Delhi High Court - Orders
Bro Mobile Trading India Pvt. Ltd vs Assistant Commissioner Of Income Tax, ... on 18 May, 2026
$~160
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6792/2026, CM APPL. 33325/2026 & CM APPL.
33326/2026
BRO MOBILE TRADING INDIA PVT. LTD. .....Petitioner
Through: Mr. Prashant Meharchandani,
Ms.Kanika Jain & Mr. Jainender
Singh Kataria, Advs.
versus
ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL
CIRCLE 30, DELHI & ORS. .....Respondents
Through: Mr. Shlok Chandra, SSC with
Ms.Naincy Jain & Ms. Madhavi
Shukla, JSCs & Mr. Udit Dad, Adv.
for R-1 & 2
Mr. Vikrant N Goyal, SPC with
Mr.Jaswant Rai Agarwal, Mr. Yash
Basoya & Mr.Inderpreet Singh, Advs.
for R-3/UoI
CORAM:
HON'BLE MR. JUSTICE DINESH MEHTA
HON'BLE MR. JUSTICE VINOD KUMAR
ORDER
% 18.05.2026
1. Learned Counsel for the petitioner submitted that the issue involved in the present writ petition is identical to one involved in W.P.(C) 6460/2026 titled Boang Technology Pvt. Ltd v. Assistant Commissioner of Income Tax, Central Circle 30, Delhi & Ors, wherein this Court has granted interim relief in favour of the petitioner therein.
2. Learned Senior Standing Counsel for the respondent-Department is 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 20/05/2026 at 21:00:10 not in a position to dispute this factual position.
3. Hence, issue notice, issue notice of stay application also. Learned Senior Standing Counsel and learned Special Panel Counsel accept notices on behalf of respondent nos.1 & 2 and 3 respectively.
4. Reply be filed in the meantime.
5. Following the reasoning given in the order, in above referred writ petition being W.P.(C) 6460/2026 (however, keeping parity with the interim order passed in W.P.(C) 6462/2026 titled Kirin Technology Pvt. Ltd. v. Assistant Commissioner of Income Tax, Central Circle 30, Delhi & Ors.), we hereby order that effect and operation of the impugned assessment order dated 28.01.2026 shall remain stayed until further orders. There shall be a stay on consequential penalty proceedings as well in the meantime.
6. List this case on 30.07.2026 along with W.P.(C) 6460/2026.
DINESH MEHTA, J VINOD KUMAR, J MAY 18, 2026 kk 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 20/05/2026 at 21:00:10