PR. COMMISSIONER OF INCOME TAX, (CENTRAL-1), DELHI vs. SH. HARVANSH CHAWLA

$~18 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 365/2025

PR. COMMISSIONER OF INCOME TAX, (CENTRAL-1), DELHI .....Appellant Through: Mr. Puneet Rai, SSC with Mr. Ashvini Kr., Mr. Rishabh Nangia, Mr. Gibran, JSC.

versus

SH. HARVANSH CHAWLA

.....Respondent

Through:

CORAM:

HON'BLE MR. JUSTICE V. KAMESWAR RAO

HON'BLE MR. JUSTICE VINOD KUMAR

29.08.2025 O R D E R CM APPL. 54225/2025(Exemption) 1. Exemption is allowed, subject to all just exceptions. 2. The application stands disposed of. 3. Renotify on 04.09.2025. ITA 365/2025 CM APPL. 54226/2025(condonation of delay)

V. KAMESWAR RAO, J

VINOD KUMAR, J AUGUST 29, 2025 tg 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 12:31:13