SATISH MAHESHWARI vs. ASSISTANT COMMISSIONER OF INCOME TAX, NEW DELHI

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ITA/700/2017HC DelhiDLHC01380935201715 May 2018Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE A. K. CHAWLA1 pages

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$~1 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 700/2017

SATISH MAHESHWARI

..... Appellant Through Mr. Inder Paul Bansal and Mr. Vivek Bansal, Advs.

versus

ASSISTANT COMMISSIONER OF INCOME TAX, NEW DELHI ..... Respondent Through Mr. Ajit Sharma and Mr. Mayank Aggarwal, Advs.

CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE A. K. CHAWLA

O R D E R %

15.05.2018

The court is of the opinion that in the appeal question of remand does not press. Consequently, the appeal is dismissed. All the pending application also stand disposed off.

All the contentions of the parties are kept open.

S. RAVINDRA BHAT, J

A. K. CHAWLA, J MAY 15, 2018 rc

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