NEW TECH STEELS PVT LTD

ITA - 1209 / 2010HC Delhi16 August 20101 pages

For Petitioner: RAKESH GUPTA

AI SummaryRemanded

What did the High Court hold?

As the provided judgment excerpt is procedural in nature, it does not contain any findings or decisions on the merits of the appeal. The High Court of Delhi has merely issued notice and scheduled the matter for final hearing. No specific issue has been decided, no reasoning has been provided, and no operative directions have been issued beyond listing the case. The judgment is silent on any specific relief granted or denied.

What were the facts?

This judgment pertains to an appeal filed by New Tech Steels Pvt Ltd (the assessee) against an order passed by the Commissioner of Income Tax (the revenue). The specific assessment year(s) and the nature of the order under challenge are not detailed in this excerpt. The procedural history indicates that the High Court of Delhi issued notice in the appeal (ITA 1209/2010). Counsel for the revenue entered an appearance, and consequently, no further notice was deemed necessary. The matter was then listed for final hearing on November 19, 2010.

What were the issues?

The provided judgment excerpt does not contain any specific issues that the Tribunal had to decide, nor does it record any arguments made by either the assessee or the revenue. Therefore, no questions of law or fact, nor any contentions or reliance on authorities, can be identified from this text.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF DELHI AT NEW DELHI . ITA 1209/2010 . NEW TECH STEELS PVT LTD ..... Appellant Through: Mr. Ramesh Gupta, Advocate with Ms. Poonam Ahuja and Ms. Rani Kiyala, Advocates. versus . COMMISSIONER OF INCOME TAX ..... Respondent Through: Mr. Abhishek Maratha, Advocate with Ms. Anshul Sharma, Advocate. . CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE MANMOHAN . O R D E R 16.08.2010 CM Nos. 14555-14556/2010 (exemption) Allowed, subject to all just exceptions. Accordingly, applications stand disposed of. ITA 1209/2010 Issue notice. Mr. Abhishek Maratha, learned counsel has entered appearance on behalf of the revenue. ITA No.1209/2010 page 1 of 2. . . In view of the aforesaid, no further notice need be issued. List the matter on 19th November, 2010 for final hearing in the category of ?After Notice Miscellaneous Matters?. . . . CHIEF JUSTICE . . MANMOHAN, J AUGUST 16, 2010 js . . . . . . . . . . . . . . . . . . . . ITA No.1209/2010 page 2 of 2. . 52 $

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