M/S K.D.ELECTROTECH OVERSEAS I vs. COMMISSIONER OF INCOME TAX

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ITA/564/2006HC DelhiDLHC01062028200623 May 2025Bench: HON'BLE MR. JUSTICE VIBHU BAKHRU,HON'BLE MR. JUSTICE TEJAS KARIA1 pages

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$~15 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 564/2006 M/S K.D.ELECTROTECH OVERSEAS I .....Appellant Through: Mr V.P. Gupta and Mr Anunav Kumar, Advocates. versus COMMISSIONER OF INCOME TAX .....Respondent Through: Mr Gaurav Gupta, SSC, Mr Shivendra Singh, Mr Yojit Pareek, JSCs and Ms Prakriti Rastogi, Advocate. CORAM: HON'BLE MR. JUSTICE VIBHU BAKHRU HON'BLE MR. JUSTICE TEJAS KARIA O R D E R % 23.05.2025 CM APPL. 31938/2025(withdrawal of appeal) 1. This is an application seeking to withdraw the captioned appeal. 2. The appeal is dismissed as withdrawn. 3. The application stands allowed in the aforesaid terms. VIBHU BAKHRU, J TEJAS KARIA, J MAY 23, 2025 M Click here to check corrigendum, if any 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 26/05/2025 at 12:31:25

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