COMMISSIONER OF INCOME TAX vs. SIAL SBEC BIOENERGY LTD.
ITA - 1222 / 2010HC Delhi17 August 20101 pages
For Petitioner: ABHISHEK MARATHA
No AI summary yet for this judgment.
IN THE HIGH COURT OF DELHI AT NEW DELHI . ITA 1222/2010 . COMMISSIONER OF INCOME TAX ..... Appellant Through: Mr.Abhishek Maratha, Advocate with Mr.Anshul Sharma, Advocate . versus . SIAL SBEC BIOENERGY LTD. ..... Respondent Through: None . . CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE MANMOHAN . . . . O R D E R 17.08.2010 CM No.14658/2010 (Exemption) . Allowed, subject to all just exceptions. ITA 1222/2010 Let this appeal be linked to ITA No.433/2010 and be listed on 6th October, 2010. . CHIEF JUSTICE . . MANMOHAN, J AUGUST 17, 2010 sv . .
Recent GST High Court judgments
Search GST case law →- Prashanti Das (M/S. Panchamukhi Enterprises) vs. Assistant Commissioner Of State Tax, CT And GST, Jagatsinghpur CircleOrissa · 16 Oct 2026
- M/S Utkal Highways, Bidanasi vs. Union Of INDIAOrissa · 16 Oct 2026
- Pradeep Kumar Behera vs. Superintendent CGST And Central Excise., CuttackOrissa · 16 Oct 2026
- Manas Behera vs. Commissioner, CT And GST Odisha, CuttackOrissa · 16 Oct 2026
- Pramod Kumar Nayak vs. Superintendent, CGST And Central Excise, KendraparaOrissa · 16 Oct 2026