COMMISSIONER OF INCOME TAX (CENTRAL-I) vs. C-I INDIA PVT LTD

$-11 to 14 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 108/2013 + ITA 109/2013 + ITA 110/2013 + ITA 111/2013 COMMISSIONER OF INCOME TAX(CENTRAL) -1 Appellant Through Mr Sanjeev Rajpal, sr. standing counsel versus C-1 INDIA PVT LTD Respondent Through Mr C A Sundaram, Sr. Advocate with Mr Ajay Wadhwa and Mr Sandeep Kapur, Advs. CORAM: HON'BLE MR. JUSTICE BADAR DURREZ AHMED HON'BLE MR. JUSTICE R.V.EASWAR ORDER % 16.04.2013 These appeals have been filed by the revenue against the order dated 24.7.2012 passed by the Income Tax Appellate Tribunal, New Delhi in ITA Nos.l424-1427/Del/2012 relating to the assessment years 2001-02, 2002-03, 2003-04 and 2004-05 (respectively). We find that before the Tribunal both sides had agreed that the facts and circumstances of these appeals were similarto the appeals in respectofSuresh Nanda. It was also agreed that the issues raised in the present matters could be decided in view of the appeals pertaining to Suresh Nanda. The Tribunal has recorded this fact and it is on the basis ofthisthat it has remanded the matter to the assessing officer for a decision afi"esh. The observations ofthe Tribunal are as imder:- Digitally Signed By:AMULYA Signature Not Verified

"3.4. Same additions were made in both the cases on substantive basis. Both the parties agreed that the facts & circumstances are similar in both the cases and the issues may be decided in view ofthe appeals ofShri SureshNanda. 4. By order of even date in the case of Shri Suresh Nanda in ITA nos. 1428,1429 & 1430/Del/2012 for A.Ys. 2001-02, 2002-03 & 2004-05 we have set aside these issues back to the file of AO to decide the same afresh after giving the parties adequate opportunity of being heard afresh. Following our order in the case of Shri Suresh Nanda we set aside the issues back to the file of AO accordingly to decide afresh along with the issues as to whether any addition at all is called for and, if so in which case the addition is to be made. 5. Apropos remaining grounds, it is pleaded that the disallowances have been made on ad hoc basis without considering the explanation furnished by the assessee and the ITAT judgment in its own case. 6. Since we have set aside the main issues back to the file of AO, interest ofjustice will be served if the remaining issues in these appeals are set aside back to the file of AO to decide all these issues after considering the explanation given by the assessee and ITAT order." Since the Tribunal has merely remanded the matter to the assessing officer, we see no reason to interfere with the same. The appeals are dismissed. BADAR DURREZ AHMED, J R.V.EASWAR, J APRIL 16, 2013/vld