THE CHIEF COMMISSIONER OF INCOME TAX(OSD) -CENTRAL -1 vs. AMQ AGRO INDIA PVT. LTD

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ITA - 458 / 2023HC Delhi18 August 20234 pages
For Petitioner: RUCHIR BHATIA
AI SummaryAllowed

What did the High Court hold?

The High Court allowed the applications filed by the appellant, subject to the condition of filing legible annexures. The court also directed that notice be issued to the respondent via all modes, including email.

What were the facts?

The Chief Commissioner of Income Tax filed multiple appeals against AMQ Agro India Pvt. Ltd. The appeals were listed for hearing before the Delhi High Court. The court was informed that connected appeals were already listed for a future date.

What were the issues?

The primary issue revolved around the procedural aspect of filing appeals and ensuring proper documentation. The court also addressed the issuance of notices to the respondent.

AI-generated summary — verify with the full judgment below

$~36 to 45 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 457/2023 & CM APPL 42400/2023 THE CHIEF COMMISSIONER OF INCOME TAX(OSD) - CENTRAL -1

..... Appellant Through: Mr Ruchir Bhatia, Sr. Standing Counsel with Ms Deeksha Gupta, Adv.

versus

AMQ AGRO INDIA PVT. LTD

..... Respondent

Through: None.

+ ITA 458/2023 & CM APPL 42405/2023 THE CHIEF COMMISSIONER OF INCOME TAX(OSD) - CENTRAL -1

..... Appellant Through: Mr Ruchir Bhatia, Sr. Standing Counsel with Ms Deeksha Gupta, Adv.

versus

AMQ AGRO INDIA PVT. LTD

..... Respondent

Through: None.

+ ITA 459/2023 & CM APPL 42407/2023

THE CHIEF COMMISSIONER OF INCOME TAX (OSD)- CENTRAL -1

..... Appellant Through: Mr Ruchir Bhatia, Sr. Standing Counsel with Ms Deeksha Gupta, Adv.

versus

AMQ AGRO INDIA PVT. LTD

..... Respondent

Through: None.

ITA 457/2023 & connected matters

Page 1 of 4 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 13:33:44

+ ITA 460/2023 & CM APPL 42410/2023 THE CHIEF COMMISSIONER OF INCOME TAX(OSD) - CENTRAL -1

..... Appellant Through: Mr Ruchir Bhatia, Sr. Standing Counsel with Ms Deeksha Gupta, Adv.

versus

AMQ AGRO INDIA PVT. LTD

..... Respondent

Through: None. + ITA 461/2023 & CM APPL. 42412/2023 THE CHIEF COMMISSIONER OF INCOME TAX (OSD)- CENTRAL -1

..... Appellant Through: Mr Ruchir Bhatia, Sr. Standing Counsel with Ms Deeksha Gupta, Adv.

versus

AMQ AGRO INDIA PVT. LTD ..... Respondent

Through: None. + ITA 462/2023 & CM APPL 42419/2023 THE CHIEF COMMISSIONER OF INCOME TAX (OSD)- CENTRAL -1

..... Appellant Through: Mr Ruchir Bhatia, Sr. Standing Counsel with Ms Deeksha Gupta, Adv.

versus

AMQ AGRO INDIA PVT. LTD

..... Respondent

Through: None.

+ ITA 463/2023 & CM APPL. 42424/2023 THE CHIEF COMMISSIONER OF INCOME TAX (OSD)- CENTRAL -1

..... Appellant Through: Mr Ruchir Bhatia, Sr. Standing Counsel with Ms Deeksha Gupta, Adv.

versus

ITA 457/2023 & connected matters

Page 2 of 4 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 13:33:44

AMQ AGRO INDIA PVT. LTD

..... Respondent

Through: None. + ITA 464/2023 & CM APPL. 42426/2023 THE CHIEF COMMISSIONER OF INCOME TAX (OSD)- CENTRAL -1

..... Appellant Through: Mr Ruchir Bhatia, Sr. Standing Counsel with Ms Deeksha Gupta, Adv.

versus

AMQ AGRO INDIA PVT. LTD

..... Respondent

Through: None. + ITA 466/2023 & CM APPL. 42429/2023 THE CHIEF COMMISSIONER OF INCOME TAX (OSD)- CENTRAL -1

..... Appellant Through: Mr Ruchir Bhatia, Sr. Standing Counsel with Ms Deeksha Gupta, Adv.

versus

AMQ AGRO INDIA PVT. LTD

..... Respondent

Through: None. + ITA 467/2023 & CM APPL. 42432/2023 THE CHIEF COMMISSIONER OF INCOME TAX (OSD)- CENTRAL -1

..... Appellant Through: Mr Ruchir Bhatia, Sr. Standing Counsel with Ms Deeksha Gupta, Adv.

versus

AMQ AGRO INDIA PVT. LTD

..... Respondent

Through: None.

CORAM:

HON'BLE MR. JUSTICE RAJIV SHAKDHER

HON'BLE MR. JUSTICE GIRISH KATHPALIA ITA 457/2023 & connected matters

Page 3 of 4

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 13:33:44

O R D E R %

18.08.2023 [Physical Hearing/Hybrid Hearing (as per request)] C.M.No. 42399/2023 in ITA 457/2023 C.M.No. 42404/2023 in ITA 458/2023 C.M.No. 42406/2023 in ITA 459/2023 C.M.No. 42409/2023 in ITA 460/2023 C.M.No. 42418/2023 in ITA 462/2023 C.M.No. 42420/2023 in ITA 463/2023 C.M.No. 42425/2023 in ITA 464/2023 C.M.No. 42428/2023 in ITA 466/2023 1. Allowed, subject to the appellant filing legible copies of the annexures, at least three days before the next date of hearing. ITA 457/2023 & CM APPL 42400/2023 ITA 458/2023 & CM APPL 42405/2023 ITA 459/2023 & CM APPL 42407/2023 ITA 460/2023 & CM APPL 42410/2023 ITA 461/2023 & CM APPL. 42412/2023 ITA 462/2023 & CM APPL 42419/2023 ITA 463/2023 & CM APPL. 42424/2023 ITA 464/2023 & CM APPL. 42426/2023 ITA 466/2023 & CM APPL. 42429/2023 ITA 467/2023 & CM APPL. 42432/2023 2. We are told that connected appeals, in which notices have been issued, are listed before the court on 26.09.2023. 3. Accordingly, issue notice to the respondent/assessee via all modes, including e-mail. 4. List the above-captioned appeals on 26.09.2023.

RAJIV SHAKDHER, J

GIRISH KATHPALIA, J AUGUST 18, 2023/v

Click here to check corrigendum, if any ITA 457/2023 & connected matters

Page 4 of 4 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 13:33:44

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