DIRECTOR OF INCOME TAX (EXEMPT vs. VERY SPECIAL ARTS INDIA

$~28 * IN THE HIGH COURT OF DELHI AT NEW DELHI +

ITA 163/2006

DIRECTOR OF INCOME TAX (EXEMPTION) ..... Appellant

Through: None

versus

VERY SPECIAL ARTS INDIA

..... Respondent

Through: None

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