Delhi High Court - Orders
Pr. Commissioner Of Income Tax ... vs Omaxe Ltd on 18 December, 2024
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~85 to 95
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 408/2016
PR. COMMISSIONER OF INCOME TAX
CENTRAL-3 .....Appellant
Through: Mr. Indruj Singh Rai, SSC, Mr.
Sanjeev Menon, JSC, Mr. Rahul
Singh,JSC, Mr. Anmol Jagga and Mr.
Gaurav Kumar, Advocates
versus
OMAXE LTD. .....Respondent
Through: Mr. Vaibhav Kulkrani and Mr. A.
Bali, Advocates
(86)
+ ITA 766/2016
PR.COMMISSIONER OF INCOME TAX-20 .....Appellant
Through: Mr. Vipul Agrawal, SSC
versus
SHIPRA ESTATE LTD. & JAI KISHAN ESTATE DEVELOPERS
PVT. LTD. .....Respondent
Through: Appearance not given.
(87)
+ ITA 178/2017
PR,COMMISSIONER OF INCOME TAX-20 .....Appellant
Through: Mr. Vipul Agrawal, SSC
versus
SHIPRA ESTATE LTD. & JAI KISHAN ESTATE DEVELOPERS
PVT.LTD. .....Respondent
Through: Appearance not given.
(88)
+ ITA 707/2017
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 24/12/2024 at 21:37:47
PR. COMMISSIONER INCOME TAX-9 .....Appellant
Through: Mr. Gaurav Gupta, SSC, Mr.
Shivendra Singh, and Mr. Yojit
Pareek, JSCs
versus
M/S. TULIP INFRATECH PVT. LTD. .....Respondent
Through: Appearance not given.
(89)
+ ITA 787/2017
PR.COMMISSIONER OF INCOME TAX-9 .....Appellant
Through: Mr. Indruj Singh Rai, SSC, Mr.
Sanjeev Menon, JSC, Mr. Rahul
Singh,JSC, Mr. Anmol Jagga and Mr.
Gaurav Kumar, Advocates
versus
M/S. TULIP INFRATECH PVT. LTD. .....Respondent
Through: Appearance not given.
(90)
+ ITA 788/2017
PR. COMMISSIONER OF INCOME TAX-9 .....Appellant
Through: Mr. Gaurav Gupta, SSC, Mr.
Shivendra Singh, and Mr. Yojit
Pareek, JSCs
versus
M/S. TULIP INFRATECH PVT. LTD. .....Respondent
Through: Appearance not given.
(91)
+ ITA 1412/2018
PR. COMMISSIONER OF INCOME TAX-20 .....Appellant
Through: Mr. Vipul Agrawal, SSC
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 24/12/2024 at 21:37:47
versus
SHIPRA ESTATE LTD. & JAI KRISHAN ESTATE DEVELOPERS
P. LTD. .....Respondent
Through: Appearance not given.
(92)
+ ITA 1414/2018
PR. COMMISSIONER OF INCOME TAX-20 .....Appellant
Through: Mr. Vipul Agrawal, SSC
versus
SHIPRA ESTATE LTD. & JAI KRISHAN ESTATE DEVELOPERS
P. LTD. .....Respondent
Through: Appearance not given.
(93)
+ ITA 623/2018
PR. COMMISSIONER OF INCOME TAX-9, .....Appellant
Through: Mr. Shlok Chandra, SCC and Ms.
Naincy Jain, and Ms. Madhavi
Shukla, JSCs.
versus
TULIP INFRATECH PRIVATE LIMITED .....Respondent
Through: Appearance not given.
(94)
+ ITA 778/2018 & & CM APPL. 29927/2018
THE PR. COMMISSIONER OF INCOME TAX -9.....Appellant
Through: Mr. Shlok Chandra, SCC and Ms.
Naincy Jain, and Ms. Madhavi
Shukla, JSCs.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 24/12/2024 at 21:37:47
versus
TULIP INFRATECH PVT. LTD. .....Respondent
Through: Appearance not given.
(95)
+ ITA 216/2022 & CM APPL. 32134/2022-
PRINCIPAL COMMISSIONER OF INCOME TAX,
DELHI-20 .....Appellant
Through: Mr. Shlok Chandra, SCC and Ms.
Naincy Jain, and Ms. Madhavi
Shukla, JSCs.
versus
M/S SHIPRA ESTATE LTD. AND JAI KRISHNA ESTATE
DEVELOPERS PVT. LTD. .....Respondent
Through: Appearance not given.
CORAM:
HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 18.12.2024
1. The matter could not be taken up due to paucity of time.
2. List on 29.04.2025.
BY ORDER (COURT MASTER) DECEMBER 18, 2024/kct Click here to check corrigendum, if any This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/12/2024 at 21:37:48