PR. COMMISSIONER OF INCOME TAX vs. MS. ZF STEERING GEAR INDIA LTD

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ITA - 490 / 2022HC Delhi28 November 20222 pages
For Petitioner: ZOHEB HOSSAIN
AI SummaryDismissed

What did the High Court hold?

The Delhi High Court allowed the Revenue to withdraw the appeal. The Court granted liberty to the Revenue to approach the jurisdictional High Court as per law.

What were the facts?

The Revenue filed an appeal before the Delhi High Court. The Assessing Officer who passed the assessment order was located outside the territorial jurisdiction of the Delhi High Court.

What were the issues?

The primary issue was the territorial jurisdiction of the High Court to hear the appeal, given the location of the Assessing Officer.

AI-generated summary — verify with the full judgment below

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$~52 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 490/2022

PR. COMMISSIONER OF INCOME TAX ..... Appellant Through: Mr Zoheb Hossain, Sr. Standing Counsel with Mr Vipul Agrawal and Mr Parth Semwal, Jr. Standing Counsel.

versus

MS. ZF STEERING GEAR INDIA LTD

..... Respondent

Through:

CORAM:

HON'BLE MR. JUSTICE RAJIV SHAKDHER

HON'BLE MS. JUSTICE TARA VITASTA GANJU

O R D E R %

28.11.2022 [Physical Hearing/Hybrid Hearing (as per request)] ITA 490/2022 & CM APPL. 51177/2022[Application filed on behalf of the appellant seeking condonation of delay of 62 days in refiling the appeal] 1. Mr Zoheb Hossain, who appears for the appellant/revenue, seeks to withdraw the above-captioned appeal and the instant application on the ground that the since the assessment order was passed by an Assessing Officer located outside the territorial jurisdiction of this Court i.e., by the Deputy Commissioner of Income Tax, Central Circle-1(I), Pune, this appeal would have to be filed before the jurisdictional High Court. 2. In this behalf, learned counsel appearing on behalf of the appellant/ ITA 490/2022

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 13:14:16

revenue has placed reliance on the judgment of the Supreme Court rendered in Pr. Commissioner of Income Tax-I, Chandigarh vs. ABC Papers Ltd., 2022 SCC OnLine SC 1036. 3. The appeal is, accordingly, dismissed as withdrawn, with liberty to approach the jurisdictional High Court as per law. 4. For this purpose, eight weeks are granted to the appellant/revenue.

RAJIV SHAKDHER, J

TARA VITASTA GANJU, J NOVEMBER 28, 2022 nn

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ITA 490/2022

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 13:14:16

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