Delhi High Court - Orders
Havells India Limited vs Deputy Commissioner Of Income Tax, ... on 5 September, 2023
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~9 & 12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 387/2022
HAVELLS INDIA LIMITED ..... Appellant
Through: Mr Paritosh Jain, Advocate.
versus
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE -17
..... Respondent
Through: Mr Subhendu Bhattacharya, Advocate
for Kunal Sharma, Sr. Standing Counsel.
+ ITA 213/2023
HAVELLS INDIA LIMITED ..... Appellant
Through: Mr Paritosh Jain, Advocate.
versus
DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 17
NEW DELHI ..... Respondent
Through: Mr Subhendu Bhattacharya, Advocate
for Kunal Sharma, Sr. Standing Counsel.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE GIRISH KATHPALIA
ORDER
% 05.09.2023 [Physical Hearing/Hybrid Hearing (as per request)]
1. An adjournment slip has been moved on behalf of the appellant/assessee, to which no objection has been given by the respondent/revenue.
2. List the above-captioned appeals on 08.04.2024.
3. Meanwhile, counsel for the parties will file written submissions not exceeding three pages each, within the next four weeks.
RAJIV SHAKDHER, J GIRISH KATHPALIA, J SEPTEMBER 5, 2023/RY Click here to check corrigendum, if any This is a digitally signed order.
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