THE DIRECTOR OF INCOME TAX vs. M/S KHETRI TRUST

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ITA/546/2005HC DelhiDLHC01059548200501 September 2017Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MS. JUSTICE PRATHIBA M. SINGH1 pages

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$~R-110. * IN THE HIGH COURT OF DELHI AT NEW DELHI +

ITA 546/2005

THE DIRECTOR OF INCOME TAX (EXEMPTIONS) ...Appellant Through: None.

versus

M/S KHETRI TRUST

...Respondent Through: Mr. Piyush Kaushik, Advocate.

CORAM: JUSTICE S.MURALIDHAR JUSTICE PRATHIBA M. SINGH

O R D E R %

03.08.2017 1. At the request of learned counsel for the Respondent/Assessee, who states that the questions framed for consideration in this case stand already answered in favour of the Assessee by a decision of this Court, list on 1st September, 2016 in the category of ‘After Notice Miscellaneous Matters’.

2.

The learned counsel for the Respondent undertakes to inform Mr. Rahul Kaushik, learned Standing Counsel for the Revenue, of the next date of hearing.

S. MURALIDHAR, J.

PRATHIBA M. SINGH, J. AUGUST 03, 2017‘anb’

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