THE PR COMMISSIONER OF INCOME TAX-4 NEW DELHI vs. M/S NIYANT HERITAGE HOTEL P LTD

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ITA/457/2025HC DelhiDLHC01126929202422 September 2025Bench: HON'BLE MR. JUSTICE V. KAMESWAR RAO,HON'BLE MR. JUSTICE VINOD KUMAR1 pages

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$~87 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 457/2025 & CM APPL. 60276-77/2025 THE PR COMMISSIONER OF INCOME TAX-4 NEW DELHI .....Appellant Through: Mr Shlok Chandra, SSC, Ms Naincy Jain and Ms Madhavi Shukla, JSCs versus M/S NIYANT HERITAGE HOTEL P LTD .....Respondent Through: None. CORAM: HON'BLE MR. JUSTICE V. KAMESWAR RAO HON'BLE MR. JUSTICE VINOD KUMAR O R D E R % 22.09.2025 1. Mr Shlok Chandra, learned SSC appearing for the appellant states that in view of the low tax effect, he shall withdraw the captioned appeal. 2. Accordingly, the appeal is dismissed as withdrawn alongwith the connected applications. V. KAMESWAR RAO, J VINOD KUMAR, J SEPTEMBER 22, 2025 M This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/09/2025 at 11:46:38

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