CIT vs. DCM SHRIRAM CONSOLIDATED LTD

PDF · subscribers
ITA - 592 / 2011HC Delhi01 April 20111 pages
For Petitioner: KAMAL SAWHNEY

No AI summary yet for this judgment.

IN THE HIGH COURT OF DELHI AT NEW DELHI . 01.04.2011 . Present: Mr Kamal Sawhney, Sr. Standing Counsel with Mr. Amit Shrivastava, Advocate for the Revenue. Mr. V.P. Gupta and Mr. Basant Kumar, Advocate for respondent/assessee. . + ITA 592/2011 . The Tribunal has relied upon its own orders wherein the identical issue was raised in the assessment years 2003-04 and 2005-06. Against that order, the Revenue had preferred appeal i.e. ITA 1894/2009 which was dismissed by this Court vide orders dated 2nd December, 2010. Following that order, present appeal is also dismissed. . A.K. SIKRI, J. . M.L.MEHTA, J. APRIL 01, 2011 skb . . 13#

Recent GST High Court judgments

Search GST case law →