Delhi High Court - Orders
Principal Commissioner Of Income Tax, vs M/S Orchid Infrastructure Developers ... on 18 March, 2024
Author: Yashwant Varma
Bench: Yashwant Varma, Purushaindra Kumar Kaurav
$~24 to 28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 160/2021
PRINCIPAL COMMISSIONER OF INCOME TAX,
..... Appellant
Through: Mr. Abhishek Maratha, Sr.
Standing Counsel along with
Mr. Parth Semwal, Jr. Standing
Counsel and Ms. Nupur
Sharma, Adv.
versus
M/S ORCHID INFRASTRUCTURE DEVELOPERS PVT.
LTD. ..... Respondent
Through: Mr. Sameer Rohatgi and Mr.
Kartikey Singh, Advs.
25
+ ITA 162/2021
PRINCIPAL COMMISSIONER OF INCOME TAX
(CENTRAL)-3 ..... Appellant
Through: Mr. Abhishek Maratha, Sr.
Standing Counsel along with
Mr. Parth Semwal, Jr. Standing
Counsel and Ms. Nupur
Sharma, Adv.
versus
M/S ORCHID INFRASTRUCTURE DEVELOPERS PVT.
LTD. ..... Respondent
Through: Mr. Sameer Rohatgi and Mr.
Kartikey Singh, Advs.
26
+ ITA 163/2021
PRINCIPAL COMMISSIONER OF INCOME TAX,
(CENTRAL)-3 ..... Appellant
Through: Mr. Abhishek Maratha, Sr.
Standing Counsel along with
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 22:56:43
Mr. Parth Semwal, Jr. Standing
Counsel and Ms. Nupur
Sharma, Adv.
versus
M/S ORCHID INFRASTRUCTURE DEVELOPERS PVT.
LTD. ..... Respondent
Through: Mr. Sameer Rohatgi and Mr.
Kartikey Singh, Advs.
27
+ ITA 167/2021
PRINCIPAL COMMISSIONER OF INCOME TAX,
(CENTRAL) -3 ..... Appellant
Through: Mr. Abhishek Maratha, Sr.
Standing Counsel along with
Mr. Parth Semwal, Jr. Standing
Counsel and Ms. Nupur
Sharma, Adv.
versus
M/S ORCHID INFRASTRUCTURE DEVELOPERS PVT
LTD .... Respondent
Through: Mr. Sameer Rohatgi and Mr.
Kartikey Singh, Advs.
28
+ ITA 172/2021
PRINCIPAL COMMISSIONER OF INCOME TAX
(CENTRAL)-3 ..... Appellant
Through: Mr. Gaurav Gupta, Sr. Standing
Counsel along with Mr.
Shivendra Singh, Jr. Standing
Counsel.
versus
M/S ORCHID INFRASTRUCTURE DEVELOPERS PVT.
LTD. ..... Respondent
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 22:56:43
Through: Mr. Sameer Rohatgi and Mr.
Kartikey Singh, Advs.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR
KAURAV
ORDER
% 18.03.2024 CM APPL. 40544/2021 (89 Days Delay in Refiling) in ITA 162/2021 CM APPL. 40546/2021 (89 Days Delay in Refiling) in ITA 163/2021 Bearing in the mind the disclosures made, the delay of 89 days in re-filing the appeals is condoned.
Applications shall stand disposed of.
ITA 160/2021, ITA 162/2021, ITA 167/2021 & ITA 172/2021 Mr. Maratha and Mr. Gupta, learned counsels representing the appellant are permitted to place a short note in terms of the earlier directions issued.
Let this batch of matters be called again on 29.05.2024.
ITA 163/2021Bearing in mind the fact that this appeal pertains to assessment under Section 153A of the Income Tax Act, 1961 and according to Mr. Rohatgi, learned counsel for the respondent, would also be governed by a decision rendered by the Income Tax Settlement Commission, let this appeal be called separately on 30.05.2024.
YASHWANT VARMA, J.
PURUSHAINDRA KUMAR KAURAV, J.
MARCH 18, 2024/RW 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 22:56:44