CIT vs. SANJAY KUMAR GARG

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ITA - 88 / 2012HC Delhi10 February 20121 pages
For Petitioner: SANJEEV SABHARWAL
AI SummaryPartly Allowed

What did the High Court hold?

The High Court condoned the delay in refilling the appeals for the appellant. It also issued notices for the appeals to be heard on a future date, indicating the matter is proceeding.

What were the facts?

The appellant, CIT, filed multiple appeals against the respondent, Sanjay Kumar Garg. The appeals were filed with a delay in refilling, and the court considered applications for condonation of this delay. The court also issued notices for the main appeals.

What were the issues?

The primary issue was whether the delay in refilling the appeals by the appellant should be condoned. The court also dealt with the procedural aspect of issuing notices for the appeals.

Which sections of the Income-tax Act were involved?

N/A

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF DELHI AT NEW DELHI . . . ITA 88/2012 . ITA 89/2012 . ITA 90/2012 . ITA 91/2012 . ITA 92/2012 . ITA 93/2012 . ITA 94/2012 . ITA 95/2012 . ITA 96/2012 . ITA 97/2012 . ITA 103/2012 . ITA 104/2012 . . . CIT ..... Appellant . Through Ms. Rashmi Chopra, sr. standing counsel . . . versus . . . SANJAY KUMAR GARG ..... Respondent . Through . . . CORAM: . HON'BLE MR. JUSTICE SANJIV KHANNA . HON'BLE MR. JUSTICE R.V.EASWAR . . . O R D E R . 10.02.2012 . . . CM 2154/2012 in ITA 88/2012 . CM 2156/2012 in ITA 89/2012 . CM 2159/2012 in ITA 91/2012 . CM 2161/2012 in ITA 92/2012 . CM 2163/2012 in ITA 93/2012 . CM 2165/2012 in ITA 94/2012 . CM 2167/2012 in ITA 95/2012 . CM 2169/2012 in ITA 96/2012 . CM 2171/2012 in ITA 97/2012 . CM 2211/2012 in ITA 103/2012 . CM 2213/2012 in ITA 104/2012 . . . Exemption allowed subject to all just exceptions. . Application is disposed of. . CM 2155/2012 in ITA 88/2012 . CM 2157/2012 in ITA 89/2012 . CM 2158/2012 in ITA 90/2012 . CM 2160/2012 in ITA 91/2012 . CM 2162/2012 in ITA 92/2012 . CM 2166/2012 in ITA 94/2012 . CM 2168/2012 in ITA 95/2012 . CM 2170/2012 in ITA 96/2012 . CM 2212/2012 in ITA 103/2012 . . . These are applications for condonation of delay of 18 days in refilling of the appeal. For the reasons stated in the applications the delay is condoned. . Applications are disposed of. . CM 2164/2012 in ITA 93/2012 . CM 2172/2012 in ITA 97/2012 . . . . These are applications for condonation of delay of 19 days in refilling of the appeal. For the reasons stated in the applications the delay is condoned. . Applications are disposed of. . CM 2214/2012 in ITA 104/2012 . . . It is pointed out that the appellant has filed another application CM 2516/2012 for condonation of delay in refilling the present appeal. The present application is therefore infructuous. . Application is disposed of. . CM 2516 /2012 in ITA 104/2012 . . . This is an application for condonation of delay of 17 days in refilling of the appeal. For the reasons stated in the application the delay is condoned. . Application is disposed of. . ITA 88/2012 . ITA 89/2012 . ITA 90/2012 . ITA 91/2012 . ITA 92/2012 . ITA 93/2012 . ITA 94/2012 . ITA 95/2012 . ITA 96/2012 . ITA 97/2012 . ITA 103/2012 . ITA 104/2012 . . . Issue notice returnable on 11th May, 2012. . . . SANJIV KHANNA, J . . . . . . . R.V.EASWAR, J . FEBRUARY 10, 2012 . vld . . . $ 13 .

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