SHALINI GARG vs. COMMISSIONER OF INCOME TAX
ITA/338/2005HC DelhiDLHC01059317200523 August 2017Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MS. JUSTICE PRATHIBA M. SINGH1 pages
No AI summary yet for this judgment.
$~R-58 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 338/2005 SHALINI GARG ..... Appellant Through: None Versus COMMISSIONER OF INCOME TAX ..... Respondent Through: Mr. Zoheb Hossain, Sr. Standing Counsel for the Revenue CORAM: JUSTICE S.MURALIDHAR JUSTICE PRATHIBA M. SINGH O R D E R % 23.08.2017 1. None appears for the Appellant. 2. Dismissed for non-prosecution. S. MURALIDHAR, J. PRATHIBA M. SINGH, J. AUGUST 23, 2017 pk
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
