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1 , . .' $--1 to 9, 12, 14, 25 & 26 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 435/2017 + ITA 436/2017 / + ITA 437/2017 + ITA 438/2017 + ITA 439/2017 + ITA 440/2017 + ITAA4112017 + ITA 442/2017 + ITA 443/2017 + ITA 44612017 + ITA 448/2017 + ITA 459/2017 + IT A 460/2017 PRINCIPAL COMMISSIONER OF INCOME (' TAX (CENTRAL)- 1 ..... Appellant Through: Mr. Sanjay Kumar and Mr. Rahul Kaushik, Advocates. versus SAHARA INDIA FINANCIAL CORPORATION LTD. . .... Respondent Through: Mr. Satyen Sethi and Mr. Arta Trana Panda, Advocates. CORAM: JUSTICE S. MURALIDHAR JUSTICE PRATHIBA M. SINGH ORDER 0/0 21.07.2017 CM No.22462/2017 (exemption) in ITA No.435/2017 CM No.22463/2017 (exemption) in ITA No.436/2017 CM No.22464/2017 (exemption) in ITA No.437/2017 Digitally Signed By:AMULYA Signature Not Verified
, ' eM No.22465/2017 (exemption) in ITA No.438/2017 eM No.22466/2017 (exemption) in ITA No.439/2017 eM No.22467/2017 (exemption) in ITA No.440/2017 eM No.22468/2017 (exemption) in ITA No.44112017 eM No.22469/2017 (exemption) in ITA No.442/2017 eM No.22470/2017 (exemption) in ITA No.443/2017 eM No.22473/2017 (exemption) in ITA No.446/2017 eM No.22475/2017 (exemption) in ITA No.448/2017 eM No.22485/2017 (exemption) in ITA No.459/2017 eM No.22486/2017 (exemption) in ITA No.460/2017 ·1. Allowed, subject to all just exceptions. ITA 435/2017, ITA 436/2017, ITA 437/2017, ITA 438/2017, ITA 439/2017, ITA 440/2017, ITA 44112017, ITA 442/2017, ITA 443/2017, ITA 446/2017, ITA 448/2017, ITA 459/2017 & ITA 460/2017 { . 1. These appeals by the Revenue under Section 260A of the Income Tax Act, 1961 are directed against the impugned order dated 13th December 2016 passed by the Income Tax Appellate Authority ('ITAT'), dismissing the Assessee's cross objections in the Revenue's appeals before the ITAT. 2. The appeals are plainly misconceived since the Assessee's cros& objections have been dismissed. 3. Consequently these appeals are dismissed. S.MURALIDHAR, J ~'H±i:oJ- PRA THIBA M. SING', J JULY 21, 20171dk