IN THE HIGH COURT OF DELHI AT NEW DELHI 
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   ITA 488/2013  
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 DIRECTOR OF INCOME TAX - II (INTERNATIONAL 
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 TAXATION)      ...Appellant 
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 Through:  Mr.Sanjeev Sabharwal, Adv. 
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 versus 
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 NANJING ELECTRIC (GROUP) CO. LTD       ..... Respondent 
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 Through:  None. 
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 CORAM: 
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 HON'BLE MR. JUSTICE SANJIV KHANNA 
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 HON'BLE MR. JUSTICE SANJEEV SACHDEVA 
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 O R D E R 
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     06.11.2013 
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 In view of the decisions of the Delhi High Court in Director of 
 Income Tax (New Delhi) v. L.S.Cables Limited, ITA Nos. 704, 706 and 707 
 of 2011 decided on 30.9.2011 and Director of Income Tax v. L.G.Cables 
 Limited; 2011 (2) AD(Delhi) 286 in ITA No.703/2009 decided on 24.12.2010, 
 the present appeal has to be dismissed as the issues raised are already 
 covered and decided by this Court in the aforesaid two decisions. 
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 Appeal is dismissed. 
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 SANJIV KHANNA, J. 
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 SANJEEV SACHDEVA, J. 
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 NOVEMBER 06, 2013 
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 $ 5 
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