IN THE HIGH COURT OF DELHI AT NEW DELHI
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ITA 295/2012
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CIT ..... Appellant
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Through : Ms. Rashmi Chopra, Advocate.
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versus
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S NET FREIGHT INDIA PVT LTD ..... Respondent
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Through : Mr. S. Ramchandani, Advocate.
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AND
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ITA 296/2012
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CIT ..... Appellant
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Through : Ms. Rashmi Chopra, Advocate.
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versus
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S NET FREIGHT INDIA PVT LTD ..... Respondent
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Through : Mr. S. Ramchandani, Advocate.
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CORAM:
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HON'BLE MR. JUSTICE SANJIV KHANNA
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HON'BLE MR. JUSTICE R.V.EASWAR
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O R D E R
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18.05.2012
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C.M. No. 8268/2012 (exemption) in ITA No. 296/2012
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Exemption allowed, subject to all just exceptions.
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C.M. stands disposed of.
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ITA No. 295/2012
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ITA No. 296/2012
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1. The attention of learned counsel for the appellant has been drawn
to page Nos. 45 and 46 of the paper book. CIT(A) in its order
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ITA Nos. 295/2012 and 296/2012 page 1 of
2
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has referred in detail to the submissions made by the assessee and
various annexures thereto. It is clear from the said submissions that S-
Net Freight (India) Private Limited was incorporated by S-Net Freight
(Holdings) Private Limited and the initial two directors were its
nominees. The annexures referred therein include correspondence with
various authorities in India.
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2. It is noticeable that neither the Assessing Officer nor the CIT(A)
have dealt with and examined the said averments/assertions.
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3. Learned counsel for the Revenue prays for some time to examine the
assessment records and find out whether these documents and contentions
were raised before the Assessing Officer.
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4. Learned counsel for the assessee, who appears on advance notice,
states that these contentions were raised and documents were filed before
the Assessing Officer.
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5. Relist on 4th July, 2012.
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SANJIV KHANNA, J.
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R.V.EASWAR, J.
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MAY 18, 2012
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AK
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ITA Nos. 295/2012 and 296/2012 page 2 of
2
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$ 4
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