IN THE HIGH COURT OF DELHI AT NEW DELHI 
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   ITA 18/1999  
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 CIT         ..... Appellant 
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 Through :  Mr Abhishek Maratha with Ms Anshul Sharma 
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 versus 
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 M/S ANSAL HOUSING FIN. LEASING LTD   ..... Respondent 
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 Through :  None 
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 AND 
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 ITA 105/2001, ITA 114/2001, ITA 498/2003, ITA 227/2004, ITA 
 529/2004, ITA 690/2004 and ITA 212/2005 
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 CIT         ..... Appellant 
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 Through :  Mr Abhishek Maratha with Ms Anshul Sharma 
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 versus 
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 M/S ANSAL HOUSING and CONST. LTD   ..... Respondent 
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 Through : None 
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 AND 
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 ITA 56/2001, ITA 57/2001, ITA 107/2001, ITA 109/2001, ITA 177/2001, 
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 ITA 88/2002, ITA 111/2003, ITA 321/2003 and ITA 336/2004 
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 CIT               ..... Appellant 
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 Through :  Mr Abhishek Maratha with Ms Anshul Sharma 
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 versus 
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 M/S ANSAL PROPERTIES and INDUST.LTD   ..... Respondent 
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 Through :  Mr Satyen Sethi with Mr Arta Trana Panda 
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 AND 
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 ITA 165/2001 and ITA 170/2001 
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 THE COMMISSIONER OF INCOME TAX        ..... Appellant 
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 Through :  Mr Abhishek Maratha with Ms Anshul Sharma 
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 versus 
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 M/S KELVINATOR OF INDIA LTD  ... Respondent 
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 Through :  None 
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 CORAM: 
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 HON'BLE MR. JUSTICE BADAR DURREZ AHMED 
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 HON'BLE MR. JUSTICE V.K. JAIN 
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 O R D E R 
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        11.04.2012 
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 Mr. Maratha appearing on behalf of the Revenue states that although 
 a copy of the Income Tax Appellate Tribunal?s order in respect of the 
 Assessment Year 1988-89 has been received from the learned counsel for 
 the Ansal Housing Finance Leasing Company Ltd.  However, it will be 
 necessary to get a copy of the order passed by the Commissioner of Income 
 Tax in respect of the same Assessment Year 1988-89 in respect of the 
 Ansal Properties and Industries Limited. 
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 The same be submitted in the form of a compilation and the same 
 shall be exchanged with the counsel on the other side.  The same be done 
 within two weeks. 
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 We have already indicated that ITA 18/1999 shall be the lead 
 matter. 
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 Renotify on 16.05.2012. 
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 BADAR DURREZ AHMED, J 
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 V.K. JAIN, J 
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 APRIL 11, 2012 
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 rb 
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 $ 10 to 28 
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