Loading judgment…
No AI summary yet for this case.
$~91 to 100 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 720/2018
THE PR. COMMISSIONER OF INCOME TAX-4.....Appellant Through: Mr. Gaurav Gupta, SSC with Mr. Shivendra Singh and Mr. Yojit Pareek, JSCs
versus
HALCROW CONSULTING INDIA PVT. LTD......Respondent Through: Mr. Salil Kapoor, Ms. Ananya Kapoor and Mr. Utkarsha Kumar Gupta, Advs. 92 + ITA 754/2018
THE PR. COMMISSIONER OF INCOME TAX-4.....Appellant Through: Mr. Indruj Singh Rai, SSC with Mr. Sanjeev Menon, JSC with Mr. Anmol Jagga, Adv.
versus
GOODYEAR INDIA LIMITED
.....Respondent Through: Mr. Neeraj Jain, Mr. Aniket D. Agrawal and Mr. Aniket D. Agrawal and Mr. Abhisek Singhvi, Advs. 93 + ITA 762/2018
PR. COMMISSIONER OF INCOME TAX DELHI - 2 .....Appellant
Through: Appearance not given.
versus
SH. PRADEEP KHANNA
.....Respondent
Through: Appearance not given.
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 20/12/2024 at 12:49:50
94 + ITA 780/2018
THE PR. COMMISSIONER OF INCOME TAX-4.....Appellant Through: Mr. Debesh Panda, Standing Counsel with Ms. Zehra Khan and Mr. Vikramaditya Singh, Advs.
versus
INDO RAMA SYSTHETIC INDIA LTD. .....Respondent
Through: Appearance not given. 95 + ITA 808/2018
THE PR. COMMISSIONER OF INCOME TAX-5.....Appellant
Through: Mr. Ruchir Bhatia, SSC.
versus
JOHNSON MATTHEY INDIA PVT.LTD......Respondent
Through: Mr. Sumit Mangal and Ms. Radhika Sharma, Advs. 96 + ITA 814/2018
THE PR. COMMISSIONER OF INCOME TAX-5.....Appellant
Through: Mr. Ruchir Bhatia, SSC.
versus
JOHNSON MATTHEY INDIA PVT.LTD. .....Respondent
Through: Mr. Sumit Mangal and Ms. Radhika Sharma, Advs. 97 + ITA 826/2018
THE PR. COMMISSIONER OF INCOME TAX-5.....Appellant
Through: Mr. Ruchir Bhatia, SSC.
versus 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 20/12/2024 at 12:49:50
JOHNSON MATTHEY INDIA PVT.LTD. .....Respondent
Through: Mr. Sumit Mangal and Ms. Radhika Sharma, Advs. 98 + ITA 833/2018
THE PR. COMMISSIONER OF INCOME TAX-5.....Appellant
Through: Appearance not given.
versus
KARMIC BUSINESS SPECIALITIES PVT. LTD.
.....Respondent
Through: Appearance not given. 99 + ITA 850/2018
PR. COMMISSIONER OF INCOME TAX-5 .....Appellant
Through: Appearance not given.
versus
BYCELL TELECOMMUNICATION .....Respondent
Through: Appearance not given. 100 + ITA 866/2018
PR. COMMISSIONER OF INCOME TAX - 2.....Appellant
Through: Appearance not given.
versus
MALA KALSI,
.....Respondent
Through: Appearance not given.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
HON'BLE MR. JUSTICE DHARMESH SHARMA
17.12.2024 O R D E R
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 20/12/2024 at 12:49:50
Undisputedly, the tax effect which forms the subject matter of these appeals falls below INR 2 Crores and would thus not be liable to be continued in light of the provisions made in Circular No. 9/2024 dated 17 September 2024. 2. The appeals are, consequently, dismissed on the ground of low tax effect. The proposed questions of law are kept open to be urged and addressed in an appropriate case.
YASHWANT VARMA, J
DHARMESH SHARMA, J DECEMBER 17, 2024/RW 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 20/12/2024 at 12:49:50