THE COMMISSIONER OF INCOME TAX - INTERNATIONAL TAXATION -1 vs. BOMBARDIER TRANSPORTATION SIGNAL (THAILAND ) LTD.
No AI summary yet for this judgment.
$~30 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 616/2025 CM APPL. 71081/2025 THE COMMISSIONER OF INCOME TAX - INTERNATIONAL TAXATION -1 .....Appellant Through: Mr. Ruchir Bhatia SSC with Mr. Anant Mann, Mr. Pratyaksh Gupta JSCs and Mr. Abhishek Anand, Adv. versus BOMBARDIER TRANSPORTATION SIGNAL (THAILAND ) LTD. .....Respondent Through: Appearance not given. CORAM: HON'BLE MR. JUSTICE V. KAMESWAR RAO HON'BLE MR. JUSTICE VINOD KUMAR O R D E R %
14.11.2025 1. Mr. Ruchir Bhatia, SSC states that this appeal pertains to the Assessment Year 2018-19 and has low tax effect, he shall not press this appeal. 2. Appeal is dismissed as not pressed. V. KAMESWAR RAO, J VINOD KUMAR, J NOVEMBER 14, 2025 dd 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 21/11/2025 at 12:26:03
Recent GST High Court judgments
Search GST case law →- Namastu Enterprise Private Limited vs. Kajalben Maheshbhai Kaklotar (Proprietor Of Khodal Enterprise) And AnrDelhi · 3 Nov 2026
- Haveli Restaurant And Resorts LTD vs. Shubham Food EnterprisesDelhi · 3 Nov 2026
- Zydus Wellness Products LTD vs. Tushar Chimanlal Chitalia & Ors.Delhi · 3 Nov 2026
- Jsw Mg Motor INDIA Private Limited & Anr. vs. Tristar Auto Agencies (Vizag) Private LimitedDelhi · 3 Nov 2026
- Amber Nutrition Private Limited vs. Mr Manish Chandak & Anr.Delhi · 3 Nov 2026