COMMISSIONER OF INCOME TAX DELHI vs. SUNAIR HOTELS LTD.

PDF
ITA - 867 / 2008HC Delhi25 May 20173 pages
For Petitioner: N.P.SAHNI

No AI summary yet for this case.

%

25.05.

2017 C.M.No.32297/2016 (delay in re-filing) in ITA No.670/2016 C.M.No.32298/2016 (delay in re-filing) in ITA No.671/2016

1.

For the reasons explained in the applications, the delay in re-filing is condoned. The applications are disposed of.

ITAs No. 867/2008, 918/2008, 937/2008, 971/2008, 1101/2008, 1384/2008, 1385/2008, 1394/2008, 1413/2008, 261/2010, 487/2010, 585/2010, 1149/2010, 670/2016, 671/2016

2.

It is stated that Mr. Dileep Shivpuri, the learned Senior Standing Counsel for the Revenue, is in some personal difficulty today and an accommodation is sought.

3.

List on 7th September, 2017. S.MURALIDHAR, J

CHANDER SHEKHAR, J MAY 25, 2017 ‘anb’ 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 28/03/2026 at 04:10:47

COMMISSIONER OF INCOME TAX DELHI vs SUNAIR HOTELS LTD. | BharatTax