JINDAL (INDIA) LTD vs. ACIT CENTRAL CIRCLE 30 NEW DELHI

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ITA - 235 / 2023HC Delhi16 April 20242 pages
For Petitioner: KAVITA JHA
AI SummaryRemanded

What did the High Court hold?

The Delhi High Court noted that questions of law were already framed. The court directed the appeals to be listed for final disposal on a future date.

What were the facts?

The appeals were filed by Jindal (India) Ltd and Jindal Poly Films Ltd against the ACIT. Questions of law had already been framed in previous orders.

What were the issues?

The core issue revolves around the questions of law that have been framed in the appeals, which are now set for final disposal.

AI-generated summary — verify with the full judgment below

$~17 & 18 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 235/2023

JINDAL (INDIA) LTD

..... Appellant

Through: Mr. Rohit Jain, Mr. Aniket D.

Agrawal and Mr. Abhisek

Singhvi, Advs.

versus

ACIT CENTRAL CIRCLE 30 NEW DELHI ..... Respondent

Through: Mr. Gaurav Gupta, Sr.SC with

Mr. Shivendra Singh and Mr.

Yojit Parteek, Jr.SCs.

18 + ITA 106/2024

JINDAL POLY FILMS LTD

..... Appellant

Through: Mr. Rohit Jain, Mr. Aniket D.

Agrawal and Mr. Abhisek

Singhvi, Advs.

versus

ACIT CENTRAL CIRCLE-30 NEW DELHI ..... Respondent

Through: Mr. Gaurav Gupta, Sr.SC with

Mr. Shivendra Singh and Mr.

Yojit Parteek, Jr.SCs.

CORAM:

HON'BLE MR. JUSTICE YASHWANT VARMA

HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR

KAURAV

O R D E R %

16.04.2024

1.

We note that questions of law already stand framed in terms of the orders dated 15 September 2023 and 09 February 2024 passed in ITA Nos. 235/2023 & 106/2024, respectively. 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 14:25:09

2.

In view of the aforesaid, let these appeals be put down for final disposal on 30.07.2024. 3. In the meantime, the Court grants liberty to learned counsels for respective parties to place their Brief Synopsis of Submissions as well as a compilation of judgments which are proposed to be relied upon on record within a period of three weeks from today. Those submissions shall refer to the pdf page numbers of the digital record of the Court wherever so required.

YASHWANT VARMA, J.

PURUSHAINDRA KUMAR KAURAV, J. APRIL 16, 2024/p 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 14:25:09

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