Delhi High Court - Orders
The Pr. Commissioner Of Income Tax ... vs Pearl Bottling Pvt. Ltd on 8 December, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 738/2019
THE PR. COMMISSIONER OF INCOME TAX -CENTRAL -1
..... Appellant
Through: Mr Shlok Chandra, Jr. Standing
Counsel.
versus
PEARL BOTTLING PVT. LTD. ..... Respondent
Through: None.
CORAM:
HON'BLE MR JUSTICE RAJIV SHAKDHER
HON'BLE MS JUSTICE MINI PUSHKARNA
ORDER
% 08.12.2022 [Physical Hearing/Hybrid Hearing (as per request)]
1. There is no representation on behalf of the respondent/assessee. 1.1 Adverse orders qua the respondent/assessee are deferred.
2. List the appeal on 20.07.2023.
RAJIV SHAKDHER, J MINI PUSHKARNA, J DECEMBER 8, 2022 / tr Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:ATUL JAIN Signing Date:19.12.2022 22:57:03