THE COMMISSIONER OF INCOME TAX V vs. ORIOLE EXPORTS P.LTD.
ITA - 630 / 2008HC Delhi01 July 20081 pages
For Petitioner: RASHMI CHOPRA
No AI summary yet for this judgment.
IN THE HIGH COURT OF DELHI AT NEW DELHI . 01.07.2008 . Present: Mr Sanjeev Sabharwal for the Appellant. . + ITA 630/2008 . Issue notice. This notice is being issued to the assessee only for the purpose of considering the proposal made by the learned counsel for revenue that the matter has to be remanded back to the Tribunal for a fresh consideration in view of the amendment introduced by the Finance Act, 2008 by inserting a new provision, being Section 271 (1B) in the Income Tax Act, 1961. List the matter on 04.11.2008. . . BADAR DURREZ AHMED, J . . . RAJIV SHAKDHER, J . July 01, 2008 mk . 10
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