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% 14.09.2015
In view of the order passed on 20'^ July, 2015 in ITA No.444/2015, these appeals are dismissed. SEPTEMBER 14, 2015 MK S.MURAL1D11AR, J VIBHU BAKHRU, J ITA 461/2015 & connected matters Page 3 of5 2015:DHC:11435-DB
$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI 16. + ITA 444/2015 COMMISSIONER OF INCOME TAX, (CENTRAL II) Appellant Through: Ms. Suruchi Aggarwal, Senior Standing counsel with Ms. Lakshmi Gurung, Advocate. versus P.D. ASSOCIATES (P). (LTD). ..... Respondent CORAM: HON'BLE DR. JUSTICE S. MURALIDHAR HON'BLE MR. JUSTICE VIBHU BAKHRU ORDER % 20.07.2015 CM No.12573/2015 (for exemption)
Exemption allowed subject to all just exceptions.
The application is disposed of. ITA 444/2015
In view of the decision of this Court dated 8^^ July 2014 in ITA No. 327/2014 {Commissioner of Income Tax-Ill v. Dimension Apparels Pvt. Ltd.), no substantial question of law arises for determination by the Court in this appeal. ITA 444/2015 Page I of 2 2015:DHC:11435-DB
The appeal is dismissed. JULY 20, 2015/dn S. MURALIDHAR, J VIBHU BAKHRU, J ITA 444/2015 Page 2 of 2 2015:DHC:11435-DB