THE COMMISSIONER OF INCOME TAX DELHI V vs. PUNJAB NATIONAL BANK

IN THE HIGH COURT OF DELHI AT NEW DELHI . ITA 41/2009 . THE COMMISSIONER OF INCOME TAX DELHI V ..... Appellant Through: Ms. Sonia Mathur, Adv. . . . versus . PUNJAB NATIONAL BANK ..... Respondent Through: None . CORAM: HON'BLE MR. JUSTICE VIKRAMAJIT SEN HON'BLE MR. JUSTICE RAJIV SHAKDHER . O R D E R 16.01.2009 The approval of the Committee on Disputes (CoD) has not been taken. Consequently, we decline to entertain this Appeal. Learned counsel for the Appellant is granted leave to apply for approval of the CoD in case, such an application, has not been made. In case the CoD grants approval, the Revenue would be at liberty to file a fresh appeal within fifteen days of the appellant receiving the order granting approval. Appeal stands disposed of in these terms. . . VIKRAMAJIT SEN,J . . . RAJIV SHAKDHER, J JANUARY 16, 2009 tp 8