Delhi High Court - Orders
The Pr. Commissioner Of Income Tax -6 vs Niit Technologies Ltd on 17 February, 2022
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 910/2019 & CM APPL. 45710/2019
THE PR. COMMISSIONER OF INCOME TAX -6 ..... Appellant
Through: Ms. Mansie Jain, Advocate for
Mr. Ruchir Bhatia, Advocate.
versus
NIIT TECHNOLOGIES LTD. ..... Respondent
Through: Mr. Rohit Jain, Advocate.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 17.02.2022 Matter has been heard by way of video conferencing. At the request of learned counsel for the appellant, adjourned to 06th October, 2022.
MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 js Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53