PR COMMISSIONER OF INCOME TAX 4 NEW DELHI vs. M/S BRIJ MOHAN MAHAJAN
No AI summary yet for this judgment.
$~48 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 775/2025, CM APPL. 81130/2025, CM APPL. 81131/2025 CM APPL. 81132/2025 PR COMMISSIONER OF INCOME TAX 4 NEW DELHI .....Appellant Through: Mr. Shlok Chandra, SSC, Ms. Naincy Jain, JSC and Ms. Madhuvi Shukla, JSC and Mr. Udit Dad. versus M/S BRIJ MOHAN MAHAJAN .....Respondent Through: None. CORAM: HON'BLE MR. JUSTICE V. KAMESWAR RAO HON'BLE MR. JUSTICE VINOD KUMAR O R D E R % 22.12.2025 1. Mr. Shlok Chandra, learned SSC does not press the appeal due to low tax effect. 2. The appeal as well as pending applications are dismissed as not pressed. V. KAMESWAR RAO, J VINOD KUMAR, J DECEMBER 22, 2025 rk 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 26/12/2025 at 12:04:34
Recent GST High Court judgments
Search GST case law →- M/S Barnala Steel Industries Private Limited vs. State Of Uttar Pradesh And 2 OthersAllahabad · 22 Oct 2026
- Skd Suppliers Private Limited vs. The Superintendent, Central CGST, Rishra Division, Range-Ii, And AnrCalcutta · 22 Oct 2026
- M/S Aasha Industries vs. State Of U.P. And AnotherAllahabad · 22 Oct 2026
- M/S Bharat Iron Scrap vs. State Of U.P. And AnotherAllahabad · 22 Oct 2026
- Mascot Constructions Co. And Another vs. The Commissioner Of Goods And Services Tax (GST) And AnotherBombay · 22 Oct 2026