DIRECTOR OF INCOME TAX DELHI vs. M/S MITSUI & CO.LTD.

$~24 * IN THE HIGH COURT OF DELHI AT NEW DELHI +

ITA 157/2005

DIRECTOR OF INCOME TAX DELHI

..... Appellant

Through: None

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