RUBY SINGH vs. PR. COMMISSIONER OF INCOME TAX, CENTRAL-1

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ITA - 154 / 2024HC Delhi23 September 20243 pages

For Petitioner: MADHUR AGGARWAL

AI SummaryRemanded

What did the High Court hold?

The learned senior counsel for the appellant requested a renotification of the matters. The Court granted this request and adjourned the hearing to a later date.

What were the facts?

The appellant, Ruby Singh, has filed multiple appeals before the Delhi High Court against the Principal Commissioner of Income Tax. The appeals were listed for hearing.

What were the issues?

The primary issue is the adjournment of the appeals for further hearing. No substantive legal issues were decided in this order.

AI-generated summary — verify with the full judgment below

$~1 to 7 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 154/2024, CM APPL. 13590/2024 (Stay)

RUBY SINGH

.....Appellant Through: Mr. Salil Aggarwal, Sr. Adv. with Mr. Uma Shankar, Mr. Madhur Aggarwal, Advs.

versus

PR. COMMISSIONER OF INCOME TAX, CENTRAL-1 .....Respondent Through: Mr. Ruchir Bhatia, SSC with Mr. Anant Mann, Adv.

2 + ITA 155/2024, CM APPL. 13643/2024 (Stay)

RUBY SINGH

.....Appellant Through: Mr. Salil Aggarwal, Sr. Adv. with Mr. Uma Shankar, Mr. Madhur Aggarwal, Advs.

versus

PR.COMMISSIONER OF INCOME TAX CENTRAL-1 .....Respondent Through: Mr. Ruchir Bhatia, SSC with Mr. Anant Mann, Adv.

3 + ITA 156/2024, CM APPL. 13645/2024 (Stay)

RUBY SINGH

.....Appellant Through: Mr. Salil Aggarwal, Sr. Adv. with Mr. Uma Shankar, Mr. Madhur Aggarwal, Advs.

versus

PR.COMMISSIONER OF INCOME TAX CENTRAL - 1 .....Respondent Through: Mr. Ruchir Bhatia, SSC with Mr. Anant Mann, Adv.

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 12:32:06

4 + ITA 157/2024, CM APPL. 13649/2024 (Stay)

RUBY SINGH

.....Appellant Through: Mr. Salil Aggarwal, Sr. Adv. with Mr. Uma Shankar, Mr. Madhur Aggarwal, Advs.

versus

PR.COMMISSIONER OF INCOME TAX CENTRAL 1 .....Respondent Through: Mr. Ruchir Bhatia, SSC with Mr. Anant Mann, Adv. 5 + ITA 158/2024, CM APPL. 13651/2024 (Stay)

RUBY SINGH

.....Appellant Through: Mr. Salil Aggarwal, Sr. Adv. with Mr. Uma Shankar, Mr. Madhur Aggarwal, Advs.

versus

PR.COMMISSIONER OF INCOME TAX CENTRAL 1 .....Respondent Through: Mr. Ruchir Bhatia, SSC with Mr. Anant Mann, Adv. 6 + ITA 159/2024, CM APPL. 13653/2024 (Stay)

RUBY SINGH

.....Appellant Through: Mr. Salil Aggarwal, Sr. Adv. with Mr. Uma Shankar, Mr. Madhur Aggarwal, Advs.

versus

PR.COMMISSIONER OF INCOME TAX CENTRAL 1 .....Respondent Through: Mr. Ruchir Bhatia, SSC with Mr. Anant Mann, Adv.

7 + ITA 161/2024, CM APPL. 13772/2024 (Stay)

RUBY SINGH

.....Appellant Through: Mr. Salil Aggarwal, Sr. Adv. 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 12:32:06

with Mr. Uma Shankar, Mr. Madhur Aggarwal, Advs.

versus

PR.COMMISSIONER OF INCOME TAX CENTRAL 1 & ANR.

.....Respondent Through: Mr. Ruchir Bhatia, SSC with Mr. Anant Mann, Adv.

CORAM:

HON'BLE MR. JUSTICE YASHWANT VARMA

HON'BLE MR. JUSTICE RAVINDER DUDEJA

O R D E R %

23.09.2024

Mr. Aggarwal, learned senior counsel appearing for the appellant, prays for these matters being renotified. Consequently, list again on 06.12.2024.

YASHWANT VARMA, J.

RAVINDER DUDEJA, J. SEPTEMBER 23, 2024/neha

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 12:32:06

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