THE COMMISSIONER OF INCOME TAX V vs. PROVIEW ELECTRONICS LTD.

PDF · subscribers
ITA - 1337 / 2007HC Delhi21 January 20081 pages
For Petitioner: RASHMI CHOPRA

No AI summary yet for this judgment.

IN THE HIGH COURT OF DELHI AT NEW DELHI ITA 1337/2007 . THE COMMISSIONER OF INCOME TAX V ..... Appellant Through Ms. Rashmi Chopra, Advocate . versus . PROVIEW ELECTRONICS LTD. ..... Respondent Through CORAM: HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE V.B. GUPTA . O R D E R 21.01.2008 . The Revenue is aggrieved by an order dated 27th October, 2006 passed by the Income Tax Appellate Tribunal, Delhi Bench 'G' in ITA No. 4387/Del/2004 relevant for the assessment year 2001-02. The admitted position is that in view of the decision of this Court in Commissioner of Income Tax vs. Woodward Governor India Pvt. Ltd. (2007) 162 Taxman 60 (Delhi), no substantial question of law arises. Dismissed. . MADAN B. LOKUR, J . . . . V.B. GUPTA, J JANUARY 21, 2008 raj

Recent GST High Court judgments

Search GST case law →