COMMISSIONER OF INCOME TAX vs. RAJNI GUPTA
ITA - 1149 / 2010HC Delhi01 March 20173 pages
For Petitioner: ROHIT MADAN
No AI summary yet for this case.
%
01.03.
2017
A request is made by learned counsel for the Revenue, who states that he does not have copy of the ITAT’s order. A copy of the said has been handed over to him by the learned counsel for assessee in Court. List on 25.05.2017. S. RAVINDRA BHAT, J
NAJMI WAZIRI, J MARCH 01, 2017/ajk
Page 3 of 3 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 18:38:37