CIT vs. JAI PARABOLIC SPRING LTD
ITA/1151/2010HC DelhiDLHC01073740201030 March 2012Bench: CASES PERTAINING TO SPL.DIVISION BENCHES1 pages
No AI summary yet for this judgment.
* IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: 21st September, 2011 %
Date of decision : 30th March, 2012
+ ITA No.1151/2010
THE COMMISSIONER OF INCOME TAX-II …..Appellant Through: Mr. Sanjeev Sabharwal, Sr. Standing Counsel.
-versus- JAI PARABOLIC SPRING LTD.
…..Respondent Through: Mr. Sandeep Sapra, Advocate.
CORAM:
HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
SIDDHARTH MRIDUL, J.
1.
Appeal dismissed. For order see ITA 315/2010.
SIDDHARTH MRIDUL, J.
ACTING CHIEF JUSTICE MARCH 30, 2012 mk
Recent GST High Court judgments
Search GST case law →- Sh Umang Uniyal vs. Commissioner Department Of Central Goods And Services TaxUttarakhand · 16 Oct 2026
- Paresh Textiles Prop Paresh Gudhka vs. Superintendent Range Iv Div VBombay · 15 Oct 2026
- M/S Palladium Constructions PVT LTD. vs. Principal Commissioner Of Central TaxKarnataka · 15 Oct 2026
- M/S. Vk Construction vs. The Deputy State Tax Officer - IiMadras · 15 Oct 2026
- Tvl. Sri Bhuvaneshwari And Co vs. The Deputy Commissioner (St)Madras · 15 Oct 2026