SIPURA DEVELOPERS PVT LTD vs. PR. COMMISSIONER OF INCOME TAX 7
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% 18.10.2024 CM APPL. 61049/2024(Exemption)
Exemption is allowed, subject to all just exceptions.
The application stands disposed of. ITA 532/2024 & CM APPL. 61048/2024
Issue notice.
The learned counsel for the respondent accepts notice.
Prima facie, the issue involved in this petition is covered by the decision of this Court in Commissioner of Income-Tax v. Software Consultants: [2012] 341 ITR 240 (Delhi).
The learned counsel for the respondent seeks time to examine the 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 27/03/2026 at 11:49:04
same.
At his request, list on 21.10.2024. VIBHU BAKHRU, J SWARANA KANTA SHARMA, J OCTOBER 18, 2024 M Click here to check corrigendum, if any 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 27/03/2026 at 11:49:04