REGENT COMPUTRONICS PVT. LTD.

Uphill Farms Private Limited Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

SHEONATHSINGH VS. COMMISSIONER OF INCOME TAX CALCUTTA [REFERRED TO]
COMMISSIONER OF INCOME TAX WEST BENGAL VS. DINESH CHANDRA H SHAH [REFERRED TO]
COMMISSIONER OF SALES TAX U P VS. BHAGWAN INDUSTRIES P LTD [REFERRED TO]
UNION OF INDIA VS. RAI SINGH DEV SINGH BIST [REFERRED TO]
COMMISSIONER OF INCOME TAX HYDERABAD VS. NAWAB MIR BARKAT ALI KHAN BAHADUR [REFERRED TO]
INCOME TAX OFFICER I WARD DISTRICT VI CALCUTTA VS. LAKHMANI MEWAL DAS [REFERRED TO]
DELHI CLOTH AND GENERAL MILLS COMPANY LIMITED VS. STATE OF RAJASTHAN [REFERRED TO]
S GANGA SARAN AND SONS PRIVATE LIMITED CALCUTTA VS. INCOME TAX OFFICER [REFERRED TO]
A L A FIRM VS. COMMISSIONER OF INCOME TAX MADRAS [REFERRED TO]
BINANI INDUSTRIES LTD VS. ASSISTANT COMMISSIONER OF COMMERCIAL TAXES [REFERRED TO]
COMMISSIONER OF INCOME TAX DELHI VS. KELVINATOR OF INDIA LIMITED [REFERRED TO]
STATE OF UTTAR PRADESH VS. M/S. ARYAVERTH CHAWL UDYOUG [REFERRED TO]
INCOME TAX OFFICER WARD NO 16(2) VS. TECHSPAN INDIA PRIVATE LTD & ANR [REFERRED TO]
RADHA KRISHAN INDUSTRIES VS. STATE OF HIMACHAL PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Nishant Mishra, learned counsel for the petitioner and Shri Manu Ghildyal, learned Standing Counsel for the respondent-Income Tax Department.

(2.) By order dtd. 11/4/2022, this Court specifically directed the respondent no.2, vide paragraph 10 of the order, as under :-

(3.) Today, a counter affidavit dtd. 22/4/2022 on behalf of the respondent no.2 has been filed by Kumari Sukanya Kirti, Assistant Commissioner of Income Tax, Circle 5(3)(1), Noida. In paragraph 3 thereof, the respondent no.2 has stated as under :-

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UPHILL FARMS PRIVATE LIMITED Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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