IN THE HIGH COURT OF DELHI AT NEW DELHI 
 2. 
                              ITA No. 1082/2007  
 . 
 THE COMMISSIONER OF INCOME TAX            ..... Appellant 
 Through Ms. Rashmi Chopra, Advocate. 
 versus 
 . 
 KHAITAN and CO.                                                 ..... 
 Respondent 
 Through 
 CORAM: 
 HON'BLE MR. JUSTICE MADAN B. LOKUR 
 HON'BLE DR. JUSTICE S. MURALIDHAR 
 O R D E R 
                        16.11.2007 
 . 
 The Revenue is aggrieved by an order dated 25th January, 2007 passed by 
 the Income Tax Appellate Tribunal, Delhi Bench ?I? New Delhi, (?Tribunal?) in 
 ITA No. 33/Del/2007 relevant for the Assessment Year 2001-02. 
 Learned counsel for the Revenue states that a similar matter being ITA 
 No.916/2007 in respect of the same Assessee involving a similar issue was 
 dismissed with costs on 1st October, 2007. 
 We have today passed a detailed order in ITA No. 1007/2007 giving our 
 opinion that the Income Tax Department is not all serious in curbing litigation 
 in this Court. 
 We dismiss this appeal with costs of Rs.10,000/- to be paid to the 
 ITA No. 1082/2007 
 page1/2 
 . 
 Delhi High Court Legal Services Committee by cheque within two weeks from today. 
 List for compliance on 5th December, 2007. 
 . 
 . 
 . 
 MADAN B. LOKUR, J 
 . 
 . 
 . 
 S. MURALIDHAR, J 
 NOVEMBER  16, 2007 
 dn 
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 ITA No. 1082/2007 
 page2 /2 
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