SAHARA INDIA SAVINGS & INVESTMENT CORPORATION LTD

PDF · subscribers
ITA/482/2011HC DelhiDLHC01023925201107 March 2011Bench: HON'BLE MR. JUSTICE A.K.SIKRI,HON'BLE MR. JUSTICE M.L. MEHTA1 pages

No AI summary yet for this judgment.

I -_........ --.­ ! #36 % 07.03.2011 Present: Mr.Satyen Sethi, Advocate for the appellant. Mr.M.P. Sharma, Advocate for the respondent. +ITA No.482[2011 * Counsel for the appellant states that this appeal has become infructuous as the Income Tax Appellate Tribunal has recalled the impugned order on the application filed by the appellant under Section 254(2) of the Income Tax Act. The appeal is dismissed as withdrawn. ~CtJ~ MARCH 07, 2011 M.L. MEHTA, J. Dey Digitally Signed By:AMULYA Certify that the digital file and physical file have been compared and the digital data is as per the physical file and no page is missing. Signature Not Verified

Recent GST High Court judgments

Search GST case law →