COMMISSIONER OF INCOME TAX, (CENTRAL-I) NEW DELHI vs. M/S CONTIMETERS ELECTRICALS PVT. LTD.

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ITA - 1401 / 2008HC Delhi12 December 20081 pages
For Petitioner: SUBHASH BANSAL

No AI summary yet for this case.

IN THE HIGH COURT OF DELHI AT NEW DELHI . 12.12.2008 .

Present: Mr Subhash Bansal for the appellant. . +ITA No 1401/2008 .

Issue notice limited to the question of expenditure on food and gifts amounting to Rs 5,76,249/- and the question of service charges to the extent of Rs 41,80,949/-, returnable on 17.04.2009. . BADAR DURREZ AHMED, J . . RAJIV SHAKDHER, J December 12, 2008 mb . . 19 .

COMMISSIONER OF INCOME TAX, (CENTRAL-I) NEW DELHI vs M/S CONTIMETERS ELECTRICALS PVT. LTD. | BharatTax