AMIRA FOODS INDIA LIMITED vs. COMMISSIONER OF INCOME TAX

PDF · subscribers
ITA/1224/2010HC DelhiDLHC01002938201010 February 2016Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU1 pages

No AI summary yet for this judgment.

$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI 26. +

ITA 1224/2010

AMIRA FOODS INDIA LIMITED

..... Appellant

Through: Mr. Prakash Kumar, Advocate.

versus

COMMISSIONER OF INCOME TAX

..... Respondent

Through: Mr. Raghvendra Singh, Advocate.

CORAM: JUSTICE S. MURALIDHAR JUSTICE VIBHU BAKHRU

O R D E R %

10.02.2016

1.

Mr. Prakash Kumar, learned counsel appearing for the Appellant, states that the judgment in Great Eastern Exports v. CIT [2011] 332 ITR 14 (Del) has answered the issue raised in favour of the Revenue. Accordingly he states that the present appeal does not survive. 2. The appeal is disposed of as such.

S. MURALIDHAR, J

VIBHU BAKHRU, J FEBRUARY 10, 2016/dn

Recent GST High Court judgments

Search GST case law →