What did the High Court hold?

The High Court condoned the delay in refiling the appeals. The court also issued notice and directed the parties to file written submissions.

The Revenue filed appeals before the High Court against the orders of the ITAT. The appeals were filed with a significant delay in refiling.

What were the issues?

The primary issue was whether the delay in refiling the appeals should be condoned. The court also considered the procedural aspects of filing appeals.

PCIT vs Deepak Agarwal | Delhi High Court 2025

$~77 to 79 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 312/2025 CM APPL. 50837/2025 CM APPL. 50838/2025(Exemption) + ITA 313/2025 CM APPL. 50839/2025 CM APPL. 50840/2025(Exemption) + ITA 314/2025 CM APPL. 50842/2025 CM APPL. 50843/2025(Exemption)

PR COMMISSIONER OF INCOME TAX CENTRAL-3 NEW DELHI

.....Appellant Through: Mr Shlok Chandra, SSC, Ms Naincy Jain and Ms Madhavi Shukla, JSCs with Mr Parikshit Singh Bhat and Mr Anshuman Jindal, Advs.

versus

DEEPAK AGARWAL

.....Respondent

Through: Dr. Kapil Goel, Adv.

CORAM:

HON'BLE MR. JUSTICE V. KAMESWAR RAO

HON'BLE MR. JUSTICE VINOD KUMAR

O R D E R %

19.08.2025 CM APPL. 50838/2025 in ITA 312/2025, CM APPL.50840/2025 in ITA 313/2025 & CM APPL. 50843/2025 in ITA 314/2025 (Exemption) 1. Exemption is allowed, subject to all just exceptions. 2. The applications stand disposed of. CM APPL. 50837/2025 in ITA 312/2025, CM APPL. 50839/2025 in ITA 313/2025 & CM APPL. 50842/2025 in ITA 314/2025 (Condonation of Delay of 473 days, 366 days and 474 days respectively in refilling the appeal) 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 13:11:10

For the reasons stated in the applications, the delay in refiling the appeals is condoned. 4. The applications stand disposed of. ITA 312/2025, ITA 313/2025 & ITA 314/2025 5. Issue notice. Mr. Kapil Goel, Advocate accepts notice. 6. Learned counsel for the parties to file their written submissions along with the judgments they intend to rely upon at least one week before the next date of hearing. 7. Renotify on 15.12.2025.

V. KAMESWAR RAO, J

VINOD KUMAR, J AUGUST 19, 2025 cd

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 13:11:10

PR COMMISSIONER OF INCOME TAX CENTRAL-3 NEW DELHI vs. DEEPAK AGARWAL

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