DIRECTOR OF INCOME TAX INTERNA vs. M/S MITSUI & CO. LTD.
ITA/1011/2006HC DelhiDLHC01060748200629 November 2018Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE SANJEEV NARULA1 pages
No AI summary yet for this judgment.
$~33 * IN THE HIGH COURT OF DELHI AT NEW DELHI +
ITA 1011/2006
DIRECTOR OF INCOME TAX INTERNATIONAL TAXATION
..... Appellant Through: Mr.Asheesh Jain with Mr. Dushyant Sarna, Advocates
versus
M/S MITSUI & CO. LTD.
..... Respondent
Through: Mr.Mayank Nagi, Advocate
CORAM: JUSTICE S.MURALIDHAR JUSTICE SANJEEV NARULA O R D E R %
29.11.2018
In terms of the Notification No. 3/2018 dated 11th July 2018 issued by the Central Board of Direct Taxes, the appeal is dismissed as not pressed.
S. MURALIDHAR, J.
SANJEEV NARULA, J. NOVEMBER 29, 2018 mw
Recent GST High Court judgments
Search GST case law →- Ritu Gautam Proprietor Of Ms Heritage International vs. Additional Commissioner Central Goods And Services Tax Appeals Ii Delhi & Anr.Delhi · 27 Oct 2026
- Sutha vs. The State Tax Officer(Inspection-3)Madras · 27 Oct 2026
- M/S.Sri Satya Sai Constructions vs. The State Of Andhra PradeshAndhra Pradesh · 27 Oct 2026
- Anisha Busa vs. Sibar Institute Of Dental SciencesAndhra Pradesh · 27 Oct 2026
- M/S.Sri Satya Sai Constructions vs. The State Of Andhra PradeshAndhra Pradesh · 27 Oct 2026