PR. COMMISSIONER OF INCOME TAX CENTRAL -2 vs. M/S KING BUILDCON PVT. LTD.
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2024
CM APPL. 73762/2024
This is an application seeking condonation of 510 days delay in re-filing the appeal, filed on behalf of the appellant.
For the reasons stated in the application, the application is allowed and the delay in re-filing the appeal is condoned. ITA 574/2024
At the outset, learned counsel for the Revenue-appellant states that the questions involved in the present appeal are covered by the earlier decision of this Court in ITA No.593/2023 and with other connected matters, decided on 30.07.2024. The learned counsel submits that the Revenue had projected 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 14:14:57
similar questions of law, as are projected in the present appeal, in those appeals as well. The said appeals arose from a common order dated 08.02.2023 passed by the Income Tax Appellate Tribunal, which is also impugned in the present appeal.
In view of the above, the present appeal is dismissed.
VIBHU BAKHRU, ACJ
TUSHAR RAO GEDELA, J DECEMBER 17, 2024 kct
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 14:14:57