IN THE HIGH COURT OF DELHI AT NEW DELHI 
 . 
 . 
 . 
   ITA 902/2007  
 . 
 . 
 . 
 RAGHAV BAHL          ..... Appellant 
 . 
 Through: Mr. Mayank Negi, Adv. 
 . 
 . 
 . 
 versus 
 . 
 . 
 . 
 COMMISSIONER OF INCOME TAX 
 . 
 CENTRAL REVENUE BUILDING   ..... Respondent 
 . 
 Through: Ms. Rashmi Chopra, Adv. 
 . 
 CORAM: 
 . 
 HON'BLE MR. JUSTICE SANJIV KHANNA 
 . 
 HON'BLE MR. JUSTICE R.V.EASWAR 
 . 
 . 
 . 
 O R D E R 
 . 
      08.12.2011 
 . 
 . 
 . 
 Adjournment slip has been circulated in the matter.  However, it is 
 noticed that the appellant has filed CM No.17089/2011 for amendment of 
 the appeal.  Notice on this application was issued vide order dated 14th 
 September, 2011.  No reply to the application has been filed.  The 
 amendment application is allowed and the amendment grounds of appeal are 
 taken on record. 
 . 
 List on 14th February, 2012. 
 . 
 . 
 . 
 . 
 . 
 SANJIV KHANNA, J. 
 . 
 . 
 . 
 . 
 . 
 R.V.EASWAR, J. 
 . 
 DECEMBER 08, 2011 
 . 
 mm 
 . 
 . 
 . 
 . 
 . 
 16 and 17 
 . 
 $ 
 .