PR. COMMISSIONER OF INCOME TAX -CENTRAL -1 vs. EMAAR MGF CONSTRUCTION PVT. LTD.
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2023 [Physical Hearing/Hybrid Hearing (as per request)] CM No.63880/2023
Allowed, subject to just exceptions. CM No.63881/2023 [Application filed on behalf of the appellant seeking condonation of delay of 460 days in re-filing the appeal]
This application has been filed on behalf of the appellant/revenue seeking condonation of delay in re-filing the appeal.
1 According to the appellant/revenue, there is a delay of 460 days in re- filing the appeal.
Issue notice to the non-applicant/respondent via all modes including e-mail.
List the application on 04.03.2024. ITA 745/2023
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 14:30:53
ITA 745/2023
This appeal concerns Assessment Year (AY) 2011-12. 6. Via the instant appeal, the appellant/revenue seeks to assail the order dated 26.12.2019 passed by the Income Tax Appellate Tribunal [in short “Tribunal”].
List the matter on 04.03.2024. RAJIV SHAKDHER, J
GIRISH KATHPALIA, J
DECEMBER 11, 2023
aj
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ITA 745/2023
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 14:30:53