Delhi High Court - Orders
Subhash Chander Dabas vs Assistant Commissioner Of Income Tax, ... on 5 December, 2024
Author: Yashwant Varma
Bench: Yashwant Varma, Dharmesh Sharma
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2332/2023
SUBHASH CHANDER DABAS .....Petitioner
Through: Mr. Ramesh Singh, Sr. Adv.
with Mr. Sumit K. Batra, Mr.
Manish Khurana, Ms. Priyanka
Jindal and Ms. Hage Nanya,
Advs.
versus
ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-
25(1), DELHI .....Respondent
Through: Mr. Puneet Rai, Sr. SC with
Mr. Ashvini Kumar and Mr.
Rishabh Nangia, Advs.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
HON'BLE MR. JUSTICE DHARMESH SHARMA
ORDER
% 05.12.2024 We take note of the judgment rendered today on Subhash Chander Dabas v Assistant Commissioner of Income Tax [W.P.(C) 12784/2019].
In order to enable Mr. Rai, learned counsel, to go through the said decision, let this matter stand re-notified for 13.12.2024.
YASHWANT VARMA, J DHARMESH SHARMA, J DECEMBER 05, 2024/gunn This is a digitally signed order.
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