DIRECTOR OF INCOME TAX EXEMPTI vs. GURU NANAK VIDYA BHANDAR TRUST

$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI 54 +

ITA 456/2006 DIRECTOR OF INCOME TAX EXEMPTIONS ..... Appellant

Through: Mr Ruchir Bhatia, Senior Standing

Counsel (Income Tax) and Ms.

Sanampreet, Advocate.

versus

GURU NANAK VIDYA BHANDAR TRUST ..... Respondent

Through: None

CORAM: JUSTICE S.MURALIDHAR JUSTICE SANJEEV NARULA

O R D E R %

27.11.2018 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 27, 2018 rd