Delhi High Court - Orders
Jindal Stainless Limited vs Deputy Commissioner Of Income Tax & Anr on 4 September, 2024
Author: Yashwant Varma
Bench: Yashwant Varma
$~45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12372/2024
JINDAL STAINLESS LIMITED .....Petitioner
Through: Mr. Ajay Vohra, Sr. Adv. with
Mr. Aniket Agrawal, Ms.
Puneet Kundra, Mr. Abhishek
Singhvi, Advs.
versus
DEPUTY COMMISSIONER OF INCOME TAX & ANR.
.....Respondent
Through: Mr. Gaurav Gupta, SSC with
Mr. Shivendra Singh, Mr. Yojit
Pareek, Advs.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
HON'BLE MR. JUSTICE RAVINDER DUDEJA
ORDER
% 04.09.2024 CM APPL. 51472/2024 (Ex.) Allowed, subject to all just exceptions. Application shall stand disposed of. W.P.(C) 12372/2024 Bearing in mind the limited nature of the grievance which stands raised and which is restricted to the refund which is claimed in terms of the order dated 08 April 2024 under Section 170A of the Income Tax Act, 1961, we request Mr. Gupta, learned counsel to obtain instructions.
List again on 07.10.2024.
YASHWANT VARMA, J.
RAVINDER DUDEJA, J.
SEPTEMBER 4, 2024/neha This is a digitally signed order.
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