Pcit, Delhi-7 vs Omkam Developers Ltd on 29 July, 2022

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Delhi High Court - Orders

Pcit, Delhi-7 vs Omkam Developers Ltd on 29 July, 2022

Author: Manmohan

Bench: Manmohan, Manmeet Pritam Singh Arora

                              $~19
                              *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                              +     ITA 235/2022
                                    PCIT, DELHI-7                                          ..... Appellant
                                                       Through:     Mr.Sunil Kumar Agarwal,
                                                                    Sr.Standing Counsel with Mr.Tushar
                                                                    Gupta and Mr.Uthkarsh Tiwari,
                                                                    Advocates.
                                                       versus
                                    OMKAM DEVELOPERS LTD.                                ..... Respondent
                                                Through: None
                              CORAM:
                              HON'BLE MR. JUSTICE MANMOHAN
                              HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
                                                ORDER

% 29.07.2022 C.M.No.33135/2022 Exemption allowed, subject to all just exceptions. Accordingly, the application stands disposed of.

ITA No.235/2022

Present Income Tax Appeal has been filed challenging the Order dated 11th May, 2021 passed by the Income Tax Appellate Tribunal ('ITAT') in ITA 7507/Del./2018 for the Assessment Year 2009-10.

Issue notice to the respondent by all modes of service including dasti, returnable for 19th December, 2022.

MANMOHAN, J MANMEET PRITAM SINGH ARORA, J JULY 29, 2022/KA Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:30.07.2022 18:02:31

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Delhi High Court - Orders