Delhi High Court - Orders
Principal Commissioner Of Income Tax 4 vs Klaxon Trading Pvt Ltd on 20 May, 2021
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 125/2021
PRINCIPAL COMMISSIONER OF INCOME TAX 4 .....Appellant
Through: Ms. Vibhooti Malhotra, Senior
Standing Counsel.
versus
KLAXON TRADING PVT LTD .....Respondent
Through: Mr.S. Krishnan, Advocate.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 20.05.2021 [Court hearing convened via video-conferencing on account of COVID-19]
1. A request for accommodation is made on behalf of the appellant/ revenue. Mr. S. Krishnan, who appears on behalf of the respondent, says that he has no objection.
2. Accordingly, list the matter on 03.09.2021.
3. In the meanwhile, counsel for the appellant/revenue will comply with the directions contained in the order dated 16.04.2021.
RAJIV SHAKDHER, J TALWANT SINGH, J MAY 20, 2021/mr Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:HARIOM Signing Date:25.05.2021 16:33:17