Delhi High Court - Orders
The Commissioner Of Income Tax V vs Ranbaxy Laboratories Ltd on 29 January, 2019
Author: S.Muralidhar
Bench: S.Muralidhar, Sanjeev Narula
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 6/2008
THE COMMISSIONER OF INCOME TAX V ..... Appellant
Through: Ms. Lakshmi Gurung, Advocate.
versus
RANBAXY LABORATORIES LTD. ..... Respondent
Through: Mr. Mayank Nagi, Advocate.
CORAM:
JUSTICE S.MURALIDHAR
JUSTICE SANJEEV NARULA
ORDER
% 29.01.2019 In terms of the Notification No. 3/2018 dated 11th July 2018 issued by the Central Board of Direct Taxes, the appeal is dismissed as not pressed.
S.MURALIDHAR, J SANJEEV NARULA, J JANUARY 29, 2019 ss