SANDEEP HOODA vs. DEPUTY COMMISISIONER OF INCOME TAX, CIRCLE 22(2), DELHI & ANR.

PDF · subscribers
ITA - 450 / 2024HC Delhi20 August 20241 pages
For Petitioner: KUNAL SHARMA
AI SummaryRemanded

What did the High Court hold?

The High Court of Delhi, in its order dated August 20, 2024, granted the appellant's request for an adjournment. The reason for the adjournment was the indisposition of the learned counsel for the appellant. The Court acceded to this request, and the matter has been adjourned to be called again on September 3, 2024. No decision on the merits of the appeal has been made in this order. The operative direction is to adjourn the hearing.

What were the facts?

The appellant, Sandeep Hooda, is challenging an order or action by the Deputy Commissioner of Income Tax, Circle 22(2), Delhi, and another respondent. The specific assessment year(s) and the nature of the order under challenge are not detailed in this excerpt. The procedural history indicates that a request for accommodation was made on behalf of the appellant's counsel due to indisposition. The High Court of Delhi, comprising Justices Yashwant Varma and Ravinder Dudeja, acceded to this request.

What were the issues?

The provided text is an interim order and does not contain the substantive issues that the Tribunal had to decide, nor does it record any arguments made by the assessee or the revenue. Therefore, no questions of law or fact can be framed, and no contentions can be attributed to either party. The judgment is silent on these aspects.

AI-generated summary — verify with the full judgment below

$~253 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 450/2024

SANDEEP HOODA

.....Appellant Through: Mr. Shubendu Bhattacharya, Adv.

versus

DEPUTY COMMISISIONER OF INCOME TAX, CIRCLE 22(2), DELHI & ANR.

.....Respondent Through: Mr. Aseem Chawla, SSC with Ms. Pratishtha Choudhary & Ms. Nivedita, Advs.

CORAM:

HON'BLE MR. JUSTICE YASHWANT VARMA

HON'BLE MR. JUSTICE RAVINDER DUDEJA

O R D E R %

20.08.2024 CM APPL. 47565/2024 (Ex.) Allowed, subject to all just exceptions. This application stands disposed of. ITA 450/2024 A request for accommodation is made on behalf of learned counsel for the appellant who is stated to be indisposed. Acceding to the same, this matter shall stand adjourned to be called again on 03.09.2024.

YASHWANT VARMA, J

RAVINDER DUDEJA, J AUGUST 20, 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 13:12:51

Recent GST High Court judgments

Search GST case law →