COMMISSIONER OF INCOME TAX vs. JAKSON ENGINEERING LTD

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ITA - 1413 / 2010HC Delhi20 September 20101 pages
For Petitioner: SANJEEV SABHARWAL

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IN THE HIGH COURT OF DELHI AT NEW DELHI . ITA 1413/2010 . COMMISSIONER OF INCOME TAX ..... Appellant Through: Mr. Sanjeev Sabharwal, Advocate. . versus . JAKSON ENGINEERING LTD ..... Respondent Through: Mr. Kaanan Kapur, Advocate. . CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE MANMOHAN . O R D E R 20.09.2010 Mr. Sanjeev Sabharwal, learned counsel for the revenue seeks leave of this Court to withdraw the appeal with liberty to file a regular appeal challenging the order passed in main appeal and a writ petition challenging the order passed by the Income Tax Appellate Tribunal refusing to entertain the application under Section 254(2) of the Income Tax Act, 1961. With the aforesaid liberty, the appeal is permitted to be withdrawn. CHIEF JUSTICE . . . . MANMOHAN, J SEPTEMBER 20, 2010 js 9

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