TRANSCEND MT SERVICES PRIVATE LIMITED vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 25(2), NEW DELHI

$~21 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 120/2023

TRANSCEND MT SERVICES PRIVATE LIMITED..... Appellant Through: Mr Vishal Kalra with Mr S.S.Tomar, Advocates.

versus THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 25(2), NEW DELHI

..... Respondent Through: Mr Shlok Chandra, Jr. Standing Counsel.

CORAM:

HON'BLE MR JUSTICE RAJIV SHAKDHER

HON'BLE MS JUSTICE TARA VITASTA GANJU

O R D E R %

02.03.2023

[Physical Hearing/Hybrid Hearing (as per request)] CM APPL. 10174/2023 1. Allowed, subject to just exceptions. CM APPL. 10175/2023 2. This is an application filed on behalf of the appellant seeking condonation of delay in re-filing the appeal. 3. According to the appellant/assessee, there is delay of 205 days. 4. Counsel for the respondent/revenue says, that he does not oppose the delay in re-filing the appeal. 5. Accordingly, for the reasons given in the application, the delay is condoned.

ITA 120/2023

page 1 of 2

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 14:25:23

ITA 120/2023 6. This appeal concerns Assessment Year (AY) 2011-2012. 7. There are broadly two issues, which according to the appellant/assessee, arise for consideration: (i) First, the inclusion of Accentia Technologies Ltd. in the list of comparable companies. (ii) Second, the adjustment made on account of working capital, which was not asked for by the appellant/assessee. 8. Issue notice. 8.1 Mr Shlok Chandra, who appears on behalf of the respondent/revenue, accepts notice. 9. List the appeal on 21.08.2023. 10. Counsel for the parties will file their written submissions, not exceeding three pages each, at least five days before the next date of hearing.

RAJIV SHAKDHER, J

TARA VITASTA GANJU, J

MARCH 2, 2023 / tr

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ITA 120/2023

page 2 of 2 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 14:25:23