PRINCIPAL COMMISSIONER OF INCOME TAX-1 vs. M/S DIRECT NEWS PVT. LTD.

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ITA - 299 / 2024HC Delhi21 May 20242 pages
For Petitioner: PRASHANT MEHARCHANDANI
AI SummaryWithdrawn

What did the High Court hold?

The High Court granted the appellant's prayer to withdraw the instant appeals. The court specifically reserved liberty to the appellant to approach the jurisdictional High Court, though the purpose or nature of this liberty is not elaborated. The reasoning for granting the withdrawal is not provided, other than the explicit request from the appellant's counsel. The pending applications related to the appeals were also disposed of as a consequence of the withdrawal. No substantive tax issues were decided on merits.

What were the facts?

The appeals were filed by the Principal Commissioner of Income Tax-1 against M/s Direct News Pvt. Ltd. (formerly known as INX News Pvt. Ltd.). The appeals were presented before the Delhi High Court. The specific assessment years and the orders or actions under challenge are not detailed in the provided text. The procedural history involves the filing of the appeals, along with applications for condonation of delay in filing and refiling. The respondent, M/s Direct News Pvt. Ltd., was represented by no one. The appellant's counsel sought liberty to withdraw the appeals.

What were the issues?

The primary issue is whether the appellant, the Principal Commissioner of Income Tax-1, should be granted liberty to withdraw the instant appeals. The appeals were filed by the Revenue against the assessee, M/s Direct News Pvt. Ltd. The appellant's counsel, Mr. Prashant Meharchandani, prayed for liberty to withdraw the appeals. The judgment does not record any arguments from the respondent's side as none appeared. The core of the matter is the court's decision on the withdrawal request, not the substantive tax dispute itself.

AI-generated summary — verify with the full judgment below

$~142 & 144 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 299/2024 & CM APPL. 30457/2024 (7 Days Delay)

CM APPL. 30458/2024 (75 Days Delay in Refiling)

PRINCIPAL COMMISSIONER OF INCOME TAX-1

..... Appellant

Through: Mr. Prashant Meharchandani, SSC with Mr. Akshat Singh, Ms. Ritika Vohra, Mr. Utkarsh Kandpal, Advs.

versus

M/S DIRECT NEWS PVT. LTD.

..... Respondent

Through: None.

+ ITA 301/2024 & CM APPL. 30469/2024 (7 Days Delay)

CM APPL. 30470/2024 (75 Days Delay in Refiling)

PRINCIPAL COMMISSIONER OF INCOME TAX -1

..... Appellant Through: Mr. Prashant Meharchandani, SSC with Mr. Akshat Singh, Ms. Ritika Vohra, Mr. Utkarsh Kandpal, Advs.

versus

M/S. DIRECT NEWS PVT. LTD.(FORMERLY KNOWN AS INX NEWS PVT. LTD.)

..... Respondent

Through: None.

CORAM:

HON'BLE MR. JUSTICE YASHWANT VARMA

HON'BLE MS. JUSTICE TARA VITASTA GANJU

O R D E R %

21.05.2024 Mr. Meharchandani, learned counsel for the appellant prays for liberty to withdraw the instant appeals subject to liberty being 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 14:02:20

reserved to approach the jurisdictional High Court. Ordered accordingly. Pending applications also stand disposed of.

YASHWANT VARMA, J

TARA VITASTA GANJU, J MAY 21, 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 14:02:20

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