PRINCIPAL COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-02 vs. M/S BL KASHYAP AND SONS LTD.

$~56, 57, 60 & 61 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 465/2022 PRINCIPAL COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE – 02 ..... Appellant Through: Mr.Zoheb Hossain, Sr.Standing Counsel for the Revenue with Mr.Vipul Agrawal and Mr.Parth Semwal, Advocates. versus M/S B.L. KASHYAP AND SONS LTD. ..... Respondent Through: Mr.Rohit Jain with Mr.Aniket D.Agrawal and Mr.Abhisek Singhvi, Advocates. + ITA 466/2022 PRINCIPAL COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE – 02 ..... Appellant Through: Mr.Zoheb Hossain, Sr.Standing Counsel for the Revenue with Mr.Vipul Agrawal and Mr.Parth Semwal, Advocates. versus M/S B.L. KASHYAP AND SONS LTD. ..... Respondent Through: Mr.Rohit Jain with Mr.Aniket D.Agrawal and Mr.Abhisek Singhvi, Advocates. + ITA 469/2022 PRINCIPAL COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE – 02 ..... Appellant Through: Mr.Zoheb Hossain, Sr.Standing Counsel for the Revenue with Mr.Vipul Agrawal and Mr.Parth Semwal, Advocates. 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 14:31:17

versus M/S B.L. KASHYAP AND SONS LTD. ..... Respondent Through: Mr.Rohit Jain with Mr.Aniket D.Agrawal and Mr.Abhisek Singhvi, Advocates. + ITA 470/2022 PRINCIPAL COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE – 02 ..... Appellant Through: Mr.Zoheb Hossain, Sr.Standing Counsel for the Revenue with Mr.Vipul Agrawal and Mr.Parth Semwal, Advocates. versus M/S B.L. KASHYAP AND SONS LTD. ..... Respondent Through: Mr.Rohit Jain with Mr.Aniket D.Agrawal and Mr.Abhisek Singhvi, Advocates. CORAM: HON'BLE MR. JUSTICE MANMOHAN HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA O R D E R % 21.11.2022 Learned counsel for the appellant-revenue states that on 16th November, 2022, this Court in revenue’s appeal being ITA No.455/2022 filed against the same assessee with regard to the same impugned order has issued notice and admitted substantial questions of law. Admit. 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 14:31:17

The following substantial questions of law arise for consideration in the present appeal:- (A) Whether in the present case, the Assessing Officer has granted extension of time under the proviso to Section 142(2C) of the Income Tax Act, 1961 (‘the Act’)? (B) Whether the power of extension of time under the proviso to Section 142(2C) of Act is procedural/administrative in nature and can be exercised by an authority superior to the Assessing Officer? (C) Whether without prejudice to the above, in light of provision of Section 292B of the Act, can the act of the Assessing Officer not be said to be in substance and effect in conformity with or according to the intent and purpose of the Act, and hence valid and sustainable in law? Issue notice. Mr.Rohit Jain, Advocate accepts notice on behalf of the respondent. List the matter on 28th February, 2023 for hearing and disposal. Both the parties are directed to file their short written submissions not exceeding three pages each along with the judgments and documents that they wish to rely upon, at least a week prior to the next date of hearing. MANMOHAN, J MANMEET PRITAM SINGH ARORA, J NOVEMBER 21, 2022 KA 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 14:31:17