COMMISSIONER OF INCOME TAX, INTERNATIONAL TAXATION-1, NEW DELHI vs. EVEREST GLOBAL INC.

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ITA - 175 / 2026HC Delhi10 March 20261 pages
For Petitioner: PUNEET RAI

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1.

Exemption is allowed, subject to all just exceptions. CM APPL. 14361/2026 (Exemption)

2.

The application stands disposed of.

3.

For the reasons stated in the application, the delay of 21 days in re- filing the appeal is condoned. CM APPL. 14362/2026 (delay of 21 days in re-filing)

4.

The application stands disposed of.

5.

List this appeal on 20.04.2026. ITA 175/2026 DINESH MEHTA, J

VINOD KUMAR, J MARCH 10, 2026/dd 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 12:04:47

COMMISSIONER OF INCOME TAX, INTERNATIONAL TAXATION-1, NEW DELHI vs EVEREST GLOBAL INC. | BharatTax