Delhi High Court - Orders
The Pr. Commissioner Of Income Tax -15 vs Sanjay Duggal on 21 February, 2024
Author: Yashwant Varma
Bench: Yashwant Varma, Purushaindra Kumar Kaurav
$~41 to 59
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 273/2022
THE PR. COMMISSIONER OF INCOME
TAX -15 ..... Appellant
Through: Mr. Aseem Chawla, SSC with
Ms. Pratishtha Chaudhary, Mr.
Aditya Gupta & Mr. Navin
Rohila, Advs.
versus
SANJAY DUGGAL ..... Respondent
Through: Mr. Kapil Goel & Mr. Sandeep
Goel, Advs.
42
+ ITA 465/2023
PRINCIPAL COMMISSIONER OF INCOME
TAX, CENTRAL-3, DELHI ..... Appellant
Through: Mr. Abhishek Maratha, SSC
with Mr. Parth Semwal, JSC &
Ms. Nupur Sharma, Adv.
versus
RAJNISH TALWAR ..... Respondent
Through: Mr. Kapil Goel & Mr. Sandeep
Goel, Advs.
43
+ ITA 274/2022
THE PR. COMMISSIONER OF
INCOME TAX -15 ..... Appellant
Through: Mr. Aseem Chawla, SSC with
Ms. Pratishtha Chaudhary, Mr.
Aditya Gupta & Mr. Navin
Rohila, Advs.
versus
ARUN DUGGAL ..... Respondent
Through: Mr. Kapil Goel & Mr. Sandeep
Goel, 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 22/02/2024 at 21:46:53
44
+ ITA 275/2022
THE PR. COMMISSIONER OF
INCOME TAX -15 ..... Appellant
Through: Mr. Aseem Chawla, SSC with
Ms. Pratishtha Chaudhary, Mr.
Aditya Gupta & Mr. Navin
Rohila, Advs.
versus
SANJAY DUGGAL ..... Respondent
Through: Mr. Kapil Goel & Mr. Sandeep
Goel, Advs.
45
+ ITA 276/2022
THE PR. COMMISSIONER OF
INCOME TAX -15 ..... Appellant
Through: Mr. Aseem Chawla, SSC with
Ms. Pratishtha Chaudhary, Mr.
Aditya Gupta & Mr. Navin
Rohila, Advs.
versus
SANJAY DUGGAL ..... Respondent
Through: Mr. Kapil Goel & Mr. Sandeep
Goel, Advs.
46
+ ITA 277/2022
THE PR. COMMISSIONER OF
INCOME TAX -15 ..... Appellant
Through: Mr. Aseem Chawla, SSC with
Ms. Pratishtha Chaudhary, Mr.
Aditya Gupta & Mr. Navin
Rohila, Advs.
versus
SANJAY DUGGAL ..... Respondent
Through: Mr. Kapil Goel & Mr. Sandeep
Goel, 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 22/02/2024 at 21:46:53
47
+ ITA 280/2022
THE PR. COMMISSIONER OF
INCOME TAX -15 ..... Appellant
Through: Mr. Aseem Chawla, SSC with
Ms. Pratishtha Chaudhary, Mr.
Aditya Gupta & Mr. Navin
Rohila, Advs.
versus
RATNA TALWAR ..... Respondent
Through: Mr. Kapil Goel & Mr. Sandeep
Goel, Advs.
48
+ ITA 303/2022
THE PR. COMMISSIONER OF
INCOME TAX -15 ..... Appellant
Through: Mr. Aseem Chawla, SSC with
Ms. Pratishtha Chaudhary, Mr.
Aditya Gupta & Mr. Navin
Rohila, Advs.
versus
ARUN DUGGAL ..... Respondent
Through: Mr. Kapil Goel & Mr. Sandeep
Goel, Advs.
49
+ ITA 415/2022
THE PR. COMMISSIONER OF
INCOME TAX -15 ..... Appellant
Through: Mr. Aseem Chawla, SSC with
Ms. Pratishtha Chaudhary, Mr.
Aditya Gupta & Mr. Navin
Rohila, Advs.
versus
SANJAY DUGGAL ..... Respondent
Through: Mr. Kapil Goel & Mr. Sandeep
Goel, Advs.
50
+ ITA 419/2022
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 22/02/2024 at 21:46:53
THE PR. COMMISSIONER OF
INCOME TAX -15 ..... Appellant
Through: Mr. Aseem Chawla, SSC with
Ms. Pratishtha Chaudhary, Mr.
Aditya Gupta & Mr. Navin
Rohila, Advs.
versus
ARUN DUGGAL ..... Respondent
Through: Mr. Kapil Goel & Mr. Sandeep
Goel, Advs.
51
+ ITA 37/2023
THE PR. COMMISSIONER OF
INCOME TAX -15 ..... Appellant
Through: Mr. Aseem Chawla, SSC with
Ms. Pratishtha Chaudhary, Mr.
Aditya Gupta & Mr. Navin
Rohila, Advs.
versus
RATNA TALWAR ..... Respondent
Through: Mr. Kapil Goel & Mr. Sandeep
Goel, Advs.
52
+ ITA 67/2023
THE PR. COMMISSIONER OF
INCOME TAX -15 ..... Appellant
Through: Mr. Aseem Chawla, SSC with
Ms. Pratishtha Chaudhary, Mr.
