Delhi High Court - Orders
Pr. Commissioner Of Income Tax -1 vs Amrapali Silicon City Pvt. Ltd on 20 September, 2023
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~35 to 40
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 329/2022
PR. COMMISSIONER OF INCOME TAX -1 ..... Appellant
Through: Mr Aseem Chawla, Sr. Standing
Counsel with Ms Pratishtha and Mr
Aditya Gupta, Advs.
versus
AMRAPALI SILICON CITY PVT. LTD. ..... Respondent
Through: None.
+ ITA 337/2022
PR. COMMISSIONER OF INCOME TAX -1 ..... Appellant
Through: Mr Aseem Chawla, Sr. Standing
Counsel with Ms Pratishtha and Mr
Aditya Gupta, Advs.
versus
AMRAPALI SILICON CITY PVT. LTD. ..... Respondent
Through: None.
+ ITA 340/2022
THE PR. COMMISSIONER OF INCOME TAX -1 ..... Appellant
Through: Mr Aseem Chawla, Sr. Standing
Counsel with Ms Pratishtha and Mr
Aditya Gupta, Advs.
versus
AMRAPALI SILICON CITY PVT. LTD. ..... Respondent
Through: None.
+ ITA 341/2022
PR. COMMISSIONER OF INCOME TAX -1 ..... Appellant
Through: Mr Aseem Chawla, Sr. Standing
Counsel with Ms Pratishtha and Mr
Aditya Gupta, Advs.
versus
AMRAPALI SAPPHIRE DEVELOPERS PVT LTD ..... Respondent
Through: None.
+ ITA 343/2022
PR. COMMISSIONER OF INCOME TAX -1 ..... Appellant
Through: Mr Aseem Chawla, Sr. Standing
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 25/09/2023 at 21:13:59
Counsel with Ms Pratishtha and Mr
Aditya Gupta, Advs.
versus
AMRAPALI SAPPHIRE DEVELOPERS PVT LTD ..... Respondent
Through: None.
+ ITA 345/2022
PR. COMMISSIONER OF INCOME TAX -1 ..... Appellant
Through: Mr Aseem Chawla, Sr. Standing
Counsel with Ms Pratishtha and Mr
Aditya Gupta, Advs.
versus
AMRAPALI SAPPHIRE DEVELOPERS PVT LTD ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE GIRISH KATHPALIA
ORDER
% 20.09.2023 [Physical Hearing/Hybrid Hearing (as per request)]
1. Mr Aseem Chawla, learned senior standing counsel, who appears on behalf of appellant/revenue, says that he has been recently assigned the above-captioned matters.
1.1 Mr Chawla also says that the revenue is considering various issues concerning the matters at hand and therefore, he would require further time.
2. At the request of Mr Chawla, list the above-captioned matters on 07.12.2023.
RAJIV SHAKDHER, J GIRISH KATHPALIA, J SEPTEMBER 20, 2023/RY Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/09/2023 at 21:13:59