PR. COMMISSIONER OF INCOME TAX, CENTRAL-1, DELHI vs. PATANJALI AYURVED LIMITED
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2026 CM APPL. 6825/2026 (for delay) in ITA 80/2026 CM APPL. 6844/2026 (for delay) in ITA 81/2026 CM APPL. 6923/2026 (for delay) in ITA 83/2026
The instant applications have been filed seeking condonation of 21 days’ delay in filing the appeal.
For the reasons stated in the applications, the delay of 21 days in filing the appeals is condoned.
Applications stand allowed. ITA 80/2026 & CM APPL. 6824/2026 ITA 81/2026 & CM APPL. 6843/2026 ITA 83/2026 & CM APPL. 6922/2026
Mr. Puneet Rai, learned Senior Standing Counsel pointed out various discrepancies in the order passed by the Tribunal.
Issue notice. Mr. Vaibhav Kulkarni, learned counsel for the respondent accepts the same.
Learned counsel for the respondent prays for and is granted four weeks’ time to go through the certified/original copy of the order and complete instructions.
List these cases on 16.04.2026. DINESH MEHTA, J.
VINOD KUMAR, J. FEBRUARY 2, 2026/MR 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 11:05:20