TAX-(CENTRAL-2), vs. GREEN AGE CONSULTANTS PVT. LTD

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ITA/858/2015HC Delhi16 November 20152 pages
AI SummaryDismissed

What did the High Court hold?

The Delhi High Court held that no substantial question of law arises in these appeals. This decision was made in view of a previous order passed by the same court in a related case.

What were the facts?

The appeals were filed by the Principal Commissioner of Income Tax against the assessee, Green Age Consultants Pvt. Ltd. The appeals were related to income tax matters concerning the assessee.

What were the issues?

The primary issue was whether a substantial question of law arose from the lower appellate authority's order, which the High Court determined in the negative.

AI-generated summary — verify with the full judgment below

ITA 858-59/2015 Page 1 of 2

$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI 42. +

ITA 858/2015

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

..... Appellant Through: Ms Suruchi Aggarwal, Senior Standing Counsel, Mr Abhishek Sharma, Ms Radhika Gupta, Mr Rajesh Kumar and Ms Lakshmi Gurung, Advocates.

versus

GREEN AGE CONSULTANTS PVT. LTD ..... Respondent

Through AND 43. +

ITA 859/2015

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

..... Appellant Through: Ms Suruchi Aggarwal, Senior Standing Counsel, Mr Abhishek Sharma, Ms Radhika Gupta, Mr Rajesh Kumar and Ms Lakshmi Gurung, Advocates.

versus

GREEN AGE CONSULTANTS PVT. LTD. ..... Respondent

Through

CORAM: JUSTICE S. MURALIDHAR JUSTICE VIBHU BAKHRU 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 21:49:58

ITA 858-59/2015 Page 2 of 2

O R D E R %

16.11.2015 CM No.26829/2015 in ITA 858/2015 CM No.26830/2015 in ITA 859/2015 1. Allowed, subject to all just exceptions. 2. The applications stand disposed of. ITA 858/2015 ITA 859/2015 3. In view of the order dated 6th November, 2015 passed by this Court in ITA No.849/2015 (Pr. Commissioner of Income Tax (Central-II) v. Green Age Consultants Pvt. Ltd.) no substantial question of law arises. The present appeals are dismissed.

S.MURALIDHAR, J

VIBHU BAKHRU, J NOVEMBER 16, 2015 MK

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 21:49:58

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