COMMISSIONER OF INCOME TAX vs. NATIOANL HOUSING BANK

IN THE HIGH COURT OF DELHI AT NEW DELHI . ITA 72/2010 . COMMISSIONER OF INCOME TAX ..... Appellant Through: Ms Prem Lata Bansal . versus . NATIOANL HOUSING BANK ..... Respondent Through: None . CORAM: HON'BLE MR. JUSTICE BADAR DURREZ AHMED HON'BLE MR. JUSTICE SIDDHARTH MRIDUL . O R D E R 28.01.2010 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 revenue 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 . . . SIDDHARTH MRIDUL, J JANUARY 28, 2010 . . dutt . 17