Order
1. Leave granted. In light of the order dated 13-12-2013 passed by the Authority for Advance Rulings (Income Tax), New Delhi (for short “the Authority”) in AAR No. 1309 of 2012, the learned counsel for the common appellant in both the appeals and the learned Senior Counsel for the respondents agree that the impugned order 2012 SCC OnLine Del 4196, (2013) 357 ITR 102 may be set aside and AARs Nos. 932-33 of 2010 be restored to the file of the Authority.
2. Accordingly, the impugned order dated 14-8-2012 2012 SCC OnLine Del 4196, (2013) 357 ITR 102 passed by the High Court and the ruling given by the Authority are set aside. AARs Nos. 932-33 of 2010 is restored to the file of the Authority for fresh ruling in accordance with law.
3. Civil appeals are disposed of as above with no order as to costs.
Comments