Delhi High Court - Orders
Pro Commissioner Ofincome Tax ... vs M/S. Global Coal & Mining Pvt. Ltd on 18 February, 2019
Author: S. Ravindra Bhat
Bench: S. Ravindra Bhat, Prateek Jalan
$~37
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 742/2018
PRO COMMISSIONER OFINCOME
TAX (CENTRAL) - 2 ..... Appellant
Through: Mr.Zoheb Hossain, Sr.Std.Counsel
versus
M/S. GLOBAL COAL & MINING PVT. LTD. ..... Respondent
Through: Mr. Ajay Vohra, Sr. Adv. with
Mr.Rohit Jain and Mr.Aniket
D.Agarwal, Advocates.
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 18.02.2019
Admit.
Following question of law arises for consideration: "Did in the facts and circumstances of the case, the ITAT fall into error in deleting the sum of Rs.13 crores brought to tax in the course of block assessment proceedings." Notice. Mr.Rohit Jain, Advocate accepts notice on behalf of the respondent/assessee.
It is open to the parties to file additional documents, provided that they were part of the record in the course of proceedings before the lower appellate authorities.
List on 15th July, 2019.
S. RAVINDRA BHAT, J PRATEEK JALAN, J FEBRUARY 18, 2019 „hkaur‟