COMMISSIONER OF INCOME TAX DEL vs. M/S ANAND LAND & HOUSING P.LTD
ITA/984/2005HC DelhiDLHC01060011200510 October 2018Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE A. K. CHAWLA1 pages
No AI summary yet for this judgment.
$~24 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 984/2005
COMMISSIONER OF INCOME TAX DEL ..... Appellant
Through: Mr. Ruchir Bhatia, Advocate.
versus
M/S ANAND LAND & HOUSING P.LTD ..... Respondent
Through: None.
CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE A. K. CHAWLA
O R D E R %
10.10.2018
It is pointed out by the learned counsel for the Revenue that this appeal has low tax effect and would not be prosecuted in the light of latest Notification No.3 of 2018 dated 11.07.2018 issued by the Central Board of Direct Tax.
The appeal is therefore dismissed.
S. RAVINDRA BHAT, J
A. K. CHAWLA, J OCTOBER 10, 2018 nn
Recent GST High Court judgments
Search GST case law →- Capri Global Capital LTD Through Represented By Its Law Officer Mr. Varun Kaljoria vs. The State Of Madhya Pradesh Through Principal SecretaryMadhya Pradesh · 26 Oct 2026
- Sri Tatiparthy Venkata Swamy vs. The State Of Andhra PradeshAndhra Pradesh · 25 Oct 2026
- Piyush Shantilal Veera vs. State Of U.P.Allahabad · 23 Oct 2026
- Tvl. Pooja Shri Traders vs. The Deputy State Tax Officer - 1Madras · 23 Oct 2026
- Aashutosh vs. The State Of Madhy PradeshMadhya Pradesh · 23 Oct 2026