PRINCIPAL COMMISSIONER OF INCOME TAX 4 vs. M/S NATIONAL FERTILIZERS LTD

$~25 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 355/2023

PRINCIPAL COMMISSIONER OF INCOME TAX 4..... Appellant Through: Ms Dachhita Shahi, Standing Counsel.

versus

M/S NATIONAL FERTILIZERS LTD

..... Respondent Through: Mr Ved Kumar Jain with Mr Nischay Kantoor, Advs.

CORAM:

HON'BLE MR JUSTICE RAJIV SHAKDHER

HON'BLE MS JUSTICE MANMEET PRITAM SINGH ARORA

O R D E R %

10.07.2023

[Physical Hearing/Hybrid Hearing (as per request)] CM Appl.34155/2023 1. Allowed, subject to just exceptions. CM Appl.34154/2023 [Application filed on behalf of the appellant/revenue seeking condonation of delay of 459 days in filing the appeal] 2. This is an application filed on behalf of the appellant/revenue seeking condonation of delay in filing the appeal. 3. The period of delay, according to the appellant/revenue is 498 days. 4. We are inclined to condone the delay, for the reasons recorded hereafter i.e., that no substantial question of law arises for our consideration. 5. The application is disposed of in the aforesaid terms.

ITA 355/2023

1/2 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 13:31:48

ITA 355/2023 6. The above-captioned appeal concerns Assessment Year (AY) 2014-15. 7. A challenge is laid to the order dated 30.09.2021 passed by Income Tax Appellate Tribunal [in short, “the Tribunal”]. 8. The appellant/revenue has proposed the following questions of law for our consideration: “(i) Whether in facts and circumstances of the ease, the Hon’ble ITAT is legally justified in upholding deletion of disallowance of Rs.3,07,00,000/- on account of write off value of slow-moving stores and spares by resorting to change of accounting method from the accounting method consistently followed in earlier years by the assessee ignoring the provision of Section 145A of the Act without appreciating the facts that the assessee is not allowed to adopt any Accounting Standards of its choice as and when it deemed to be beneficial to the assessee?

(ii) Whether the impugned order passed by Hon’ble ITAT is perverse both in law and on facts?”

RAJIV SHAKDHER, J

MANMEET PRITAM SINGH ARORA, J

JULY 10, 2023/pmc Click here to check corrigendum, if any ITA 355/2023

2/2 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 13:31:48