PR. COMMISSIONER OF INCOME TAX -7 vs. PRIYAMDA MEDIA AND INFOTAINMENT PVT. LTD.
No AI summary yet for this judgment.
$~78 and 89 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 466/2025 CM APPL. 60546/2025 + ITA 473/2025 CM APPL. 60752/2025 PR. COMMISSIONER OF INCOME TAX -7 .....Appellant Through: Mr. Ruchir Bhatia, SSC, Mr. Anant Mann, Mr. P. Gupta, JSCs. versus PRIYAMDA MEDIA AND INFOTAINMENT PVT. LTD. .....Respondent Through: Mr. Gautam Jain and Mr. Manish Yadav, Advs. CORAM: HON'BLE MR. JUSTICE V. KAMESWAR RAO HON'BLE MR. JUSTICE VINOD KUMAR O R D E R %
23.09.2025 1. Mr. Anant Mann, appearing on behalf of the appellant states that in view of low tax effect, he shall withdraw the appeal. 2. The appeal and pending application are dismissed as withdrawn. V. KAMESWAR RAO, J VINOD KUMAR, J SEPTEMBER 23, 2025 ss 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 27/09/2025 at 11:47:17
Recent GST High Court judgments
Search GST case law →- M/S. Bangi Mines And Minerals vs. The State Of TelanganaTelangana · 30 Oct 2026
- M/S. Arka Business Solutions vs. Principal Commissioner Of CustomsTelangana · 30 Oct 2026
- M/S. Mehra Mac Industries Private Limited vs. The Deputy State Tax OfficerTelangana · 30 Oct 2026
- Santosh Das And Anr. vs. Union Of INDIACalcutta · 30 Oct 2026
- M/S Rama Krishna Industries vs. State Of Hp And OthersHimachal Pradesh · 30 Oct 2026