(CENTRAL-2) vs. TANVIR FINANCE AND LEASING LTD

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ITA/773/2015HC Delhi12 October 20153 pages
AI SummaryDismissed

What did the High Court hold?

The High Court dismissed these appeals. This decision was made in view of a previous decision by the same court in a similar case.

What were the facts?

The appeals were filed by the Principal Commissioner of Income Tax against the respondents, Tanvir Finance and Leasing Ltd. and Tanvir Collections Pvt. Ltd. The High Court was considering these appeals.

What were the issues?

The specific legal issues are not detailed in this excerpt, but the dismissal was based on a prior ruling in a related matter.

AI-generated summary — verify with the full judgment below

ITA Nos. 773, 774, 775, 776, & 777/2015 Page 1 of 3

$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI 6 +

ITA 773/2015

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 FINANCE AND LEASING LTD ..... Respondent

WITH 7 +

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 8 +

ITA 775/2015

PR. COMMISSIONER OF INCOME TAX (CENTRAL-2)

..... Appellant Through: Ms. Suruchi Aggarwal, Senior standing 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 21:53:06

ITA Nos. 773, 774, 775, 776, & 777/2015 Page 2 of 3

counsel with Ms. Lakshmi Gurung, Junior standing counsel and Mr. Abhishek Sharma, Advocate.

versus

TANVIR COLLECTIONS PVT. LTD.

..... Respondent

WITH 9 +

ITA 776/2015

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 10 +

ITA 777/2015

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

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 21:53:06

ITA Nos. 773, 774, 775, 776, & 777/2015 Page 3 of 3

CORAM: DR. JUSTICE S.MURALIDHAR MR. JUSTICE VIBHU BAKHRU

O R D E R %

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 of the decision dated 27th July 2015 passed by this Court in ITA No. 510 of 2015 [Pr. Commissioner of Income Tax (Central-II) v. Aakash Arogya Mandir Pvt. Ltd.], these appeals are dismissed.

S.MURALIDHAR, J

VIBHU BAKHRU, J OCTOBER 12, 2015 Rk 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 21:53:06

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