THE COMMISSIONER OF INCOME TAX vs. M/S KANTA CHEMICALS P.LTD.

PDF · subscribers
ITA/389/2004HC DelhiDLHC01016837200409 May 2016Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU1 pages

No AI summary yet for this judgment.

$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI R-186 +

ITA 389/2004

COMMISSIONER OF INCOME TAX

..... Appellant

Through: None.

versus

KANTA CHEMICALS P. LTD.

.... Respondent

Through: None.

CORAM: JUSTICE S. MURALIDHAR JUSTICE VIBHU BAKHRU

O R D E R %

09.05.2016

1.

None appears for the Appellant. It seems that the Appellant is not interested in pursuing the appeal. The appeal is dismissed for non- prosecution.

2.

It is made clear that the application for restoration will be entertained only if it is supported by the affidavit of the party concerned. Also, an advance copy should be served on the counsel who appeared last for the Respondent.

S. MURALIDHAR, J

VIBHU BAKHRU, J MAY 09, 2016/Rm

Recent GST High Court judgments

Search GST case law →