Indian Kanoon - Search engine for Indian Law

Delhi High Court - Orders

Commissioner Of Income Tax ... vs Niit Foundation on 3 March, 2022

Author: Manmohan

Bench: Manmohan, Sudhir Kumar Jain

                              $~1
                              *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                              +     ITA 141/2021
                                    COMMISSIONER OF INCOME TAX (EXEMPTIONS) DELHI
                                                                                             ..... Appellant
                                                       Through:     Mr.Pratyaksh Gupta, Advocate.

                                                       versus

                                    NIIT FOUNDATION                                      ..... Respondent
                                                  Through:          Mr.Rohit Jain with Mr.Aniket
                                                                    D.Agrawal, Advocates.

                                    CORAM:
                                    HON'BLE MR. JUSTICE MANMOHAN
                                    HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN

                                                 ORDER

% 03.03.2022 C.M.No.10857/2022 Keeping in view the averments in the application, the paper book filed by the respondent is taken on record. The respondent is directed to produce and/or file legible copies of relevant documents during the course of hearing of the present appeal.

With the aforesaid direction, the present application stands disposed of.

Learned counsel for the appellant prays for an adjournment. At his request, adjourned to 26th May, 2022.

The appellant is given last and final opportunity to comply with the last order dated 08th September, 2021.

MANMOHAN, J SUDHIR KUMAR JAIN, J MARCH 3, 2022 KA Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:04.03.2022 18:21:34