CIT vs. ASHOK LOGANI

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ITA/487/2011HC DelhiDLHC01003071201111 May 2011Bench: HON'BLE MR. JUSTICE A.K.SIKRI,HON'BLE MR. JUSTICE M.L. MEHTA17 pages
AI SummaryRemanded

What did the High Court hold?

The High Court of Delhi, in this excerpt, is referring to a previous order for the disposal of these appeals. The judgment itself is not detailed here, but it implies a decision was made based on a prior ruling.

What were the facts?

The Commissioner of Income Tax filed appeals against the orders of the Income Tax Appellate Tribunal concerning Ashok Logani. The specific details of the assessment years and the nature of the additions made by the Assessing Officer are not provided in this excerpt.

What were the issues?

The core legal issues revolve around the additions made by the Assessing Officer and the subsequent rulings by the ITAT, which are now under appeal before the High Court.

AI-generated summary — verify with the full judgment below

% IN THE HIGH COURT OF DELHI AT NEW DELHI ITA No.557 of 2010 ITA NO.487 Of 2011 ITA No.488 of 2011 Reserved on: March 07, 2011. Pronounced On; May 11, 2011. 1^ ITA No.557 of 2010 COMMISSIONER OF INCOME TAX . . . APPELLANT through : VERSUS ASHOK LOGANI through: Ms. Prem Lata Bansal, Sr. Advocate with Mr. Deepak Anand, Avocate. . . .RESPONDENT Mr. C.S. Aggarwal, Sr. Advocate with Mr. Prakash Kumar, Advocate. Reserved On: April 07, 2011 Pronounced On: May 11, 2011 2^ ITA No.487 of 2010 COMMISSIONER OF INCOME TAX . . . APPELLANT through : VERSUS ASHOK LOGANI through: ITA Nos.557/2010,487, 488/2011 Mr. Kamal Sawhney, Sr. Standing Counsel. . . .RESPONDENT Mr. C.S. Aggarwal, Sr. Advocate with Mr. Prakash Kumar, Advocate. Page 1 of 2 Digitally Signed By:AMULYA Certify that the digital file and physical file have been compared and the digital data is as per the physical file and no page is missing. Signature Not Verified

3^ ITA No.488 of 2010 COMMISSIONER OF INCOME TAX . . . APPELLANT through : VERSUS ASHOK LOGANI through: Mr. Kamal Sawhney, Sr. Standing Counsel. . . .RESPONDENT Mr. C.S. Aggarwal, Sr. Advocate with Mr. Prakash Kumar, Advocate. CORAM HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE M.L. MEHTA 1. Whether Reporters of Local newspapers may be allowed to see the Judgment? 2. To be referred to the Reporter or not? 3. Whether the Judgment should be reported in the Digest? A.K. SIKRI. J. For orders, see ITA No.553 of 2010. MAY 11, 2011 pmc ITA IMos.557/2010, 487, 488/2011 (A.K. SIKRI) JUDGE (M.L. MEHTA) JUDGE Page 2 of 2

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