Delhi High Court - Orders
The Commissioner Of Income Tax-Ii vs Mitsubishi Corporation India P. Ltd on 23 May, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~Single Bench 1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 180/2014
THE COMMISSIONER OF INCOME TAX-II ..... Appellant
Through: Mr Ruchir Bhatia, Sr. Standing
Counsel.
versus
MITSUBISHI CORPORATION INDIA P. LTD. ..... Respondent
Through: Mr Mayank Nagi, Advocate.
CORAM:
HON'BLE MR JUSTICE RAJIV SHAKDHER
ORDER
% 23.05.2022 [Physical Hearing/Hybrid Hearing (as per request)]
1. At the request of counsel for the appellant/revenue, list the matter on 05.09.2022, at the end of the Board.
RAJIV SHAKDHER, J MAY 23, 2022 / tr Signature Not Verified Signed By:VIPIN KUMAR RAI Signing Date:07.06.2022 16:37:00