Delhi High Court - Orders
Principal Commissioner Of Income ... vs Brahma Centre Development Pvt Ltd on 8 April, 2021
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~14 & 27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 118/2021 & CM APPL. No.13415/2021
PRINCIPAL COMMISSIONER OF INCOME
TAX-01 NEW DELHI ..... Appellant
Through: Ms. Vibhooti Malhotra, Sr. Standing
Counsel for the Revenue.
versus
BRAHMA CENTRE DEVELOPMENT PVT LTD ..... Respondent
Through: Ms. Kavita Jha and Mr. Anant Man,
Advs.
ITA 116/2021
PRINCIPAL COMMISSIONER OF INCOME
TAX-01 NEW DELHI ..... Appellant
Through: Ms. Vibhooti Malhotra, Sr. Standing
Counsel for the Revenue.
versus
BRAHMA CENTRE DEVELOPMENT PVT LTD ..... Respondent
Through: Ms. Kavita Jha and Mr. Anant Man,
Advs.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 08.04.2021
1. Counsel for the respondent-assessee has placed before the Court paper books in the captioned appeal, which comprises the record made available to the Income Tax Appellate Tribunal.
ITA 118/2021 & ITA 116/2021 1/2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:12.04.2021 13:00:502. Copies of the same were also furnished to Ms. Vibhooti Malhotra, learned counsel for the appellant-revenue.
3. Since we have heard the final arguments in the matter, the judgement is reserved in the captioned appeals.
RAJIV SHAKDHER, J TALWANT SINGH, J APRIL 8, 2021/pmc Click here to check corrigendum, if any ITA 118/2021 & ITA 116/2021 2/2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:12.04.2021 13:00:50