Delhi High Court - Orders
Principal Commissioner Of Income Tax ... vs Shri Vikrant Puri on 25 January, 2019
Author: S. Ravindra Bhat
Bench: S. Ravindra Bhat, Prateek Jalan
$~8 to 12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 531/2016
PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL)-I
..... Appellant
versus
SHRI VIKRANT PURI ..... Respondent
+ ITA 532/2016
PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL)-1..... Appellant
versus
SHRI VIKRANT PURI ..... Respondent
+ ITA 567/2016
PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL)-I..... Appellant
versus
SHRI VIKRANT PURI ..... Respondent
+ ITA 568/2016
PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL)-I..... Appellant
versus
SHRI VIKRANT PURI ..... Respondent
+ ITA 588/2016
PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL)-I..... Appellant
versus
SHRI VIKRANT PURI ..... Respondent
Through : Sh. Sanjay Kumar and Ms. Asheesh Jain,
Advocates, for appellant.
Sh. Sandeep Kumar, Advocate, for respondent, in Item
Nos. 8 to 12.
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 25.01.2019 List on 11.04.2019.
S. RAVINDRA BHAT, J PRATEEK JALAN, J JANUARY 25, 2019/ajk