Commissioner Of CGST, Delhi-South vs. Dharampal Satyapal LTD.

CEAC/38/2018HC DelhiGSTCNR DLHC01150702201810 October 2018Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE A. K. CHAWLA1 pages

For Petitioner: Sh. Anubhav Ray, Jr. Standing CounselFor Respondent: None

No AI summary yet for this judgment.

Cause title — parties, addresses and appearances

$~1 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CEAC 38/2018, C.M. APPL.30408-30410/2018 COMMISSIONER OF CGST, DELHI-SOUTH ..... Petitioner Through : Sh. Anubhav Ray, Jr. Standing Counsel. versus DHARAMPAL SATYAPAL LTD. ..... Respondent Through : None. CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE A. K. CHAWLA

10.10.

2018

Learned counsel for the petitioner submits that he has instructions to withdrawn the appeal on account of low tax effect. The appeal is, therefore, dismissed as withdrawn along with the pending applications.

S. RAVINDRA BHAT, J

A. K. CHAWLA, J OCTOBER 10, 2018/ajk

The judgment continues below.

Read the full judgment

A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.

Create a free account Sign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

Reproduced from the public record of the Delhi High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.