PR.COMMISSIONER OF INCOME TAX-2, vs. M/S CONTROL RISKS INDIA PVT.LTD

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ITA/952/2018HC DelhiDLHC01195638201831 August 2018Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE CHANDER SHEKHAR1 pages

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$~14 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 952/2018 and CM No. 35321/2018

PR.COMMISSIONER OF INCOME TAX-2 ..... Appellant

Through Mr. Ashok K. Manchanda, Sr.

Standing Counsel

versus

M/S CONTROL RISKS INDIA PVT.LTD. ..... Respondent

Through

CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE CHANDER SHEKHAR

O R D E R %

31.08.2018

Counsel for the appellant states that this appeal is against the extension of stay granted by the Income Tax Appellate Tribunal on the demand of the respondent-assessee which has become infructious as the Appellate Tribunal has decided the issue on merit and has set aside the demand.

Recording the said statement, the appeal is dismissed as infructuous. CM No. 35321/2018 is also dismissed.

SANJIV KHANNA, J

CHANDER SHEKHAR, J AUGUST 31, 2018 b

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