Delhi High Court - Orders
The Pr. Commissioner Of Income Tax - ... vs Taneja Developers And Infrastructuere ... on 11 January, 2019
Author: Sanjiv Khanna
Bench: Sanjiv Khanna, Anup Jairam Bhambhani
$~75
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA No. 11/2019
THE PR. COMMISSIONER OF INCOME TAX - CENTRAL -3
..... Appellant
Through: Mr. Ruchir Bhatia, Adv.
versus
TANEJA DEVELOPERS AND INFRASTRUCTUERE LTD.
..... Respondent
Through: None
CORAM:
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 11.01.2019 Issue notice, returnable on 27th February, 2019. The Principal Commissioner of Income Tax will file an affidavit stating how according to the Revenue the respondent-assessee had made a dual claim of expenditure in the return filed under Section 153A of the Income Tax Act, 1961. The affidavit will give complete details with figures to justify the assertion that the assessee had made dual claim of expenditure in this year as well as in the earlier years.
Re-list on 27th February 2019.
The affidavit will be filed within four weeks from today.
SANJIV KHANNA, J.
ANUP JAIRAM BHAMBHANI, J.
JANUARY 11, 2019/neelam