Delhi High Court - Orders
Principal Commissioner Of Income Tax, ... vs M/S Supreme Placement Services Pvt. Ltd on 8 July, 2022
Author: Manmohan
Bench: Manmohan, Manmeet Pritam Singh Arora
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 186/2022 and CM APPL. 29754/2022
PRINCIPAL COMMISSIONER OF
INCOME TAX, DELHI - 07 ..... Appellant
Through : Mr. Sunil Aggarwal, Senior Standing
Counsel along with Mr. Tushar
Gupta, Junior Standing Counsel and
Mr. Utkarsh Tiwari, Advocate.
versus
M/S SUPREME PLACEMENT
SERVICES PVT. LTD. ..... Respondent
Through : Mr. Udit Naresh, Advocate for
Ms.Kavita Jha, Advocate.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 08.07.2022 CM APPL. 29754/2022 (for exemption) Exemption allowed, subject to all just exceptions. Accordingly, the application stands disposed of.
ITA 186/2022Present Income Tax Appeal has been filed challenging the order dated 18th March, 2021 passed by the Income Tax Appellate Tribunal in ITA No. 5650/Del./2016 for Assessment Year 2012-13.
Learned counsel for the Appellant states that the ITAT has erred in deleting the addition of Rs.72,43,00,000/- made by the Assessing Officer under Section 68 of the Income Tax Act, 1961.
Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:11.07.2022 17:04:34Issue notice. Mr. Udit Naresh, learned counsel for the respondent accepts notice.
List on 2nd November, 2022 along with I.T.A. No. 1/2022.
MANMOHAN, J MANMEET PRITAM SINGH ARORA, J JULY 8, 2022 j Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:11.07.2022 17:04:34