A.B.HOTELS LTD. vs. COMMISSIONER OF INCOME TAX
ITA - 381 / 2008HC Delhi30 April 20081 pages
For Petitioner: MR.PRAKASH KUMAR
No AI summary yet for this judgment.
IN THE HIGH COURT OF DELHI AT NEW DELHI . ITA 381/2008 . A.B.HOTELS LTD. ..... Appellant Through : Mr. B. Singh, Adv. . versus . COMMISSIONER OF INCOME TAX ..... Respondent Through : Mr. R.D. Jolly, Adv. . CORAM: HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE MANMOHAN SINGH . O R D E R 30.04.2008 . CM No.4230/2007 (Exemption) . . Heard. Allowed subject to just exceptions. The application is disposed of. ITA No.381/20008 There is an adjournment slip in the matter. List again on 10th December, 2008. . . MADAN B. LOKUR, J . . . MANMOHAN SINGH, J APRIL 30, 2008 sa . (02)
Recent GST High Court judgments
Search GST case law →- M/S Rishi Stonex vs. The State Of Assam And 5 OthersGauhati · 13 Oct 2026
- Gopal Datt vs. Vishal Kumar SharmaUttarakhand · 13 Oct 2026
- M/S Do Nam Enterprise And Anr vs. The Union Of INDIA And 2 OrsGauhati · 13 Oct 2026
- M Sundaravel vs. The Assistant Commissioner Of Central GST And Central ExciseMadras · 13 Oct 2026
- A.Merchy Clara vs. The Commissioner Of GST And Central Excise (Appeals)Madras · 13 Oct 2026