RAMESH GANDHI,NEW DELHI vs. DCIT, CENTRAL CIRCLE-28, NEW DELHI
ITA 2639/DEL/2023Status: DisposedITAT Delhi06 December 2023AY 2015-16Bench: Sh. B. R. R. Kumar (Accountant Member)1 pages
No AI summary yet for this judgment.
CORRIGENDUM In the last line of the para no. 7 of this order, the word “dismissed” be read as “cancelled”.
Recent GST High Court judgments
Search GST case law →- M/S. Saraswati Enterprises vs. State Of RajasthanRajasthan · 28 Oct 2026
- Akshaya Consortium vs. The Assistant Commissioner (St)Andhra Pradesh · 28 Oct 2026
- Dipanshu Aggarwal vs. Director General Of GST IntelligenceDelhi · 28 Oct 2026
- Dezinetree Projects PVT. LTD. vs. Spokes Digital Inc And AnrDelhi · 28 Oct 2026
- Jaydeep Jayantilal Hudaka vs. State Of GujaratGujarat · 28 Oct 2026
