Delhi High Court - Orders
Cit vs Naresh K Trehan on 18 March, 2024
Author: Yashwant Varma
Bench: Yashwant Varma, Purushaindra Kumar Kaurav
$~1 and 78 to 83
* IN THE HIGH COURT OF DELHI AT NEW DELHI
1
+ ITA 1262/2011
CIT ..... Appellant
Through: Mr. Sanjay Kumar, Ms. Esha,
Ms. Hamlata Rawat, Advs.
Versus
NARESH K TREHAN ..... Respondent
Through: Mr. Deepak Chopra, Mr. Rohan
Khare, Dr. Shashwat Bajpai,
Mr. Mahir Khanna, Mr. Saransh
Bhardwaj, Advs.
78
+ ITA 1427/2006
C.I.T ..... Appellant
Through: Mr. Sunil Aggarwal, SSC with
Mr. Shivansh Pandya, Mr.
Utkarsh Tiwari, Advs.
Versus
M/S ESCORTS LTD ..... Respondent
Through: Mr. Parag Tripathi, Sr. Adv.
with Mr. Simran Mehta, Ms.
Mishika Bajpai, Advs.
79
+ ITA 1428/2006 & CM APPLs. 20315/2015 & 6324/2024
C.I.T ..... Appellant
Through: Mr. Sunil Aggarwal, SSC with
Mr. Shivansh Pandya, Mr.
Utkarsh Tiwari, Advs.
Versus
M/S ESCORTS LTD ..... Respondent
Through: Mr. Parag Tripathi, Sr. Adv.
with Mr. Simran Mehta, Ms.
Mishika Bajpai, Advs.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 20/03/2024 at 22:56:15
80
+ ITA 644/2019
THE PR. COMMISSIONER OF INCOME TAX -3
..... Appellant
Through: Mr. Aseem Chawla, SSC with
Ms. Pratishtha Ch., Ms.
Nivedita, Advs.
Versus
ESCRORTS LTD. ..... Respondent
Through: Mr. Parag Tripathi, Sr. Adv.
with Mr. Simran Mehta, Ms.
Mishika Bajpai, Advs.
81
+ ITA 800/2019
THE PR. COMMISSIONER OF INCOME TAX -3
..... Appellant
Through: Mr. Aseem Chawla, SSC with
Ms. Pratishtha Ch., Ms.
Nivedita, Advs.
Versus
ESCORTS LTD. ..... Respondent
Through: Mr. Parag Tripathi, Sr. Adv.
with Mr. Simran Mehta, Ms.
Mishika Bajpai, Advs.
82
+ ITA 802/2019
THE PR. COMMISSIONER OF INCOME TAX -3
..... Appellant
Through: Mr. Aseem Chawla, SSC with
Ms. Pratishtha Ch., Ms.
Nivedita, Advs.
Versus
ESCORTS LTD. ..... Respondent
Through: Mr. Parag Tripathi, Sr. Adv.
with Mr. Simran Mehta, Ms.
Mishika Bajpai, Advs.
83
+ ITA 804/2019
THE PR. COMMISSIONER OF INCOME TAX -3
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 20/03/2024 at 22:56:15
..... Appellant
Through: Mr. Aseem Chawla, SSC with
Ms. Pratishtha Ch., Ms.
Nivedita, Advs.
Versus
ESCORTS LTD. ..... Respondent
Through: Mr. Parag Tripathi, Sr. Adv.
with Mr. Simran Mehta, Ms.
Mishika Bajpai, Advs.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR
KAURAV
ORDER
% 18.03.2024 Since parties have failed to comply with our order of 02 February 2024, these matters shall stand adjourned to be called again on 22.07.2024 We additionally accord liberty to learned counsels for parties to file their Brief Synopsis of Submissions in ITA 1427/2006 and ITA 1428/2006 within a period of three weeks from today. Those submissions shall refer to the pdf page numbers of the digital record of the Court wherever so required.
We additionally accord liberty to Mr. Chopra, learned counsel appearing for the respondent assessee in ITA 1262/2011, to file an additional affidavit.
YASHWANT VARMA, J.
PURUSHAINDRA KUMAR KAURAV, J.
MARCH 18, 2024/neha This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 20/03/2024 at 22:56:17