PR. COMMISSIONER OF INCOME TAX, DELHI-7 vs. QED VENTURE ADVISORS PVT. LTD.
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% 09.10.2025 CM APPL. 63151/2025(condonation)
For the reasons stated in the application, the delay of 387 days in refiling the appeal is condoned.
The application stands disposed of. CM APPL. 63150/2025(exemption)
Exemption allowed subject to all just exceptions.
The application stands disposed of. ITA 502/2025
Mr. Puneet Rai, learned Senior Standing Counsel for the appellant states that in a similar matter ITA 498/2025, this Court had issued notice.
Accordingly, issue notice returnable on 15.12.2025. V. KAMESWAR RAO, J VINOD KUMAR, J OCTOBER 9, 2025/rt 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 13:13:40