COMMISSIONER OF INCOME TAX III vs. M/S SIKKIM NANSEVA PRATISTHAN
ITA - 530 / 2005HC Delhi03 May 20071 pages
For Petitioner: MR. SANJEEV SABHARWAL
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IN THE HIGH COURT OF DELHI AT NEW DELHI ITA 530/2005 COMMISSIONER OF INCOME TAX III ..... Appellant Through:Mr.J.R.Goel, Adv. versus M/S SIKKIM NANSEVA PRATISTHAN ..... Respondent Through:Nemo. CORAM: HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE V. B. GUPTA O R D E R 03.05.2007 CM No.9854/2005 . . Exemption allowed, subject to all just exceptions. ITA 530/2005 Three sets of paper book have been handed over to the learned counsel for the Revenue. Registry will issue notice to the Assessee as well as to the learned counsel for the Assessee to collect the paper books. . MADAN B. LOKUR, J . . V. B. GUPTA, J MAY 03, 2007 bisht
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