Delhi High Court - Orders
The Pr. Commissioner Of Income Tax -3 vs Fujitsu India Private Limited on 7 February, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~13-15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 34/2019
THE PR. COMMISSIONER OF INCOME TAX -3..... Appellant
Through: Ms. Mansie Jain, Advocate.
versus
FUJITSU INDIA PRIVATE LIMITED ..... Respondent
Through: Mr. Shashwat Bajpai, Advocate.
+ ITA 224/2019
THE PR. COMMISSIONER OF INCOME TAX -3 ..... Appellant
Through: Ms. Mansie Jain, Advocate.
versus
FUJITSU INDIA PRIVATE LIMITED ..... Respondent
Through: Mr. Shashwat Bajpai, Advocate.
+ ITA 243/2019
THE PR. COMMISSIONER OF INCOME TAX -3 ..... Appellant
Through: Ms. Mansie Jain, Advocate
versus
FUJITSU INDIA PRIVATE LIMITED ..... Respondent
Through: Mr. Shashwat Bajpai, Advocate.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 07.02.2022 [Court hearing convened via video-conferencing on account of COVID-19]
1. An adjournment slip has been moved in the above-captioned matters on behalf of the petitioner/revenue on the ground that the counsel-on-record i.e., Mr Shlok Chandra has taken ill.
2. The request is not opposed by Mr Shashwat Bajpai, who appears on ITA 34/2019 & connected Page 1 of 2 Signature Not Verified Digitally Signed By:NEETI KUMARI SHARMA Signing Date:10.02.2022 15:09:12 behalf of the respondent/assessee.
3. At request, list the matter on 09.09.2022, albeit, at the end of the board, in the category of "After Notice Miscellaneous Matters".
RAJIV SHAKDHER, J TALWANT SINGH, J FEBRUARY 7, 2022/mr Click here to check corrigendum, if any ITA 34/2019 & connected Page2 of 2 Signature Not Verified Digitally Signed By:NEETI KUMARI SHARMA Signing Date:10.02.2022 15:09:12