THE COMMISSIONER OF INCOME TAX-II vs. JAI PARABOLIC SPRING LTD
ITA-1151/2010HC Delhi2012:DHC:222730 March 20121 pages
No AI summary yet for this judgment.
* IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: 21st September, 2011 %
Date of decision : 30th March, 2012
+ ITA No.1151/2010
THE COMMISSIONER OF INCOME TAX-II …..Appellant Through: Mr. Sanjeev Sabharwal, Sr. Standing Counsel.
-versus- JAI PARABOLIC SPRING LTD.
…..Respondent Through: Mr. Sandeep Sapra, Advocate.
CORAM:
HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
SIDDHARTH MRIDUL, J.
1.
Appeal dismissed. For order see ITA 315/2010.
SIDDHARTH MRIDUL, J.
ACTING CHIEF JUSTICE MARCH 30, 2012 mk 2012:DHC:2227-DB
Recent GST High Court judgments
Search GST case law →- Md. Akhtar Ansari, Proprietor Of M/S Indian Associates vs. State Of Jharkhand, Through Commissioner Of State Tax, Commercial Tax Dept.Jharkhand · 14 Oct 2026
- M/S. Amarjothi Granites (INDIA) PVT. LTD., Berhampur, Ganjam vs. The Commissioner, Commercial Tax And GST, Odisha, CuttackOrissa · 14 Oct 2026
- M/S. Mishka Steels LLP And Anr. vs. The Superintendent Of Central Goods And Service Tax, Cx, Range-Ii, Behala Div. And Ors.Calcutta · 14 Oct 2026
- M/S Gujarat Co-Operative Milk Marketing Federation Limited vs. Union Of INDIAGujarat · 14 Oct 2026
- Ramesh K Devadiga vs. Khernagar Nandadeep Co Operative Housing Society LTDBombay · 14 Oct 2026