PR. COMMISSIONER OF INCOME TAX, CENTRAL-1, DELHI vs. PRADEEP WIG

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ITA - 698 / 2025HC Delhi02 December 20254 pages
For Petitioner: PUNEET RAI

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% 02.12.2025 CM APPL. 75691/2025 in ITA 697/2025 CM APPL. 75695/2025 in ITA 698/2025 CM APPL. 75705/2025 in ITA 700/2025 CM APPL. 75709/2025 in ITA 701/2025 CM APPL. 75713/2025 in ITA 702/2025 CM APPL. 75715/2025 in ITA 703/2025 CM APPL. 75741/2025 in ITA 708/2025 CM APPL. 75749/2025 in ITA 709/2025 CM APPL. 75751/2025 in ITA 710/2025 CM APPL. 75755/2025 in ITA 712/2025

1.

For the reasons stated in the applications, the delay in filing the above appeals is condoned.

2.

The applications stand disposed of. 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 12:44:46

CM APPL. 75690/2025 (Exemption) in ITA 697/2025 CM APPL. 75694/2025 (Exemption) in ITA 698/2025 CM APPL. 75704/2025 (Exemption) in ITA 700/2025 CM APPL. 75708/2025 (Exemption) in ITA 701/2025 CM APPL. 75712/2025 (Exemption) in ITA 702/2025 CM APPL. 75714/2025 (Exemption) in ITA 703/2025 CM APPL. 75740/2025 (Exemption) in ITA 708/2025 CM APPL. 75748/2025 (Exemption) in ITA 709/2025 CM APPL. 75750/2025 (Exemption) in ITA 710/2025 CM APPL. 75754/2025 (Exemption) in ITA 712/2025

3.

Exemption is allowed, subject to all just exceptions.

4.

The applications stand disposed of. ITA 712/2025 ITA 710/2025 ITA 709/2025 ITA 708/2025 ITA 703/2025 ITA 702/2025 ITA 701/2025 ITA 700/2025 ITA 698/2025 ITA 697/2025

5.

Re-notify on 18.12.2025. V. KAMESWAR RAO, J VINOD KUMAR, J DECEMBER 02, 2025/sr 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 12:44:46

PR. COMMISSIONER OF INCOME TAX, CENTRAL-1, DELHI vs PRADEEP WIG | BharatTax