TAX-(CENTRAL-2), vs. EXTRA MARKETING PVT. LTD

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ITA/843/2015HC Delhi06 November 20152 pages
AI SummaryDismissed

What did the High Court hold?

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

What were the facts?

The Revenue filed appeals against the order of the Income Tax Appellate Tribunal. The High Court had previously passed an order in a related matter.

What were the issues?

Whether a substantial question of law arises for consideration in the appeals filed by the Revenue.

AI-generated summary — verify with the full judgment below

ITA Nos.843, 846 & 847 of 2015 Page 1 of 2

$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI 16. +

ITA 843/2015

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

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

versus

EXTRA MARKETING PVT. LTD.

..... Respondent

Through WITH 19. +

ITA 846/2015

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

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

versus

EXTRA MARKETING PVT. LTD.,

..... Respondent

Through AND 20. +

ITA 847/2015

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 21:50:12

ITA Nos.843, 846 & 847 of 2015 Page 2 of 2

Counsel with Ms Lakshmi Gurung, Junior Standing Counsel, Ms Radhika Gupta and Mr Abhishek Sharma, Advocates.

versus

EXTRA MARKETING PVT. LTD.

..... Respondent

Through

CORAM: JUSTICE S.MURALIDHAR JUSTICE VIBHU BAKHRU

O R D E R %

06.11.2015 CM No.26197/2015 in ITA 843/2015 1. Allowed, subject to all just exceptions. 2. The application stands disposed of. ITA Nos.843/2015, 846/2015 & 847/2015 3. In view of the order dated 3rd November, 2015 passed by this Court in ITA No. 834/2015 (Pr. Commissioner of Income Tax (Central-2) v. Extra Marketing Pvt. Ltd.), no substantial question of law arises. The present appeals are dismissed.

S.MURALIDHAR, J

VIBHU BAKHRU, J NOVEMBER 06, 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 21:50:12

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