PRINCIPAL COMMISSIONER OF INCOME TAX DELHI-20 vs. JASBIR SINGH

The learned counsel appearing for the appellant seeks time to file further relevant documents including the notice issued under Section 148 of the Income Tax Act, 1961 (hereafter the Act) as well as the reasons to believe that the income has escaped assessment on the ground on which the said notice, was issued.

Let the said documents be filed within the period of one week from date.

At his request, list on 06.11.2024. VIBHU BAKHRU, J SWARANA KANTA SHARMA, J OCTOBER 15, 2024 M 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 12:31:05