Delhi High Court - Orders
Commissioner Of Income Tax ... vs Niit Foundation on 8 September, 2021
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 141/2021
COMMISSIONER OF INCOME TAX (EXEMPTIONS) DELHI
..... Appellant
Through Mr.Abhishek Maratha, Sr. St.Counsel
versus
NIIT FOUNDATION ..... Respondent
Through Mr.Ajay Vohra, Sr. Adv. with
Mr.Rohit Jain, Mr.Aniket D.
Agrawal, Advocates
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 08.09.2021 The hearing has been conducted through video conferencing. Learned counsel for the appellant prays for some time to file additional documents as well as a chart. The respondent is also permitted t o place on record the entire paper book. Let the n eedful be don e before t he next date of hearing.
List on 3rd March, 2022.
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
MANMOHAN, J NAVIN CHAWLA, J SEPTEMBER 8, 2021/Arya Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:09.09.2021 08:12:26