VIKAS JOSHI vs. INCOME TAX OFFICER
No AI summary yet for this case.
%
2024 CM APPL. 62093/2024 (exemption)
Exemption allowed, subject to all just exceptions.
Application stands disposed of. CM APPL. 62094/2024
For the reasons mentioned in the application, the same stands allowed.
The delay of 170 days in filing the present appeal stands condoned.
The application is disposed of accordingly. ITA 538/2024
Issue notice. 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 27/03/2026 at 12:04:34
The learned counsel appearing on behalf of Revenue accepts notice and seeks time to take instructions.
List on 24.10.2024. VIBHU BAKHRU, J
SWARANA KANTA SHARMA, J OCTOBER 22, 2024 zp
Click here to check corrigendum, if any 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 27/03/2026 at 12:04:34