INFO EDGE INDIA LIMITED vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 10 1, NEW DELHI

ITA - 135 / 2025HC Delhi08 May 20252 pages

For Petitioner: ISHITA FARSAIYA

AI SummaryRemanded

What did the High Court hold?

The High Court of Delhi, in its order dated May 8, 2025, condoned the delay in re-filing the appeals, ITA 135/2025 and ITA 136/2025, for the reasons stated in the applications. The applications seeking condonation of delay were disposed of. The court then directed that these appeals be listed on November 11, 2025, the same date on which a connected appeal, ITA 126/2025, is scheduled to be heard. No decision was made on the merits of the appeals themselves, as the proceedings were limited to procedural matters.

What were the facts?

The appeals, ITA 135/2025 and ITA 136/2025, have been filed by Info Edge India Limited against an order or action by the Assistant Commissioner of Income Tax, Circle 10(1), New Delhi. The appeals were filed with a delay in re-filing, for which applications were made to condone the delay. The High Court of Delhi has considered these applications. The judgment does not specify the assessment years or the amounts in dispute. The procedural history indicates that these appeals are connected to another appeal, ITA 126/2025, which is listed for a later date.

What were the issues?

The High Court of Delhi was not called upon to decide any substantive issues of law or fact in these appeals. The primary matter before the court was the condonation of delay in re-filing the appeals. The court was to decide whether to accept the reasons provided for the delay and permit the appeals to be heard. The judgment records no arguments from either the assessee (Info Edge India Limited) or the revenue (Assistant Commissioner of Income Tax) on any substantive tax-related issues. The focus was purely procedural.

AI-generated summary — verify with the full judgment below

$~81 & 82 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 135/2025 and CM APPL. 27904/2025 + ITA 136/2025 and CM APPL. 27958/2025 INFO EDGE INDIA LIMITED .....Appellant Through: Ms Ishita Farsaiya with Mr Sparsh Bhargava and Mr Jaidev Prasada, Advocates. versus THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 10 1, NEW DELHI .....Respondent Through: Mr Gaurav Gupta, SSC with Mr Shivang, Advocate. CORAM: HON'BLE MR. JUSTICE VIBHU BAKHRU HON'BLE MR. JUSTICE TEJAS KARIA O R D E R % 08.05.2025 CM APPL. 27904/2025 in ITA 135/2025 CM APPL. 27958/2025 in ITA 136/2025 1. For the reasons stated in the applications, the delay in re-filing the appeals is condoned. 2. The applications are disposed of. ITA 135/2025 ITA 136/2025 3. The learned counsel appearing for the parties state that the connected appeal [ITA 126/2025] is now listed before this court on 11.11.2025. 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 14:34:49

Accordingly, list the above-captioned appeals on the said date, that is, 11.11.2025. VIBHU BAKHRU, J TEJAS KARIA, J MAY 8, 2025/tr 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 14:34:49

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