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

ITA - 502 / 2025HC Delhi09 October 20251 pages

For Petitioner: PUNEET RAI

AI SummaryPartly Allowed

What did the High Court hold?

The High Court of Delhi condoned the delay of 387 days in refiling the appeal filed by the Pr. Commissioner of Income Tax, Delhi-7. The Court found the reasons stated in the application for condonation to be sufficient. The application for condonation of delay was disposed of. Subsequently, the Court issued notice on the appeal itself, returnable on December 15, 2025. The substantive issues of the appeal, as decided by the ITAT, were not addressed in this order. The principle derived from this order pertains to the High Court's discretion in condoning significant delays in filing appeals, particularly when supported by stated reasons and in light of similar past considerations. No specific findings on the merits of the appeal were made at this stage.

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 was filed with a significant delay of 387 days in refiling. The assessee is QED Venture Advisors Pvt. Ltd. The specific assessment year(s) and the order or action under challenge by the ITAT are not detailed in this excerpt. The amount in dispute is also not stated. The procedural history involves the Revenue filing an application for condonation of delay in refiling the appeal, which was allowed, and the High Court issuing notice on the appeal.

What were the issues?

1. Whether the delay of 387 days in refiling the appeal should be condoned, given the reasons stated in the application. (Question of procedure/fact) The Revenue, through its learned Senior Standing Counsel Mr. Puneet Rai, argued that a similar matter, ITA 498/2025, had been considered by the Court, implying a basis for condoning the delay. No specific arguments were recorded for the assessee, QED Venture Advisors Pvt. Ltd., in this excerpt.

AI-generated summary — verify with the full judgment below

$~72 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 502/2025 PR. COMMISSIONER OF INCOME TAX, DELHI-7 .....Appellant Through: Mr. Puneet Rai, SSC versus QED VENTURE ADVISORS PVT. LTD. .....Respondent Through: Appearance not given. CORAM: HON'BLE MR. JUSTICE V. KAMESWAR RAO HON'BLE MR. JUSTICE VINOD KUMAR O R D E R % 09.10.2025 CM APPL. 63151/2025(condonation) 1. For the reasons stated in the application, the delay of 387 days in refiling the appeal is condoned. 2. The application stands disposed of. CM APPL. 63150/2025(exemption) 3. Exemption allowed subject to all just exceptions. 4. The application stands disposed of. ITA 502/2025 5. Mr. Puneet Rai, learned Senior Standing Counsel for the appellant states that in a similar matter ITA 498/2025, this Court had issued notice. 6. Accordingly, issue notice returnable on 15.12.2025. V. KAMESWAR RAO, J VINOD KUMAR, J OCTOBER 9, 2025/rt 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 13:13:40

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