PR. COMMISSIONER OF INCOME TAX, (CENTRAL)-1, DELHI vs. SH. HARVANSH CHAWLA

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ITA - 358 / 2025HC Delhi28 August 20252 pages
For Petitioner: PUNEET RAI
AI SummaryPartly Allowed

What did the High Court hold?

The Delhi High Court condoned the 25-day delay in filing the appeals. The court also issued notice to the respondent and granted liberty to serve the counsel who appeared before the ITAT.

What were the facts?

The appellant, Principal Commissioner of Income Tax, filed two appeals with a delay of 25 days. Applications were filed seeking condonation of this delay.

What were the issues?

The primary issue was whether the delay in filing the appeals should be condoned. The appeals themselves raise issues pending consideration in other related matters.

AI-generated summary — verify with the full judgment below

$~60 & 61 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 357/2025 + ITA 358/2025 PR. COMMISSIONER OF INCOME TAX (CENTRAL)-1, DELHI .....Appellant Through: Mr. Puneet Rai, Sr. Standing Counsel, Mr. Rishabh Nangia, Mr. Gibran, JSCs and Mr. Ashvini Kr., Adv. versus HARVANSH CHAWLA .....Respondent Through: None. CORAM: HON'BLE MR. JUSTICE V. KAMESWAR RAO HON'BLE MR. JUSTICE ANISH DAYAL O R D E R % 28.08.2025 CM APPL. 53821/2025 in ITA 357/2025. CM APPL. 53846/2025 in ITA 358/2025. 1. These are two applications seeking the condonation of 25 days delay in filing the appeals. 2. For the reasons stated in the applications, we condone the delay in filing the appeals. 3. Accordingly, the applications are disposed of as allowed. CM APPL. 53820/2025 (Exem.) in ITA 357/2025. CM APPL. 53845/2025 (Exem.) in ITA 358/2025. 4. Exemptions are allowed, subject to all just exceptions. 5. The applications stand disposed of. 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 12:31:14

ITA 357/2025 ITA 358/2025 6. Mr. Puneet Rai, Sr. Standing Counsel for the appellant states that the issue, which arises for consideration in this appeal is pending consideration in the matter of Principal Commissioner of Income Tax Central-I, Delhi Vs. Metro Tyres Ltd. ITA 251/2025 and also in ITA 160/2025 Principal Commissioner of Income Tax -7, New Delhi Vs. Brij Kishore. 7. If that be so, we deem it appropriate to issue notice through all permissible modes including dasti notice to the respondent returnable on 04.09.2025, when ITA 251/2025 is listed. 8. Additionally, liberty is granted to Mr. Puneet Rai, to serve the counsel for respondent, who appeared for the respondent before the ITAT. V. KAMESWAR RAO, J ANISH DAYAL, J AUGUST 28, 2025 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 12:31:14

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