PRO COMMISSIONER OF INCOME TAX (CENTRAL)-I vs. NAGESHWAR INVESTMENT LTD.

$-. * IN THE HIGH COURT OF DELHI AT NEW DELHI 5. + ITA 406/2015 PR. COMMISSIONER OFINCOME TAX (CENTRAL)-I Appellant Through: Mr. Raghvendra Singh, Advocate. versus • NAGESH WAR INVESTMENT LTD Respondent WITH 6/ (4 ITA 407/2015 PR. COMMISSIONER OFINCOME TAX (CENTRAL)-I Appcllant Through: Mr. Raghvendra Singh, Advocate. versus• NAGESH WAR INVESTMENT LTD Respondent is WITH 'a + ITA 408/2015 PR. COMMISSIONER OFINCOME TAX (CENTRAL)-I Appellant Through: Mr. Raghvendra Singh, Advocate. versus ITA Nos. 406, 407,408 & 409 of 2015 . Pa;e 1 of 4 Digitally Signed By:AMULYA Signature Not Verified

NAGESH WAR INVESTMENT LTD. . Respondent rnI 8. + ITA 409/2015 PR. COMMISSIONER OFINCOME TAX (CENTRAL)-I Appellant Through: Mr. Raghvendra Singh, Advocate. versus NAGESH WAR INVESTMENT LTD Respondent CORAM: HON'BLE DR. JUSTICE S. MURALIDHAR HON'BLE MR. JUSTICE VIBHU BAKHRU ORDER % 20.07.2015 CM Nos. 11910/2015, 11911/2015 & 11912/2015 (for exemption) . 1. Exemptions allowed subject to all just exceptions. The applications are disposed of. ITA Nos. 406/2015, 407/2015, 408/2015 & 409/2015 The Income Tax Appellate Tribunal ('ITAT') has in the common impugned order dated 28th November 2014 pertaining to Assessment Years ('AYs') 2005-06, 2006-07, 2007-08 and 2008-09 relied upon, inter alia, on ITA Nos. 406, 407, 408 & 409 of 2015 Page2of4

the judgment of this Court in Pepsico India Holdings (P) Ltd. v. ACIT [2015] 370 ITR 295 (Delhi). It is stated that the judgment of this Court in Pepsico is pending consideration in a special leave petition in the Supreme Court. However no stay has been granted of the operation of the judgment of this Court. Learned counsel for the Revenue submitted that the ITAT has also relied on the decision of its coordinate Bench in V.K. Fiscal Services Pvt. Ltd. v. DCIT (ITA Nos. 5460-5465/Del/2012) which in turn relied on an earlier order of the ITAT in DSL Properties FyI. Ltd. v. DCIT (ITA No. 113 49/Del/20 12). He states that the decision of the ITAT in DSL Properties Pvt. Ltd (supra) is the subject matter of a separate appeal in this Court being ITA No. 585/2013 which is pending consideration. He accordingly prays that these appeals be taken up with ITA No. 585/2013. The Court is of the view that the essential principle of law that has been settled by this Court in Pepsico in regard to the interpretation of the words "belongs to" in Section 153 C of the Income Tax Act, 1961 would apply on all fours to the facts of the present case irrespective of whether the document recovered (viz., the accounts) is in the form of a hard copy or a hard disk. ITA Nos. 406, 407, 408 & 409 of 2015 Page 3 of 4

t, Consequently, the Court does not find any error in the impugned order of the ITAT which gives rise to a substantial question of law. 6. The appeals are dismissed. S. MURALIDHAR, J VIBHU BAKHRU, J JULY 20, 2015/dn ITA Nos. 406, 407, 408 & 409 of 2015 Page 4 of 4