PRO COMMISSIONER OF INCOME TAX (CENTRAL), vs. MIS OMAXE LIMITED

$~10 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 21/2023 & CM No.1779/2023

PRO COMMISSIONER OF INCOME TAX (CENTRAL).. Appellant

Through: Mr Shailendera Singh, Adv.

versus

MIS OMAXE LIMITED

..... Respondent

Through: None.

CORAM:

HON'BLE MR. JUSTICE RAJIV SHAKDHER

HON'BLE MS. JUSTICE TARA VITASTA GANJU

O R D E R %

16.01.2023 [Physical Hearing/Hybrid Hearing (as per request)] 1. This appeal is directed against the order dated 02.11.2021 passed by the Income Tax Appellate Tribunal [in short “Tribunal”]. 1.1 A perusal of the impugned order shows, that because the respondent/assessee has succeeded before the Tribunal in quantum proceedings, via the impugned order, the Tribunal ruled against the appellant /revenue. 2. Mr Shailendra Singh, who appears on behalf of the appellant/revenue, has drawn our attention to the order dated 10.07.2018, whereby the appeal, in the quantum proceedings, was admitted by this Court. 3. This appeal is numbered as ITA No.329/2018.

ITA 21/2023

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 13:32:28

3.1 The order admitting the appeal, as noticed above, is dated 10.07.2018, which is appended on page 146 of the case file. [See Annexure A-4 of the case file]. 4. We are informed by Mr Singh, that ITA No.329/2018 is pending. 5. Accordingly, list the aforementioned appeal with ITA No.329/2018, in the category of regular matters, as per age and seniority.

RAJIV SHAKDHER, J

TARA VITASTA GANJU, J

JANUARY 16, 2023/r Click here to check corrigendum, if any

ITA 21/2023

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 13:32:28