THE DIRECTOR OF INCOME TAX vs. J.N.EDUCATION SOCIETY

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ITA/47/2004HC DelhiDLHC01016927200417 February 2016Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU1 pages

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$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI 7. +

ITA 47/2004

THE DIRECTOR OF INCOME TAX (Exemption) ..... Appellant

Through None.

versus

J.N.EDUCATION SOCIETY

..... Respondent

Through

CORAM: JUSTICE S. MURALIDHAR JUSTICE VIBHU BAKHRU

O R D E R %

17.02.2016

1.

No process fee was filed in terms of the previous order. 2. The appeal is dismissed for non-prosecution.

S.MURALIDHAR, J

VIBHU BAKHRU, J FEBRUARY 17, 2016 pkv

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