Delhi High Court - Orders
Honda Cars India Ltd vs Deputy Comm. Of Income Tax & Anr on 15 January, 2025
Author: Vibhu Bakhru
Bench: Tushar Rao Gedela, Vibhu Bakhru
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8084/2016
HONDA CARS INDIA LTD. .....Petitioner
Through: Mr. Harpreet Singh Ajmani and
Ms. Manasvini Bajpai,
Advocates.
versus
DEPUTY COMM. OF INCOME TAX & ANR. .....Respondents
Through: Mr. Dipak Raj for Mr. Anurag
Ojha, Senior Standing Counsel.
CORAM:
HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 15.01.2025
1. A request for adjournment is made on behalf of the learned counsel for the Revenue. It is stated that he has been detained in respect of a medical emergency. The request is not opposed.
2. List on 01.04.2025.
VIBHU BAKHRU, ACJ TUSHAR RAO GEDELA, J JANUARY 15, 2025 yrj 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 31/01/2025 at 22:51:51