Delhi High Court - Orders
The Pr. Commissioner Of Income Tax -6 vs Modipon Ltd on 9 May, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~39
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 908/2018
THE PR. COMMISSIONER OF INCOME TAX -6 ..... Appellant
Through: Mr. Sunil Agarwal, Senior Standing
Counsel along with Mr. Tushar
Gupta, Junior Standing Counsel.
versus
MODIPON LTD. ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MS. JUSTICE POONAM A. BAMBA
ORDER
% 09.05.2022 [Physical court hearing/ hybrid hearing (as per request)]
1. Mr Sunil Aggarwal, who appears on behalf of the appellant/revenue, says that he would require a short accommodation to return with instructions, as to whether the tax effect in the matter meets the prescribed threshold limit for preferring an appeal.
2. At the request of Mr Aggarwal, list the appeal for directions on 20.05.2022.
RAJIV SHAKDHER, J POONAM A. BAMBA, J MAY 9, 2022 manju Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:ATUL JAIN Signing Date:12.05.2022 19:57:39