GOLDEN TIMES SERVICES PVT. LTD. Vs. DCIT
LAWS(DLH)-2020-1-217
HIGH COURT OF DELHI
Decided on
January 13,2020
Golden Times Services Pvt. Ltd.
Appellant
VERSUS
Dcit
Respondents
Referred Judgements :-
RAJA HARISH CHANDRA RAJ SINGH SINGH VS. DEPUTY LAND ACQUISITION OFFICER [REFERRED TO]COMMISSIONER OF INCOME TAX VS. SCINDIA STEAM NAVIGATION COMPANY LIMITED [REFERRED TO]
STATE OF PUNJAB VS. QAISAR JEHAN BEIGUN [REFERRED TO]
ASSISTANT TRANSPORT COMMISSIONER LUCKNOW VS. NAND SINGH [REFERRED TO]
RAJ KUMAR DEY VS. TARAPADA DEY [REFERRED TO]
D SAIBABA VS. BAR COUNCIL OF INDIA [REFERRED TO]
SREE AYYANAR SPINNING AND WEAVING M LTD VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
S CHENNIAPPA MUDALIAR VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
Cited Judgements :-
PRADEEP KUMAR JINDAL VS. PRINCIPAL COMMISSIONER OF INCOME TAX [LAWS(DLH)-2021-2-136] [REFERRED TO]DARYAPUR SHETKARI SAHAKARI GINNING AND PRESSING FACTORY VS. ASSISTANT COMMISSIONER OF INCOME TAX, AMRAVATI [LAWS(BOM)-2020-10-364] [REFERRED TO]
JUDGEMENT
SANJEEV NARULA,J. -
(1.)Exemption allowed, subject to all just exceptions.
(2.)The application stands disposed of.
(3.)The Petitioner company, being left with no statutory remedy, has preferred the present petition under Article 226 of the Constitution of India assailing the order dated 30.08.2019 passed by the Income Tax Appellate Tribunal (hereinafter referred as "ITAT"), dismissing petitioner's application for recall of an ex-parte order dated 18.10.2016.
(2.)The application stands disposed of.
(3.)The Petitioner company, being left with no statutory remedy, has preferred the present petition under Article 226 of the Constitution of India assailing the order dated 30.08.2019 passed by the Income Tax Appellate Tribunal (hereinafter referred as "ITAT"), dismissing petitioner's application for recall of an ex-parte order dated 18.10.2016.
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