CIT v. Vishal Aggarwal

The Commissioner of Income Tax vs. M.S.Aggarwal

…ITA No. 169/2005+connected appeal Page 1 of 77 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + INCOME TAX APPEAL No. 169/2005 Reserved on :1st November, 2017 % Date of decision:23rd April, 2018 THE COMMISSIONER OF INCOME TAX ......Appellant Through: Mr. Asheesh Jain, Senior Standing Counsel with Mr. Shahrukh Ejaz and Mr. Prashant Bhargava, Advocates for the Income Tax Department. Versus M. S. AGGARWAL .…

Commissioner of Income Tax vs. Sh. Ashok Dua

The appeal is dismissed

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE RAJIV SHAKDHER

…ITA No. 1085 of 2005 Page 1 of 9 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on : 29.08.2008 + ITA No. 1085/2005 COMMISSIONER OF INCOME TAX, DELHI-VII ...... Appellant -versus- SHRI ASHOK DUA ...... Respondent Advocates who appeared in this case: For the Appellant : Ms Prem Lata Bansal For the Respondent : Mr R. K. Sharma with Mr Mukesh Gupta CORAM :- HON'BLE MR JUSTICE BADAR DURREZ AHMED HON'BLE MR JUSTICE RAJIV SHAKDHER…

Commissioner of Income Tax Delhi-VII vs. Shri Ashok Dua

The appeal is dismissed

…ITA No. 1085 of 2005 Page 1 of 9 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on : 29.08.2008 + ITA No. 1085/2005 COMMISSIONER OF INCOME TAX, DELHI-VII ...... Appellant -versus- SHRI ASHOK DUA ...... Respondent Advocates who appeared in this case: For the Appellant : Ms Prem Lata Bansal For the Respondent : Mr R. K. Sharma with Mr Mukesh Gupta CORAM :- HON'BLE MR JUSTICE BADAR DURREZ AHMED HON'BLE MR JUSTICE RAJIV SHAKDHER…