PR. COMMISSIONER OF INCOME TAX CENTRAL-I vs. M/S PIPAL SOLUTIONS INDIA PVT. LTD.
ITA/307/2016HC DelhiDLHC01120670201621 March 2017Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE NAJMI WAZIRI1 pages
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$~18 * IN THE HIGH COURT OF DELHI AT NEW DELHI +
ITA 307/2016
PR. COMMISSIONER OF INCOME TAX, CENTRAL-I ..... Appellant
Through: Mr. Sanjay Kumar, Advocate.
versus
M/S PIPAL SOLUTIONS INDIA PVT. LTD. ..... Respondent
Through: None.
CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE NAJMI WAZIRI
O R D E R %
21.03.2017
The Revenue has been unable to gather any information with respect to the assessee’s successor. In the circumstances, the appeal stands abated and is, therefore, dismissed.
S. RAVINDRA BHAT, J
NAJMI WAZIRI, J MARCH 21, 2017 /vikas/
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