COMMISSIONER OF INCOME TAX DEL vs. AIRLINES ALLIED SERVICES LTD.
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IN THE HIGH COURT OF DELHI AT NEW DELHI . ITA 211/2007 . COMMISSIONER OF INCOME TAX DEL ..... Appellant Through Ms. Rashmi Chopra, Adv. . versus . AIRLINES ALLIED SERVICES LTD. .....Respondent Through Mr. Prashant Shukla, Adv. . CORAM: HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE MANMOHAN SINGH . O R D E R 13.05.2008 . It was pointed out by learned counsel for the Assessee on 11th April, 2008 that approval of the Committee on Disputes has been denied to the Revenue. Even though there is an adjournment slip circulated but there is nothing on record to doubt the statement made by learned counsel for the Assesseee. The appeal is dismissed for want of approval from the Committee on Disputes. . MADAN B. LOKUR, J . . MANMOHAN SINGH, J MAY 13, 2008 SD . .
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