THE COMMISSIONER OF INCOME TAX vs. M/S SAMTEX FASHIONS LTD.

PDF · subscribers
ITA/586/2005HC DelhiDLHC01059592200516 May 2017Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE CHANDER SHEKHAR1 pages

No AI summary yet for this judgment.

$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI R- 66 +

ITA 586/2005

THE COMMISSIONER OF INCOME TAX ..... Appellant Through Mr. Rahul Chaudhary, Sr. Standing Counsel

versus

SAMTEX FASHIONS LTD.

..... Respondent Through Mr. Santhosh Krishnan, Advocate

CORAM: JUSTICE S.MURALIDHAR JUSTICE CHANDER SHEKHAR

O R D E R %

16.05.2017

1.

It is pointed out by learned counsel for the Revenue that tax effect in the present case is below Rs. 20,00,000/-.

2.

In view of the above statement, the present appeal is dismissed.

S.MURALIDHAR, J

CHANDER SHEKHAR, J MAY 16, 2017 b

Recent GST High Court judgments

Search GST case law →