Delhi High Court - Orders
Pr. Commissioner Of Income Tax-1, Delhi vs M/S Delight Resorts Pvt Ltd on 6 July, 2022
Author: Manmohan
Bench: Manmohan, Manmeet Pritam Singh Arora
$~5 to 8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 1/2022
PR. COMMISSIONER OF
INCOME TAX-1, DELHI ..... Appellant
Through: Mr.Sanjay Kumar and Ms.Easha
Kadian, Advocates.
versus
M/S DELIGHT RESORTS PVT LTD. ..... Respondent
Through: Ms.Kavita Jha with Mr.Vaibhav
Kulkarni and Mr.Udit Naresh,
Advocates.
6
+ ITA 164/2022
PR. COMMISSIONER OF INCOME TAX -7 , DELHI
.....Appellant
Through: Mr.Puneet Rai and Ms.Adeeba
Mujahid, Advocates.
versus
TRACK CASTING INDIA PVT. LTD. ..... Respondent
Through: Ms.Kavita Jha with Mr.Vaibhav
Kulkarni and Mr.Udit Naresh,
Advocates.
7
+ ITA 169/2022
PRINCIPAL COMMISSIONER OF INCOME TAX, DELHI - 07
..... Appellant
Through: Mr.Sunil Agarwal with Mr.Tushar
Gupta and Mr.Utkarsh Tiwari,
Advocates.
versus
M/S SINTEX CONSUMERS ELECTRONICS PVT. LTD.
..... Respondent
Through: Ms.Kavita Jha, Advocate with
Signature Not Verified
Digitally Signed By:JASWANT
SINGH RAWAT
Signing Date:07.07.2022
18:39:32
Mr.Vaibhav Kulkarni and Mr.Udit
Naresh, Advocates.
8
+ ITA 33/2022
PR. COMMISSIONER OF INCOME TAX-1, DELH
..... Appellant
Through: Mr.Sanjay Kumar, Advocate with
Ms.Easha Kadian, Advocate.
versus
M/S DELIGHT RESORTS LTD. ..... Respondent
Through: Ms.Kavita Jha, Advocate with
Mr.Vaibhav Kulkarni and Mr.Udit
Naresh, Advocates.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 06.07.2022 Today, Ms.Kavita Jha, Advocate enters appearance on behalf of the respondents. She states that she has not been served with the paper-books.
Learned counsel for the appellants are directed to supply copies of the paper-books to learned counsel for the respondents within a week.
List on 2nd November, 2022.
MANMOHAN, J MANMEET PRITAM SINGH ARORA, J JULY 6, 2022 TS Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:07.07.2022 18:39:32