PR. COMMISSIONER OF INCOME TAX, DELHI-7 vs. UNITED BANK OF INDIA NOW AMALGAMATED WITH PUNJAB NATIONAL BANK

For the reasons stated in the application, the delay of 17 days in filing the captioned appeal stands condoned.

The application stands disposed of. CM APPL. 62647/2025(Exemption)

Exemption is allowed, subject to all just exceptions.

The application stands disposed of. ITA 488/2025

Issue notice. Mr Rajiv Garg, Advocate accepts notice for the respondent.

The learned counsel for the parties shall file written submissions along with copies of judgments, they wish to rely upon within a period of four weeks from today. 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 11:50:02

List on 10.11.2025. V. KAMESWAR RAO, J VINOD KUMAR, J OCTOBER 06, 2025 M 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 11:50:02