Aditya Gupta & Mr. Navin
Rohila, Advs.
versus
SANJAY DUGGAL ..... Respondent
Through: Mr. Kapil Goel & Mr. Sandeep
Goel, Advs.
53
+ ITA 68/2023
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 22/02/2024 at 21:46:53
THE PR. COMMISSIONER OF
INCOME TAX -15 ..... Appellant
Through: Mr. Aseem Chawla, SSC with
Ms. Pratishtha Chaudhary, Mr.
Aditya Gupta & Mr. Navin
Rohila, Advs.
versus
ARUN DUGGAL ..... Respondent
Through: Mr. Kapil Goel & Mr. Sandeep
Goel, Advs.
54
+ ITA 511/2023
PRINCIPAL COMMISSIONER OF INCOME TAX,
CENTRAL-3, DELHI ..... Appellant
Through: Mr. Abhishek Maratha, SSC
with Mr. Parth Semwal, JSC &
Ms. Nupur Sharma, Adv.
versus
RAJNISH TALWAR ..... Respondent
Through: Mr. Kapil Goel & Mr. Sandeep
Goel, Advs.
55
+ ITA 512/2023
PRINCIPAL COMMISSIONER OF INCOME TAX,
CENTRAL-3, DELHI ..... Appellant
Through: Mr. Abhishek Maratha, SSC
with Mr. Parth Semwal, JSC &
Ms. Nupur Sharma, Adv.
versus
RAJNISH TALWAR ..... Respondent
Through: Mr. Kapil Goel & Mr. Sandeep
Goel, Advs.
56
+ ITA 513/2023
PRINCIPAL COMMISSIONER OF INCOME TAX,
CENTRAL-3, DELHI ..... Appellant
Through: Mr. Abhishek Maratha, SSC
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 22/02/2024 at 21:46:53
with Mr. Parth Semwal, JSC &
Ms. Nupur Sharma, Adv.
versus
RAJNISH TALWAR ..... Respondent
Through: Mr. Kapil Goel & Mr. Sandeep
Goel, Advs.
57
+ ITA 514/2023
PRINCIPAL COMMISSIONER OF INCOME TAX,
CENTRAL-3, DELHI ..... Appellant
Through: Mr. Abhishek Maratha, SSC
with Mr. Parth Semwal, JSC &
Ms. Nupur Sharma, Adv.
versus
RAJNISH TALWAR ..... Respondent
Through: Mr. Kapil Goel & Mr. Sandeep
Goel, Advs.
58
+ ITA 515/2023
PRINCIPAL COMMISSIONER OF INCOME TAX,
CENTRAL-3, DELHI ..... Appellant
Through: Mr. Abhishek Maratha, SSC
with Mr. Parth Semwal, JSC &
Ms. Nupur Sharma, Adv.
versus
RAJNISH TALWAR ..... Respondent
Through: Mr. Kapil Goel & Mr. Sandeep
Goel, Advs.
59
+ ITA 516/2023
PRINCIPAL COMMISSIONER OF INCOME TAX,
CENTRAL-3, DELHI ..... Appellant
Through: Mr. Abhishek Maratha, SSC
with Mr. Parth Semwal, JSC &
Ms. Nupur Sharma, Adv.
versus
RAJNISH TALWAR ..... 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 22/02/2024 at 21:46:53
Through: Mr. Kapil Goel & Mr. Sandeep
Goel, Advs.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR
KAURAV
ORDER
% 21.02.2024 CM APPL. 45357/2022 (Ex.) in ITA 415/2022 CM APPL. 45645/2022 (Ex.) in ITA 419/2022 CM APPL. 5423/2023 (Ex.) in ITA 67/2023 CM APPL. 5430/2023 (Ex.) in ITA 68/2023
1. Allowed, subject to all just exceptions.
2. Applications are disposed of.
ITA 273/2022ITA 465/2023 &CM APPL.42427/2023 (359 days delay in refilling) ITA 274/2022 ITA 275/2022 ITA 276/2022 ITA 277/2022 ITA 280/2022 ITA 303/2022 ITA 415/2022 ITA 419/2022 ITA 37/2023 ITA 67/2023 & CM APPL.5424/2023 (190 days delay in refilling) ITA 68/2023 & CM APPL.5431/2023 (190 days delay in refilling) ITA 511/2023 &CM APPL.46468/2023 (359 days delay in refilling) ITA 512/2023 &CM APPL.46471/2023 (359 days delay in refilling) ITA 513/2023 &CM APPL.46513/2023 (359 days delay in refilling) ITA 514/2023 &CM APPL.46515/2023 (359 days delay in refilling) ITA 515/2023 &CM APPL.46517/2023 (359 days delay in refilling) ITA 516/2023 &CM APPL.46530/2023 (359 days delay in refilling)
3. Learned counsel appearing for the respondents prays for accommodation today on account of his indisposition.
4. Acceding to the same, these matters shall stand adjourned to be 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 22/02/2024 at 21:46:54 called again on 22.03.2024 in the category of "End of Board".
YASHWANT VARMA, J.
PURUSHAINDRA KUMAR KAURAV, J.
FEBRUARY 21, 2024/p 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 22/02/2024 at 21:46:54