PR. COMMISSIONER OF INCOME TAX, DELHI-7 vs. M/S QED VENTURE ADVISORS PVT. LTD.

ITA - 498 / 2025HC Delhi08 October 20252 pages

For Petitioner: PUNEET RAI

AI SummaryRemanded

What did the High Court hold?

The High Court has decided to issue notice in the appeal filed by the Revenue. The reasoning for this decision is based on the submission by the Revenue's counsel that an identical issue has been considered by the High Court in ITA no. 160/2025, and notice was issued in that matter. This implies the Court finds sufficient grounds to proceed with the hearing of the present appeal. The operative direction is the issuance of notice, returnable on 15.12.2025. No specific finding on the merits of the case has been made at this stage, as this is an interim order. The issue of the substantive merits of the appeal remains undecided.

What were the facts?

This matter concerns an appeal filed by the Pr. Commissioner of Income Tax, Delhi-7 (the Revenue) against an order of the Income Tax Appellate Tribunal (ITAT). The appeal is filed against an order of the ITAT, though the specific order and assessment year(s) are not detailed in the provided text. The Revenue sought condonation of delay in filing and re-filing the appeal, which was granted. The Revenue's counsel stated that a notice has been issued by this Court on an identical issue, albeit relating to a different assessee, in ITA no. 160/2025. The Court has issued notice in the present appeal, returnable on 15.12.2025.

What were the issues?

1. Whether the High Court should issue notice in the present appeal filed by the Revenue. The Revenue's contention is that an identical issue has been considered by the High Court in a previous case (ITA no. 160/2025), where notice was issued. This suggests the Revenue believes there is a substantial question of law warranting further examination. The respondent assessee, M/s QED Venture Advisors Pvt. Ltd., has not presented any arguments as none appeared.

AI-generated summary — verify with the full judgment below

$~73 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 498/2025 PR. COMMISSIONER OF INCOME TAX, DELHI-7 .....Appellant Through: Mr. Puneet Rai, SSC, Mr. Gibran, JSC, Mr. Ashvini Kumar, Mr. Rishabh Nangia and Mr. Gibran, Advs. versus M/S QED VENTURE ADVISORS PVT. LTD. .....Respondent Through: None CORAM: HON'BLE MR. JUSTICE V. KAMESWAR RAO HON'BLE MR. JUSTICE VINOD KUMAR O R D E R %

08.10.2025 CM APPL. 62952/2025 1. Exemption allowed, subject to all just exceptions. 2. The application is disposed of. CM APPL. 62953/2025 and CM APPL. 62954/2025 3. For the reasons stated in the application, the delay of 01 day in filing and 419 days in re-filing the appeal is condoned. 4. The applications are disposed of. ITA 498/2025 5. Mr. Puneet Rai, Senior Standing Counsel submits that on identical issue, though relatable to different assessee, this Court has issued notice being ITA no. 160/2025. 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 13:13:20

Issue notice through all permissible modes, returnable on 15.12.2025. V. KAMESWAR RAO, J VINOD KUMAR, J OCTOBER 08, 2025 ss 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 13:13:20

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