PRINCIPAL COMMISSIONER OF INCOME TAX-15, DELHI vs. DEEPAK SHARMA
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2025 CM APPL. 76201/2025 (Exem.)
Exemption is allowed, subject to all just exceptions.
The application stands disposed of. CM APPL. 76202/2025 (delay in filing) CM APPL. 76203/2025 (delay in refiling)
These are two applications seeking the condonation of 38 days delay in filing and also 39 days delay in refiling the appeal.
For the reasons stated in the applications, we condone the delay in filing as well as the delay in refiling the appeal.
The applications stand disposed of. ITA 721/2025
List on 21.05.2026. V. KAMESWAR RAO, J VINOD KUMAR, J DECEMBER 03, 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 12:32:22