PR. COMMISSIONER OF INCOME TAX, DELHI - 1 vs. M/S DELHI TOURISM AND TRANSPORTATION DEVELOPMENT CORPORATION LTD.
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% 24.12.2024 CM APPL. 76159/2024 (delay condonation in refiling) in ITA 580/2024; CM APPL. 76331/2024 (delay condonation in refiling) in ITA 583/2024. 1. For the reasons stated in the applications, the delay of 284 days in refiling the captioned appeals stand condoned.
The applications are disposed of. ITA 580/2024 in CM APPL. 76158/2024(delay condonation in filing appeal) ITA 583/2024 in CM APPL.76330/2024 (delay condonation in filing appeal)
Issue notice to the respondent through all the permissible modes returnable on 30.01.2025. VIBHU BAKHRU, ACJ TUSHAR RAO GEDELA, J DECEMBER 24, 2024 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 13:10:24