DIRECTOR OF INCOME TAX DELHI vs. M/S MITSUI & CO.LTD.
ITA/249/2005HC DelhiDLHC01059218200529 November 2018Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE SANJEEV NARULA1 pages
No AI summary yet for this judgment.
$~26 * IN THE HIGH COURT OF DELHI AT NEW DELHI +
ITA 249/2005
DIRECTOR OF INCOME TAX DELHI
..... Appellant Through: Mr.Asheesh Jain with Mr. Dushyant Sarna, Advocates
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
Recent GST High Court judgments
Search GST case law →- Gagan Bihari Rout@Gagan Rout vs. State Of OdishaOrissa · 28 Oct 2026
- Biswanath Rana vs. The Commissioner, CT And GST, Odisha, CuttackOrissa · 28 Oct 2026
- Sushama Mishra vs. The Commissioner Of CT And GST, Odisha, KatakOrissa · 28 Oct 2026
- Saudamini Samantray vs. Assistant Commissioner Of State Tax, CT And GST, Bhubaneswar IiOrissa · 28 Oct 2026
- M/S. Keshav Rice Mill, Ganjam vs. Chief Commissioner, CT And GST, Odisha, KatakaOrissa · 28 Oct 2026