Jsl Limited (Now Known As Jindal ... vs Acit, Central Circle

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Delhi High Court - Orders

Jsl Limited (Now Known As Jindal ... vs Acit, Central Circle - 9 New Delhi on 23 August, 2021

Bench: Manmohan, Navin Chawla

                              $~3 & 4
                              *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                              +    ITA 122/2020 & CM No.6698/2020
                                   JSL LIMITED (NOW KNOWN AS JINDAL STAINLESS LTD.)
                                                                                ..... Appellant
                                                   Through    Mr.Neeraj Jain, Mr.Aniket D.
                                                              Agarwal, Advs.
                                                   versus

                                    ACIT, CENTRAL CIRCLE - 9 NEW DELHI         ..... Respondent
                                                  Through    Ms.Vibhooti Malhotra, Sr. SC with
                                                             Mr.Shaliender Singh, Jr. SC, Mr.Udit
                                                             Sharma, Adv.

                              +     ITA 123/2020 & CM Nos.6712-13/2020
                                    JSL LIMITED (NOW KNOWN AS JINDAL STAINLESS LTD.)
                                                                                 ..... Appellant
                                                    Through    Mr.Neeraj Jain, Mr.Aniket D.
                                                               Agarwal, Advs.

                                                      versus

                                    ACIT, CENTRAL CIRCLE - 9 NEW DELHI          ..... Respondent
                                                  Through    Ms.Vibhooti Malhotra, Sr. SC with
                                                             Mr.Shaliender Singh, Jr. SC, Mr.Udit
                                                             Sharma, Adv.

                                    CORAM:
                                    HON'BLE MR. JUSTICE MANMOHAN
                                    HON'BLE MR. JUSTICE NAVIN CHAWLA

                                                ORDER

% 23.08.2021 The hearing has been conducted through video conferencing. The matters have been taken up for hearing today as 20th August, 2021 was declared a holiday.

Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:25.08.2021 07:45:07

The present appeals have been filed challenging the order dated 19th November, 2018 passed by the learned Income Tax Appellate Tribunal in ITA 4249/DEL/2013 and ITA6337/DEL/2012 for the Assessment Years 2007-08 and 2008-09.

Learned counsel for the appellants states that the Assessing Officer vide order dated 16th January, 2021 has passed an appeal effect order in accordance with the Impugned Judgments. He states that keeping in view the quantum involved in the present appeals, the appellant does not wish to press the present appeals. Accordingly, the same stand disposed of. However, the questions of law raised in by the appellant in the present appeals are left open.

The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.

MANMOHAN, J NAVIN CHAWLA, J AUGUST 23, 2021/Arya Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:25.08.2021 07:45:07

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Delhi High Court - Orders