CIT vs. AGILUS DIAGNOSTICS LIMITED

PDF · subscribers
ITA - 497 / 2012HC Delhi02 December 20242 pages
For Petitioner: KAMAL SAWHNEY
AI SummaryRemanded

What did the High Court hold?

The Delhi High Court has scheduled the listed appeals for further proceedings on a future date. No substantive decision or ruling has been made in this order.

What were the facts?

This document contains multiple appeals filed by the Income Tax Department against various companies, including Agilus Diagnostics Limited and Super Religare Laboratories Ltd. The appeals are listed for further proceedings.

What were the issues?

The specific legal issues are not detailed in this brief order, as it only pertains to listing the cases for further hearings.

AI-generated summary — verify with the full judgment below

$~21 to 24 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 497/2012

CIT

.....Appellant

Through: Mr. Sanjay Kumar, SSC, Ms. Monica

Benjamin and Ms. Easha Kadian,

JSCs.

versus

AGILUS DIAGNOSTICS LIMITED

.....Respondent

Through: 22 + ITA 20/2019

PR. COMMISSIONER OF INCOME TAX-8 .....Appellant

Through: Mr. Debesh Panda, SSC, Ms. Zehra

Khan, Mr. Vikramaditya, JSCs, Ms.

Anautta Shankar, Mr. Sri Aditya

Kumar and Ms. Nivedita, Advs.

versus

M/S SUPER RELIGARE

.....Respondent

Through: 23 + ITA 228/2019

PR. COMMISSIONER OF INCOME TAX .....Appellant

Through: Mr. Debesh Panda, SSC, Ms. Zehra

Khan, Mr. Vikramaditya, JSCs, Ms.

Anautta Shankar, Mr. Sri Aditya

Kumar and Ms. Nivedita, Advs.

versus 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 15:17:39

SUPER RELIGARE LABORATORIES LTD .....Respondent

Through: 24 + ITA 605/2019& CM APPL. 52925/2024

PR. COMMISSIONER OF INCOME TAX – 8 .....Appellant

Through: Mr.Indruj Singh Rai, SSC, Mr.

Sanjeev Menon, JSC, Mr. Rahul

Singh, JSC and Ms. Anmol Jagga,

Adv.

versus

M/S. AGILUS DIAGNOSTICS LIMITED .....Respondent

Through:

CORAM:

HON'BLE MR. JUSTICE VIBHU BAKHRU

HON'BLE MS. JUSTICE SWARANA KANTA SHARMA

O R D E R %

02.12.2024

List for further proceedings on 16.12.2024.

VIBHU BAKHRU, J

SWARANA KANTA SHARMA, J DECEMBER 02, 2024 A

Click here to check corrigendum, if any 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 15:17:39

Recent GST High Court judgments

Search GST case law →