 of 2015(exemption) in ITA No. 821 of 2015 CM No. 24905 of 2015(exemption) 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.

In view of the order dated 28th July 2015 passed by this Court in ITA No. ITA Nos. 821, 822, 824 & 826/2015

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 21:51:05

509 of 2015 (Pr. Commissioner of Income Tax (Central-II) v. Aakash Arogya Mandir Pvt. Ltd.), no substantial question of law arises. The present appeals are dismissed.

S. MURALIDHAR, J

VIBHU BAKHRU, J OCTOBER 30, 2015/dn

ITA Nos. 821, 822, 824 & 826/2015

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 21:51:05

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