DELHI MILK SCHEME, NEW DELHI vs. COMMISSIONER OF INCOME TAX & A

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ITA/636/2007HC DelhiDLHC01001854200704 March 2008Bench: HON'BLE MR. JUSTICE MADAN B. LOKUR,HON'BLE MR. JUSTICE V.B. GUPTA2 pages
AI SummaryRemanded

What did the High Court hold?

The judgment states, 'For orders, see ITA No. 1466/2006.' This indicates that the decision in ITA No. 636 of 2007 is dependent on or is being delivered in conjunction with another appeal, ITA No. 1466/2006. The specific findings, reasoning, ratio decidendi, or operative directions for ITA No. 636 of 2007 are not provided in this excerpt. No issue was expressly left undecided as no issues were identified.

What were the facts?

The appellant, Delhi Milk Scheme, filed an appeal before the Delhi High Court against the order passed by the Commissioner of Income-tax, Delhi-II and the Deputy Commissioner of Income Tax, Circle 4(1), Delhi. The specific assessment year(s) and the nature of the order or action under challenge are not detailed in the provided text. The procedural history leading to this appeal is also not elaborated. The amount in dispute, if any, is not mentioned. The judgment was reserved on February 21, 2008, and delivered on March 04, 2008.

What were the issues?

The provided text does not contain any information regarding the specific issues the Tribunal had to decide, nor does it record the arguments presented by the assessee (Delhi Milk Scheme) or the revenue (Commissioner of Income-tax and Deputy Commissioner of Income Tax). Therefore, no questions of law or fact, nor any contentions or reliance on authorities, can be identified from this judgment snippet.

AI-generated summary — verify with the full judgment below

ITA 636/2007

Page 1 of 2 * HIGH COURT OF DELHI : NEW DELHI

+ ITA No. 636 of 2007

Judgment reserved on: February 21, 2008

Judgment delivered on: March 04, 2008

Delhi Milk Scheme New Delhi

…Appellant

Through Mr. P.N. Monga with Mr. Manu

Monga, Advocates

Versus

1.

Commissioner of Income-tax, Delhi-II

C.R. Building, I.P. Estate, New Delhi

2.

Deputy Commissioner of Income Tax

Circle 4(1), C.R. Building, I.P. Estate

New Delhi

…Respondents

Through Ms. Rashmi Chopra, Advocate

Coram:

HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE V.B. GUPTA

1.

Whether the Reporters of local papers may be allowed to see the judgment?

Yes

2.

To be referred to Reporter or not? Not necessary

3.

Whether the judgment should be reported Not necessary in the Digest?

ITA 636/2007

Page 2 of 2 MADAN B. LOKUR, J.

For orders, see ITA No. 1466/2006.

MADAN B. LOKUR, J

March 04, 2008

V.B. GUPTA, J ncg

Certified that the corrected copy of the judgment has been transmitted in the main Server.

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