CIT DELHI I vs. M/S ANSAL HOUSING FIN. LEASING LTD.

PDF · subscribers
ITA - 18 / 1999HC Delhi11 April 20121 pages
For Petitioner: PREM LATA BANSAL
AI SummaryRemanded

What did the High Court hold?

The High Court directed the Revenue to submit a compilation of the Commissioner of Income Tax's order within two weeks and exchange it with the opposing counsel. The appeals were listed to be heard again.

What were the facts?

The Revenue sought to submit a copy of the Income Tax Appellate Tribunal's order for Assessment Year 1988-89. However, they also needed to obtain and submit a copy of the order passed by the Commissioner of Income Tax for the same assessment year concerning a different entity.

What were the issues?

The primary issue was the incomplete submission of relevant orders by the Revenue, necessitating further documentation for the adjudication of the appeals.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF DELHI AT NEW DELHI . . . ITA 18/1999 . . . CIT ..... Appellant . Through : Mr Abhishek Maratha with Ms Anshul Sharma . . . versus . . . M/S ANSAL HOUSING FIN. LEASING LTD ..... Respondent . . . Through : None . . . AND . . . ITA 105/2001, ITA 114/2001, ITA 498/2003, ITA 227/2004, ITA 529/2004, ITA 690/2004 and ITA 212/2005 . . . CIT ..... Appellant . Through : Mr Abhishek Maratha with Ms Anshul Sharma . versus . . . M/S ANSAL HOUSING and CONST. LTD ..... Respondent . Through : None . . . AND . . . ITA 56/2001, ITA 57/2001, ITA 107/2001, ITA 109/2001, ITA 177/2001, . ITA 88/2002, ITA 111/2003, ITA 321/2003 and ITA 336/2004 . . . CIT ..... Appellant . Through : Mr Abhishek Maratha with Ms Anshul Sharma . versus . . . M/S ANSAL PROPERTIES and INDUST.LTD ..... Respondent . Through : Mr Satyen Sethi with Mr Arta Trana Panda . . . AND . . . ITA 165/2001 and ITA 170/2001 . . . THE COMMISSIONER OF INCOME TAX ..... Appellant . Through : Mr Abhishek Maratha with Ms Anshul Sharma . . . versus . . . M/S KELVINATOR OF INDIA LTD ... Respondent . Through : None . . . . . . . CORAM: . HON'BLE MR. JUSTICE BADAR DURREZ AHMED . HON'BLE MR. JUSTICE V.K. JAIN . . . O R D E R . 11.04.2012 . . . Mr. Maratha appearing on behalf of the Revenue states that although a copy of the Income Tax Appellate Tribunal?s order in respect of the Assessment Year 1988-89 has been received from the learned counsel for the Ansal Housing Finance Leasing Company Ltd. However, it will be necessary to get a copy of the order passed by the Commissioner of Income Tax in respect of the same Assessment Year 1988-89 in respect of the Ansal Properties and Industries Limited. . The same be submitted in the form of a compilation and the same shall be exchanged with the counsel on the other side. The same be done within two weeks. . . . We have already indicated that ITA 18/1999 shall be the lead matter. . Renotify on 16.05.2012. . . . BADAR DURREZ AHMED, J . . . . . V.K. JAIN, J . APRIL 11, 2012 . rb . . . $ 10 to 28 .

Recent GST High Court judgments

Search GST case law →