COMMISSIONER OF INCOME TAX vs. SANGEETA JAIN
ITA - 1085 / 2007HC Delhi14 November 20071 pages
For Petitioner: PREM LATA BANSAL
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14.11.
2007 .
Issue notice, returnable on 4th March, 2008. Learned counsel for the Revenue has pointed out that the tax effect is only Rs.4,000/- but yet the matter is required to be decided in favour of the Revenue in view of the decision of this Court.
We direct the Revenue to deposit a sum of Rs.5,000/- by cheque towards litigation expenses in the name of the