Delhi High Court
Pr. Commissioner Of Income Tax -4, vs International Coal Ventures Pvt. Ltd on 12 November, 2018
Author: Sanjiv Khanna
Bench: Sanjiv Khanna, Anup Jairam Bhambhani
$~48
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 1174/2018
% Reserved on: 29th October, 2018
Pronounced on: 12th November, 2018
PR. COMMISSIONER OF INCOME TAX -4, ..... Appellant
Through: Mr. Asheesh Jain, Sr. Standing Counsel
for Income Tax Department.
versus
INTERNATIONAL COAL VENTURES PVT. LTD. ..... Respondent
Through: Mr. Aneesh Mittal, Advocate.
CORAM:
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
SANJIV KHANNA, J.
Having considered the order passed by the Commissioner of Income- tax (Appeals) and the questions raised, we deem it appropriate to issue notice to the respondent-assessee for due consideration of the issue.
Issue notice to respondent by all modes, returnable on 21st January, 2019.
SANJIV KHANNA, J.
ANUP JAIRAM BHAMBHANI, J.
th NOVEMBER 12 , 2018 ssn ITA 1174/2018 Page 1 of 1