COMMISSIONER OF INCOME TAX vs. KAJARIA CERAMICS LTD

IN THE HIGH COURT OF DELHI AT NEW DELHI . 31.03.2011 . Present: Mr. N.P. Sahni, Advocate for the appellant. None for the respondent. . + ITA No. 590/2011 . A specific averment is made in the appeal paper book that in the quantum proceedings against the order of the ITAT, pertaining to deduction under Section 80HHC, was allowed by the Tribunal. The Revenue has filed this appeal in this Court and the same is pending adjudication under Section 260A. Learned counsel for the appellant is directed to furnish the particulars of the said appeal. List on 5th April, 2011. . A.K. SIKRI, J. . M.L. MEHTA, J. MARCH 31, 2011 AK . . . . 40 to 42 #