Delhi High Court - Orders
The Pr. Commissioner Of Income Tax -4 vs Niit Technologies Ltd on 17 August, 2022
Author: Manmohan
Bench: Manmohan, Manmeet Pritam Singh Arora
$~S-229
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 267/2022 & CM APPL.35432/2022
THE PR. COMMISSIONER OF INCOME TAX -4 ..... Appellant
Through: Mr.Ruchir Bhatia, Sr.Standing
Counsel. With Ms.Mansie Jain,
Advocate.
versus
NIIT TECHNOLOGIES LTD. ..... Respondent
Through: Mr.Rohit Jain, Advocate with
Mr.Aniket D.Agarwal, Advocate.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 17.08.2022 Learned counsel for the appellant states that another appeal qua the same respondent for the assessment year 2006-07 is listed on 6th October, 2022. Accordingly, list the present appeal on 6th October, 2022.
We are also informed that the appellant has filed another appeal with regard to the assessment year 2007-08. Registry is directed to list the said appeal also on 6th October, 2022.
MANMOHAN, J MANMEET PRITAM SINGH ARORA, J AUGUST 17, 2022/TS Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:18.08.2022 20:06:37