PERNOD RICARD INDIA PRIVATE LIMITED vs. PRINCIPAL COMMISSIONER OF INCOME TAX

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ITA - 74 / 2025HC Delhi25 March 20252 pages
For Petitioner: ANMOL ANAND
AI SummaryPartly Allowed

What did the High Court hold?

The High Court allowed applications for exemption and for a long list of dates. It also dismissed applications for stay as withdrawn with liberty to file afresh.

What were the facts?

The assessee filed appeals before the High Court. The High Court noted that the assessee's appeal for a previous assessment year was admitted on a specific question of law concerning the exercise of power under Section 263 of the Income Tax Act.

What were the issues?

The key issue revolves around the perversity of the Tribunal's order in relation to the exercise of power under Section 263 of the Income Tax Act.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

$~121 & 123 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 74/2025 PERNOD RICARD INDIA PRIVATE LIMITED .....Appellant Through: Ms Priya Tandon, Advocate. versus PRINCIPAL COMMISSIONER OF INCOME TAX .....Respondent Through: Mr Anurag Ojha, SSC, Ms Hemlata Rawat, and Mr V K Saksena, JSCs, Mr Dipak Raj and Mr Shubham Kumar, Advocates. + ITA 75/2025 PERNOD RICARD INDIA PRIVATE LIMITED .....Appellant Through: Ms Priya Tandon, Advocate. versus PRINCIPAL COMMISSIONER OF INCOME TAX .....Respondent Through: Mr Anurag Ojha, SSC, Ms Hemlata Rawat, and Mr V K Saksena, JSCs, Mr Dipak Raj and Mr Shubham Kumar, Advocates. CORAM: HON'BLE MR. JUSTICE VIBHU BAKHRU HON'BLE MR. JUSTICE TEJAS KARIA O R D E R % 25.03.2025 CM APPL. 17187/2025(long list of dates) in ITA 74/2025 CM APPL. 17244/2025(long list of dates) in ITA 75/2025 1. For the reasons stated in the applications, same are allowed. 2. The applications stand disposed of. CM APPL. 17186/2025(Exemption) in ITA 74/2025 CM APPL. 17243/2025(Exemption) in ITA 75/2025 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 11:49:03

3.

Exemptions are allowed, subject to all just exceptions. 4. The applications stand disposed of. ITA 74/2025 and ITA 75/2025 5. The learned counsels for the parties submit that the assessee’s appeal [ITA No.56/2025] for the previous Assessment Year has been admitted by an order dated 07.03.2025 on the following question of law: - “(a) Whether the impugned order of the Tribunal is perverse, in as much as it is contrary to facts and documentation on record and the legal position in respect of exercise of power under section 263 of the Income Tax Act, 1961?” 6. List these appeals on their own turn along with ITA No.56/2025. CM APPL. 17185/2025(Stay) in ITA 74/2025 CM APPL. 17242/2025(Stay) in ITA 75/2025 7. The learned counsel for the appellant seeks to withdraw the present applications with liberty to file afresh at an appropriate stage. 8. Accordingly, the applications are dismissed as withdrawn with the aforesaid liberty. VIBHU BAKHRU, J TEJAS KARIA, J MARCH 25, 2025 M Click here to check corrigendum, if any 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 11:49:03

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