IN THE HIGH COURT OF DELHI AT NEW DELHI 
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   ITA 514/2013  
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 MEHTA CHARITABLE PRANJALAYA TRUST..... Appellant 
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 Through Mr. Ajay Vohra, Ms. Kavita Jha and 
 Ms. Bhoomika Chowdhury, Advocates. 
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 versus 
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 ASSISTANT DIRECTOR OF INOCME TAX (OSD) (E) 
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 ..... Respondent 
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 Through 
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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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    02.12.2013 
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 In view of the order dated 20th November, 2012 passed in the case 
 of the appellant-assessee in ITA 309/2003 and other connected appeals, 
 the present appeal has to be dismissed.  It is accordingly dismissed 
 without any order as to costs. 
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 SANJIV KHANNA, J. 
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 SANJEEV SACHDEVA, J. 
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 DECEMBER 02, 2013 
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 NA 
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 $ 28 
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