FUNNY TIME FINVEST PRIVATE LTD. vs. COMMISSIONER OF INCOME TAX

PDF · subscribers
ITA - 428 / 2013HC Delhi18 September 20131 pages
For Petitioner: PRAKASH KUMAR

No AI summary yet for this judgment.

IN THE HIGH COURT OF DELHI AT NEW DELHI . ITA 428/2013 . FUNNY TIME FINVEST PRIVATE LTD. ..... Appellant . Through: Mr.Sheel Vardhan, Advocate . . . versus . . . COMMISSIONER OF INCOME TAX ..... Respondent . Through: None. . . . CORAM: . HON'BLE MR. JUSTICE SANJIV KHANNA . HON'BLE MR. JUSTICE SANJEEV SACHDEVA . O R D E R . 18.09.2013 . CM No. 13227/2013 . Exemption allowed, subject to all just exceptions. . ITA 428/2013 and CM No. 13226/2013 . It is stated that an application for rectification under Section 254(2) of the Income Tax Act, 1961, is pending before the Tribunal. An adjournment slip has been circulated. . Relist on 11th November, 2013. . . . . . SANJIV KHANNA, J . . . . . SANJEEV SACHDEVA, J . SEPTEMBER 18, 2013 . sv . . . $ 2 .

Recent GST High Court judgments

Search GST case law →