IN THE HIGH COURT OF DELHI AT NEW DELHI 
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   ITA 573/2013  
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 KRISHAK BHARATI COOPERATIVE LTD.   ..... Appellant 
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 Through:  Ms.Surekha Raman, Advocate 
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 versus 
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 ASSISTANT COMMISSIONER OF INCOME TAX..... Respondent 
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 Through:  Mr.Amol Sinha, Advocate 
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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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    25.11.2013 
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 This appeal by the assessee has to be dismissed in view of an 
 earlier decision of the Delhi High Court in the cases of the assessee 
 being ITA No.205/2010 and other connected matters. 
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 It is stated that the assessee has filed a special leave to appeal 
 in which leave has been granted by the Supreme Court.  Perhaps it would 
 have been appropriate if the assessee had invoked Section 158A of the 
 Income Tax Act, 1961 before the Tribunal to prevent repeated appeals on 
 the same question. 
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 With the aforesaid observations, the appeal is dismissed. 
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 SANJIV KHANNA, J 
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 SANJEEV SACHDEVA, J 
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 NOVEMBER 25, 2013/sv 
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 $ 30 
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