KALRA PAPERS PRIVATE LIMITED Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) Exemption allowed, subject to just exceptions. CM APPL. 30441/2020 (For exemption)

(2.) The application is disposed of.

(3.) The present petition under Article 226 of the Constitution of India is directed against the order dated 06th November, 2020 [hereinafter referred to as the 'Impugned Order'] passed by the Income Tax Appellate Tribunal [hereinafter referred to as 'ITAT'] dismissing the Petitioner's miscellaneous application bearing M.A. No. 742/DEL/2018 [hereinafter referred to as 'Miscellaneous Application'] for recall of ex-parte final order dated 24th July, 2018, allowing Revenue's appeal being ITA No. 2297/DEL/2014 for Assessment Year 2009-10.