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Delhi High Court - Orders

Principal Commissioner Of Income Tax, ... vs M/S Jas Forwarding Pvt. Ltd on 20 January, 2022

Author: Manmohan

Bench: Manmohan, Navin Chawla

                              $~12 & 13
                              *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                              +    ITA 9/2020
                                   PRINCIPAL COMMISSIONER OF INCOME TAX, DELHI-5
                                                                                    ..... Appellant
                                                Through: Ms.Vibhooti Malhotra, Sr. St anding
                                                           Counsel with Mr.Shailendera Singh,
                                                           Jr. Standing Counsel.
                                                versus
                                   M/S JAS FORWARDING PVT. LTD.              ..... Respondent
                                                Through: Ms.Kavita Jha, Mr.Vaibhav Kulkarni
                                                           & Mr.Udit Naresh, Advs.
                              +    ITA 24/2020
                                   PRINCIPAL COMMISSIONER OF INCOME TAX, DELHI-5,
                                                                                    ..... Appellant
                                                Through: Ms.Vibhooti Malhotra, Sr. St anding
                                                           Counsel with Mr.Shailendera Singh,
                                                           Jr. Standing Counsel.
                                                versus
                                   M/S JAS FORWARDING WORLDWIDE (I) PVT. LTD.
                                                                                 ..... Respondent
                                                Through: Ms.Kavita Jha, Mr.Vaibhav Kulkarni
                                                           & Mr.Udit Naresh, Advs.
                                   CORAM:
                                   HON'BLE MR. JUSTICE MANMOHAN
                                   HON'BLE MR. JUSTICE NAVIN CHAWLA
                                                ORDER

% 20.01.2022 The petition has been heard by way of video conferencing. At the request of learned counsel for the appellant, adjourned t o 3 r d August, 2022.

MANMOHAN, J NAVIN CHAWLA, J JANUARY 20, 2022/rv Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:22.01.2022 23:11:21