THE PR. COMMISSIONER OF INCOME TAX -7 vs. SMR AUTOMOTIVE SYSTEMS INDIA LTD
No AI summary yet for this judgment.
$~67 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 653/2025 THE PR. COMMISSIONER OF INCOME TAX -7 .....Appellant Through: Mr. Ruchir Bhatia SSC with Mr. Anant Mann, Mr. Pratyaksh Gupta JSCs and Mr. Abhishek Anand, Adv. versus SMR AUTOMOTIVE SYSTEMS INDIA 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 2013-14 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 12:25:03
Recent GST High Court judgments
Search GST case law →- M/S Utkal Suppliers,Ganjam vs. Assistant Commissioner Of CT And GST, Ganjam-I Circle,GanjamOrissa · 28 Oct 2026
- M/S Kotdwar Steel Limited vs. Office Of Hte Deputy CommissionerUttarakhand · 28 Oct 2026
- M/S Kotdwar Steel Limited vs. Office Of The Deputy CommissionerUttarakhand · 28 Oct 2026
- M/S Kotdwar Steel Limited vs. Office Of The Deputy CommissionerUttarakhand · 28 Oct 2026
- M/S Govindjee Dairy Milk Private Limited vs. Central Goods And Services TaxRajasthan · 27 Oct 2026