PUNJAB & SINDH BANK vs. DY COMISSIONER OF INCOME TAX

IN THE HIGH COURT OF DELHI AT NEW DELHI . ITA 717/2010 . PUNJAB and SINDH BANK ..... Appellant Through : Mr Rajat Navet with Mr Jitendar Ratta . versus . DY COMMISSIONER OF INCOME TAX ..... Respondent Through : Mr Pankaj Prasad for Ms Sonia Mathur . CORAM: HON'BLE MR JUSTICE BADAR DURREZ AHMED HON'BLE MR JUSTICE V.K. JAIN . O R D E R 18.05.2010 The approval of the Committee on Disputes has not been taken. Consequently, we decline to entertain this appeal. The appellant is granted leave to apply for approval of the Committee on Disputes in case such an application has not yet been made. In case the Committee on Disputes grants approval, the appellant would be at liberty to file a fresh appeal within 15 days of the appellant receiving the order granting approval. This appeal stands disposed of in these terms. . BADAR DURREZ AHMED, J . . . V.K. JAIN, J MAY 18, 2010 SR . $ 76