COMMISSIONER OF INCOME TAX DELHI II vs. MAHARASHTRA SEAMLESS LTD.

IN THE HIGH COURT OF DELHI AT NEW DELHI ITA 237/2008 COMMISSIONER OF INCOME TAX DELHI II ..... Appellant Through:Mr.R.D.Jolly, Adv. versus MAHARASHTRA SEAMLESS LTD. ..... Respondent Through:Mr.O.P.Sapra with Mr.Sandeep Sapra, Advs. CORAM: HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE V.B. GUPTA O R D E R 27.03.2008 CM No.2491/2008 . . Allowed, subject to all just exceptions. ITA 237/2008 Notice. Learned counsel for the Assessee accepts notice and seeks some time to take instructions. Learned counsel for the Revenue says that he will supply a copy of the paper book to learned counsel for the Assessee within two days. To come up on 13th May, 2008. . MADAN B. LOKUR, J . . MARCH 27, 2008 V.B. GUPTA, J Bisht .