COMMISSIONER OF INCOME TAX DEL vs. M/S ABHISHEK AUTO INDUSTRIES L

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ITA/462/2005HC DelhiDLHC01059455200528 August 2017Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MS. JUSTICE PRATHIBA M. SINGH1 pages

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$-R-101 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA No. 462/2005 COMMISSIONER OF INCOME TAX, DELHI-I ...Appellant Through: Mr. Rahul Kaushik, Senior Standing Counsel for the Revenue versus ABHISHEK AUTO INDUSTRIES LTD. ...Respondent Through: None CORAM: JUSTICE S. MURALIDHAR JUSTICE PRATHIBA M. SINGH O R D E R % 28.08.2017 In view of the low tax effect, this appeal is dismissed as not pressed. The question of law is left open to be decided in appropriate proceedings. S. MURALIDHAR, J. PRATHIBA M. SINGH, J. AUGUST 28, 2017 pk

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