IN THE HIGH COURT OF DELHI AT NEW DELHI 
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 1. 
         ITA 1093/2010  
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 POWER FINANCE CORP LTD                            ..... Appellant 
 Through: Ms. Mahua Kalra, Advocate. 
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 versus 
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 ADDL COMMISSIONER OF INCOME TAX      ..... Respondent 
 Through: Mr. Anshul Sharma, Advocate for 
 `                                         Ms. Prem Lata Bansal, Advocate. 
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 With 
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 2. 
 ITA 1095/2010 
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 POWER FINANCE CORPO LTD                            ..... Appellant 
 Through: Ms. Mahua Kalra, Advocate. 
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 versus 
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 ADDL COMMISSIONER OF INCOME TAX          ..... Respondent 
 Through: Mr. Anshul Sharma, Advocate for 
 `                                         Ms. Prem Lata Bansal, Advocate. 
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 With 
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 ITA Nos. 1093, 1095, 1097 and 1125 of 2010                            page 1 of 
 4. 
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 3. 
 ITA 1097/2010 
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 POWER FINANCE CORPO LTD                             ..... Appellant 
 Through: Ms. Mahua Kalra, Advocate. 
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 versus 
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 ADDL COMMISSIONER OF INCOME TAX          ..... Respondent 
 Through: Mr. Anshul Sharma, Advocate for 
 `                                         Ms. Prem Lata Bansal, Advocate. 
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 And 
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 4. 
 ITA 1125/2010 
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 POWER FINANCE CORP LTD                             ..... Appellant 
 Through: Ms. Mahua Kalra, Advocate. 
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 versus 
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 ADDL COMMISSIONER OF INCOME TAX        ..... Respondent 
 Through: Mr. Anshul Sharma, Advocate for 
 `                                         Ms. Prem Lata Bansal, Advocate. 
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 CORAM: 
 HON'BLE THE CHIEF JUSTICE 
 HON'BLE MR. JUSTICE MANMOHAN 
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 ITA Nos. 1093, 1095, 1097 and 1125 of 2010                            page 2 of 
 4. 
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 O R D E R 
                        13.08.2010 
 CM No. 14069/2010 in ITA No. 1097/2010 (exemption) 
 CM No. 14102/2010 in ITA No. 1125/2010 (exemption) 
 Allowed, subject to all just exceptions. 
 Accordingly, applications stand disposed of. 
 CM No. 14066/2010 in ITA No. 1093/2010 
 CM Nos. 14070-71/2010 in ITA No.1097/2010 
 These are the applications for condonation of delay in 
 filing        and refiling of the appeals. 
 Having heard learned counsel for the parties and regard being had to the 
 assertions made in the applications, we find sufficient cause for condonation of 
 delay and, accordingly, delay in filing and refilling the appeals is condoned. 
 Accordingly, applications stand disposed of. 
 ITA Nos. 1093/2010, 1095/2010, 1097/2010 and 1125/2010 
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 Heard Ms. Mahua Kalra, learned counsel for the appellant. 
 It is submitted by Ms. Mahua Kalra, learned counsel for the 
 appellant that prior approval from the Committee on Disputes (COD)        has 
 not yet been obtained. 
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 ITA Nos. 1093, 1095, 1097 and 1125 of 2010 
 page 3 of 4. 
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 In view of the aforesaid, we are not inclined to interfere with 
 the appeals in praesenti.  The appeals stand dismissed. 
 Needless to say, after obtaining the requisite approval from the 
 Committee on Disputes, appellant can refile the appeals. 
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 CHIEF JUSTICE 
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 MANMOHAN, J 
 AUGUST 13, 2010 
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 ITA Nos. 1093, 1095, 1097 and 1125 of 2010                            page 4 of 
 4. 
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