Delhi High Court - Orders
Commissioner Of Income Tax vs Rameet Kaur on 4 February, 2019
Author: S.Muralidhar
Bench: S.Muralidhar, Sanjeev Narula
$~R23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 849/2005 & CM APPL. 1056/2006
COMMISSIONER OF INCOME TAX ..... Appellant
Through: Mr.Ruchir Bhatia, Advocate.
versus
RAMEET KAUR ..... Respondent
Through: None.
CORAM:
JUSTICE S.MURALIDHAR
JUSTICE SANJEEV NARULA
ORDER
% 04.02.2019 In terms of the Notification No. 3/2018 dated 11 th July 2018 issued by the Central Board of Direct Taxes, the appeal is dismissed as not pressed.
S.MURALIDHAR, J SANJEEV NARULA, J FEBRUARY 04, 2019 / tr