M/S CEA CONSLTANTS P. LTD. vs. THE COMMISSIONER OF INCOME TAX

PDF · subscribers
ITA/218/2005HC DelhiDLHC01059184200519 July 2017Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MS. JUSTICE PRATHIBA M. SINGH1 pages

No AI summary yet for this judgment.

$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI R-47 + ITA 218/2005

M/S CEA CONSLTANTS P. LTD.

.....Appellant Through: Ms Kavita Jha, Mr B. Dhoopar and Ms Roopali Gupta, Advocates

versus

THE COMMISSIONER OF INCOME TAX ..... Respondent Through: None

CORAM: JUSTICE S.MURALIDHAR JUSTICE PRATHIBA M. SINGH

O R D E R %

19.07.2017

1.

Ms Kavita Jha, learned counsel for the Appellant, on instructions, seeks leave to withdraw the appeal.

2.

The appeal is accordingly dismissed as withdrawn.

S.MURALIDHAR, J

PRATHIBA M. SINGH, J JULY 19, 2017 rd

Recent GST High Court judgments

Search GST case law →