D.D. HARDWARE PRIVATE LIMITED vs. PRINCIPAL CHIEF COMMISSIONER OF INCOME TAX DELHI & ANR.
What did the High Court hold?
The Delhi High Court, in this procedural order, did not decide any substantive issues related to the income tax disputes of the petitioners. The court merely adjourned the hearing of the three writ petitions to May 14, 2026, at the request of the learned Senior Standing Counsel for the respondents. No findings were made, no reasoning was provided on any tax-related matter, and no operative directions were issued other than the adjournment of the case. The judgment is silent on any specific tax provisions or precedents.
What were the facts?
These are three writ petitions filed before the Delhi High Court. The petitioners are Deepak Hinges Private Ltd., Door Devices Manufacturing Company, and D.D. Hardware Private Limited. They are challenging orders or actions taken by the Principal Chief Commissioner of Income Tax and another respondent. The specific assessment years and the nature of the orders under challenge are not detailed in this excerpt. The procedural history indicates that the cases were listed for hearing on April 15, 2026, due to a holiday on April 14, 2026. The court adjourned the matters to May 14, 2026, as requested by the learned Senior Standing Counsel for the respondents.
What were the issues?
The provided text does not contain any specific legal issues that the Tribunal had to decide, nor does it record the arguments made by the assessee or the revenue. The excerpt is a procedural order from the Delhi High Court, not a judgment on the merits of any tax dispute. Therefore, no questions of law or fact can be identified, and no contentions of the parties are recorded.
AI-generated summary — verify with the full judgment below
Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
Cause title — parties, addresses and appearances
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 03/06/2026 at 00:42:46
+ W.P.(C) 12109/2022 CM APPL. 38917/2023 D.D. HARDWARE PRIVATE LIMITED .....Petitioner Through: Appearance not given versus PRINCIPAL CHIEF COMMISSIONER OF INCOME TAX DELHI & ANR. .....Respondent Through: Mr. Rupesh Kumar, Sr. Adv, with Ms Pankhuri Shrivastava, Mr. Alekshendra Sharma and Mr. Mukul, Advs. Mr. Indruj Singh Rai, SSC, Mr. Sanjeev Menon, Mr. Rahul Singh, JSCs and Mr. Gaurav Kumar, Adv. CORAM: HON'BLE MR. JUSTICE DINESH MEHTA HON'BLE MR. JUSTICE MADHU JAIN O R D E R %
2026
This case is taken up today as 14.04.2026 was declared a holiday on account of the birth anniversary of Dr. B.R. Ambedkar as informed vide circular No. No. 71/G-4/Genl.-I/DHC dated 10.04.2026. 2. List these cases on 14.05.2026 as prayed by Mr. Siddhartha Sinha, learned Senior Standing Counsel. DINESH MEHTA, J MADHU JAIN, J APRIL 15, 2026/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 03/06/2026 at 00:42:46
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