Delhi High Court - Orders
The Pr. Commissioner Of Income Tax -5 vs Jaypee Powergrid Ltd on 6 October, 2023
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 397/2019
THE PR. COMMISSIONER OF INCOME TAX -5 ..... Appellant
Through: Mr Shailendra Singh, Sr. Standing
Counsel with Ms Dacchita Shahi,
Standing Counsel.
versus
JAYPEE POWERGRID LTD. ..... Respondent
Through: Mr Nischay Kantoor with Ms Soniya
Dodeja, Adv.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE GIRISH KATHPALIA
ORDER
% 06.10.2023 [Physical Hearing/Hybrid Hearing (as per request)]
1. Mr Shailendra Singh, learned senior standing counsel, who appears on behalf of appellant/revenue, informs us that the Special Leave Petition (SLP) preferred against the judgment of the coordinate bench rendered in Indian Oil Panipat Power Consortium Ltd, New Delhi v. ITO, 315 ITR 255(Del) was dismissed, along with other civil appeals, on the ground that tax effect was less than the prescribed threshold limit.
2. The SLP filed against the aforementioned judgment was numbered as 2394/2011. The order of dismissal passed by the Supreme Court is dated 17.09.2018.
3. Since, Mr Singh seeks to advance other arguments, list the matter on 19.10.2023.
RAJIV SHAKDHER, J GIRISH KATHPALIA, J OCTOBER 6, 2023/RY Click here to check corrigendum, if any This is a digitally signed order.
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