ROHINTON FALI NARIMAN,J - (1.) The impugned judgment and order dated May 11, 2011 has relied upon a judgment of the same date by a Division Bench of the High Court of Delhi in I.T.A. No. 462 of 20091.
(2.) Having perused the judgment and having heard arguments, we are of the view that the judgment is a detailed judgment going into section 2(22)(e) of the Income-tax Act, 1961 which arises at the correct construction of the said section. We do not wish to add anything to the judgment except to say that we agree therewith.
(3.) These appeals are disposed of accordingly.;