COMMISSIONER OF INCOME TAX XI vs. MRS. MADHU JAN
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The appeal has been heard by way of video conferencing.
None is present for the appellant. The report of the registry states that the respondent has not been served in accordance with the order dated 09th
Issue fresh notice to the respondent by all modes, returnable in the week commencing 01 July, 2020. st The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail. March, 2021 in the category of 'Regular Matters' according to its seniority.
MANMOHAN, J
SANJEEV NARULA, J DECEMBER 07, 2020
AS 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 05:17:55