DELHI PUBLIC SCHOOL BLOCK C POCKET 5 VASANT KUNJ vs. COMMISSIONER OF INCOME TAX

ITA - 610 / 2010HC Delhi06 April 20101 pages

For Petitioner: MR.VINAY VAISH

AI SummaryRemanded

What did the High Court hold?

The High Court of Delhi, on April 6, 2010, did not render any decision on the merits of the appeals. The Court merely noted that an adjournment slip had been filed on behalf of Delhi Public School. Consequently, the matters were renotified for a hearing on October 6, 2010. No findings were made, no reasoning was provided, and no operative directions were issued regarding the substantive issues of the appeals. The judgment does not record any decision on any of the issues that might have been raised in these appeals.

What were the facts?

The appeals under consideration are ITA 610/2010, ITA 611/2010, and ITA 612/2010 filed by Delhi Public School (DPS) against the Commissioner of Income Tax. Conversely, ITA 345/2009, ITA 414/2009, ITA 458/2009, ITA 780/2009, and ITA 787/2009 are appeals filed by the Commissioner of Income Tax against DPS, New Delhi. The appeals were listed before the Delhi High Court. The matter was adjourned on April 6, 2010, due to an adjournment slip filed on behalf of Delhi Public School. The next hearing was scheduled for October 6, 2010. No specific assessment years, amounts in dispute, or the nature of the orders under challenge are detailed in this excerpt.

What were the issues?

The provided excerpt does not contain any specific legal questions that the Tribunal had to decide, nor does it record the arguments presented by either the assessee (Delhi Public School) or the revenue (Commissioner of Income Tax). Therefore, it is not possible to identify the issues, the provisions of the Income Tax Act involved, or the authorities, circulars, or precedents relied upon by either party. The excerpt is limited to a procedural adjournment.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

IN THE HIGH COURT OF DELHI AT NEW DELHI . ITA 610/2010 and CM No.5900/2010 . DELHI PUBLIC SCHOOL BLOCK C POCKET 5 VASANT KUNJ ..... Appellant Through: Proxy Counsel versus . COMMISSIONER OF INCOME TAX ..... Respondent Through . ITA 611/2010 and CM No.5942/2010 . DPS ..... Appellant Through: Proxy Counsel . versus . COMMISSIONER OF INCOME TAX, NEW DELHI ..... Respondent Through . ITA 612/2010 and CM No.5975/2010 . . DPS ..... Appellant Through: Proxy Counsel . versus . . COMMISSIONER OF INCOME TAX, NEW DELHI ..... Respondent Through . . ITA 345/2009 . THE COMMISSIONER OF INCOME TAX-XVII ..... Appellant Through . . . versus . DPS, NEW DELHI ..... Respondent Through: Proxy Counsel . ITA 414/2009 . THE COMMISSIONER OF INCOME TAX ..... Appellant Through . versus . . DELHI PUBLIC SCHOOL ..... Respondent Through: Proxy Counsel . ITA 458/2009 . . THE COMMISIONER OF INCOME TAX-XVII ..... Appellant Through: . versus . DPS, NEW DELHI ..... Respondent Through: Proxy Counsel . ITA 780/2009 . THE COMMISSIONER OF INCOME TAX-XVII ..... Appellant Through . versus . . DPS, NEW DELHI ..... Respondent Through: Proxy Counsel . ITA 787/2009 . THE COMMISSIONER OF INCOME TAX -XVII ..... Appellant Through . versus . DPS, NEW DELHI ..... Respondent Through: Proxy Counsel . . CORAM: HON'BLE MR. JUSTICE BADAR DURREZ AHMED HON'BLE MR. JUSTICE V.K. JAIN . .

06.04.

2010 . . .

An adjournment slip has been filed on behalf of the Delhi Public School.

Renotify on 06.10. 2010. . . BADAR DURREZ AHMED,J . . V.K. JAIN, J APRIL06, 2010 bg . . 13, 14, 15, 16, 17, 18, 19, 20, 21 and 22 .

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