Delhi High Court - Orders
The Pr. Commissioner Of Income Tax -6 vs Ndtv Convergence Limited on 4 March, 2021
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~Adv.4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 1390/2018
THE PR. COMMISSIONER OF INCOME TAX -6 .....Appellant
Through: Mr. Ruchir Bhatia, Standing Counsel.
versus
NDTV CONVERGENCE LIMITED .....Respondent
Through: Mr. Sachit Jolly, Adv.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 04.03.2021 [Court hearing convened via video-conferencing on account of COVID-19]
1. Mr. Ruchir Bhatia, who appears for the appellant/revenue, says that he would require a short accommodation to revert with instructions as to whether the tax effect is less than Rs. 1 crore as claimed by the counsel for the respondent/assessee.
2. Mr. Bhatia will file an affidavit in that behalf. Let the affidavit be filed before the next date of hearing.
3. List the matter on 13.04.2021.
RAJIV SHAKDHER, J TALWANT SINGH, J MARCH 04, 2021/pmc Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:06.03.2021 16:56:06