DIRECTOR OF INCOME TAX (EXEMPT vs. MAHARISHI INSTITUTE OF CREATIV

$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI 58 +

ITA 1763/2006 DIRECTOR OF INCOME TAX (EXEMPTIONS) ..... Appellant

Through: Mr. Zoheb Hossain, Sr. Standing

Counsel.

versus

MAHARISHI INSTITUTE OF CREATIVE INTELLIGENCE

..... Respondent

Through: None.

CORAM: JUSTICE S.MURALIDHAR JUSTICE SANJEEV NARULA

O R D E R %

27.11.2018

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 27, 2018 rd