VERVE ENGINEERING (P) LTD. vs. COMMISSIONER OF INCOME TAX

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ITA/307/2014HC DelhiDLHC01097717201426 March 2025Bench: HON'BLE MR. JUSTICE VIBHU BAKHRU,HON'BLE MR. JUSTICE TEJAS KARIA1 pages
AI SummaryWithdrawn

What did the High Court hold?

The learned counsel for the appellant, Verve Engineering (P) Ltd., sought to withdraw the appeal. Consequently, the High Court dismissed the appeal as withdrawn. The pending application associated with the appeal was also disposed of. No decision was rendered on the merits of the case. The operative direction was to dismiss the appeal as withdrawn.

What were the facts?

The appeal, ITA 307/2014, was filed by Verve Engineering (P) Ltd. against an order passed by the Commissioner of Income Tax. The specific assessment year(s) and the exact nature of the order under challenge are not detailed in this excerpt. The procedural history indicates that the appeal was listed before the Delhi High Court. The appellant's counsel appeared along with Mr. Harshit Chauhan, advocates, while the respondent's counsel included Mr. Abhishek Maratha, SSC, and other advocates. The matter was listed for hearing on March 26, 2025.

What were the issues?

The Tribunal (in this case, the High Court acting as an appellate authority for ITAT orders) had to decide the appeal filed by Verve Engineering (P) Ltd. The specific grounds of appeal or the questions of law are not enumerated in this short order. However, the appellant's counsel sought to withdraw the appeal. The respondent's counsel was present. No specific arguments from either side regarding the merits of the case are recorded, as the appeal was withdrawn before any substantive arguments could be made.

AI-generated summary — verify with the full judgment below

$~76 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 307/2014 & CM APPL. 17414/2025 VERVE ENGINEERING (P) LTD. .....Appellant Through: Mr S Krishnan and Mr Harshit Chauhan, Advocates. versus COMMISSIONER OF INCOME TAX .....Respondent Through: Mr Abhishek Maratha, SSC, Mr Apoorv Aggarwal, Mr Parth Samwal, JSCs, Ms Nupur Sharma, Mr Gaurav Singh, Mr Bhanukaran Singh Jodha, Ms Muskan Goel, and Mr Himanshu Gaur, Advocates CORAM: HON'BLE MR. JUSTICE VIBHU BAKHRU HON'BLE MR. JUSTICE TEJAS KARIA O R D E R % 26.03.2025 1. The learned counsel appearing for the appellant seeks to withdraw the above captioned appeal. 2. Accordingly, the appeal is dismissed as withdrawn. The pending application is also disposed of. VIBHU BAKHRU, J TEJAS KARIA, J MARCH 26, 2025 M Click here to check corrigendum, if any 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 01/04/2025 at 14:37:41

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