COMMISSIONER OF INCOMET AX vs. INDUS VALLEY PARTNERS I P.LTD.

PDF · subscribers
ITA - 1423 / 2008HC Delhi12 January 20091 pages
For Petitioner: MR.R.D.JOLLY

No AI summary yet for this judgment.

IN THE HIGH COURT OF DELHI AT NEW DELHI . 12.01.2009 Present: Mr. R. D. Jolly, Advocate for the Appellant. Ms. Poonam Ahuja, Adv. for the Respondent. . + ITA 1423/2008 . In view of the decision of this Court in Commissioner of Income Tax vs. Woodward Governor India P. Ltd., (2007) 294 ITR 451 (Delhi), there is no merit, for interference, in this Appeal. The Appeal is, accordingly, dismissed. . . VIKRAMAJIT SEN, J. . . . RAJIV SHAKDHER, J. JANUARY 12, 2009 rb . R-2

Recent GST High Court judgments

Search GST case law →