THE COMMISSIONER OF INCOME TAX vs. AMRIT PAL SINGH

IN THE HIGH COURT OF DELHI AT NEW DELHI 4 . ITA 761/2010 . THE COMMISSIONER OF INCOME TAX ..... Appellant Through Ms.Rashmi Chopra, Advocate . versus . AMRIT PAL SINGH ..... Respondent Through none . CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE MANMOHAN . O R D E R 05.07.2010 . CM No.11181/2010 (exemption) Allowed, subject to all just exceptions. CM No.11182/2010 (condonation of delay in refiling the appeal) This is an application for condonation of delay in refiling the appeal. Having heard learned counsel for the appellant, the delay in refiling the appeal stands condoned. The application stands disposed of. ITA No.761/2010 Let this appeal be listed along with ITA No.177/2009 on 8th July, 2010. . . CHIEF JUSTICE . . . MANMOHAN, J JULY 05, 2010 nm .