What did the High Court hold?

The High Court condoned the delay in re-filing the appeals. Notice was issued to the respondent, and the appeals were listed for further hearing.

The appellant filed applications seeking condonation of delay in re-filing appeals for AYs 2009-10 and 2011-12. The revenue did not oppose these applications.

What were the issues?

The primary issue was whether the delay in re-filing the appeals should be condoned. The court also issued notice for the main appeals.

Jas Forwarding Worldwide Pvt Ltd vs DCIT | Delhi High Court 2023

$~31 & 32 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 203/2023 & CM APPL. 16606/2023 + ITA 204/2023 & CM APPL. 16607/2023

JAS FORWARDING WORLDWIDE PVT LTD ..... Appellant

Through: Mr Ajay Vohra, Sr. Adv. with Mr

Vaibhav Kulkarni and Mr Himanshu

Aggarwal, Advs.

versus

DEPUTY COMMISSIONER OF INCOME TAX

CIRCLE 4(1) DELHI

..... Respondent

Through: Ms Dacchita Shahi, Adv.

CORAM:

HON'BLE MR. JUSTICE RAJIV SHAKDHER

HON'BLE MS. JUSTICE TARA VITASTA GANJU

O R D E R %

10.04.2023

[Physical Hearing/Hybrid Hearing (as per request)] CM APPL. 16606/2023 in ITA 203/2023[Application filed on behalf of the appellant seeking condonation of delay of 195 days in re-filing the appeal]. CM APPL. 16607/2023 in ITA 204/2023[Application filed on behalf of the appellant seeking condonation of delay of 200 days in re-filing the appeal]. 1. These are applications filed on behalf of the appellant/assessee seeking condonation of delay in re-filing the appeals. 2. The prayers made in the applications are not opposed by Ms Dacchita Shahi, who appears on behalf of the respondents/revenue. ITA 203/2023 & ITA 204/2023

Page 1 of 2

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 14:15:08

The delay is, accordingly, condoned. 4. The applications are disposed of, in the aforesaid terms. ITA 203/2023 ITA 204/2023 5. These appeals concern Assessment Years (AYs) 2009-10 (ITA 203/2023) and 2011-12 (ITA 204/2023). 6. We are informed by Mr Ajay Vohra, who appears on behalf of the appellant, that the respondent/revenue has also filed appeals for AYs 2007- 08 and 2008-09, which are numbered as ITA 09/2020 and ITA 24/2020. 7. Issue notice. 7.1 Ms Dacchita Shahi accepts notice on behalf of the respondent/revenue. 8. List the above-captioned appeals on 07.08.2023. 9. In the meanwhile, counsel for the parties will file their written submissions, not exceeding three pages each, at least five days before the next date of hearing. RAJIV SHAKDHER, J

TARA VITASTA GANJU, J

APRIL 10, 2023/SA

Click here to check corrigendum, if any

ITA 203/2023 & ITA 204/2023

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JAS FORWARDING WORLDWIDE PVT LTD vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 4(1) DELHI

What did the High Court hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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