IN THE HIGH COURT OF DELHI AT NEW DELHI 
 5. 
         ITA 727/2007  
 THE COMMISSIONER MOF INCOME TAX V               ..... Appellant 
 Through  Ms. Rashmi Chopra, Advocate. 
 versus 
 NESTLE INDIA LTD.                         ..... Respondent 
 Through Ms. Kavita Jha, Advocate. 
 CORAM: 
 HON'BLE MR. JUSTICE MADAN B. LOKUR 
 HON'BLE DR. JUSTICE S. MURALIDHAR 
 . 
 O R D E R 
                               10.08.2007 
 For the reasons recorded by us in Commissioner of Income Tax v. Nestle 
 India Limited ITA No. 195 of 2002 decided on 6th July, 2006, no substantial 
 question of law arises. 
 The Appeal is dismissed. 
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 . 
 MADAN B. LOKUR, J 
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 AUGUST 10, 2007                            S. MURALIDHAR, J 
 dn 
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