PR COMMISSIONER OF INCOME TAX vs. STEEL AUTHORITY OF INDIA LTD

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ITA - 474 / 2022HC Delhi22 November 20222 pages
For Petitioner: ZOHEB HOSSAIN
AI SummaryRemanded

What did the High Court hold?

The High Court condoned the delay in re-filing the applications. The Court granted the Revenue time to examine the law on fringe benefit tax and re-notified the matter for further hearing.

What were the facts?

The Revenue has filed appeals before the Delhi High Court against the orders of the Income Tax Appellate Tribunal. The appeals concern the issue of fringe benefit tax. The Revenue sought time to examine the law on this issue.

What were the issues?

The primary issue revolves around the interpretation and application of fringe benefit tax provisions. The Revenue requires time to study the legal aspects related to this tax.

AI-generated summary — verify with the full judgment below

$~34, 36 & 37 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 471/2022 PR. COMMISSIONER OF INCOME TAX ..... Appellant Through: Mr.Zoheb Hossain, Sr.Standing Counsel for the Revenue with Mr.Vipul Agrawal and Mr.Parth Semwal, Advocates. versus STEEL AUTHORITY OF INDIA LTD ..... Respondent Through: None + ITA 473/2022 PR. COMMISSIONER OF INCOME TAX ..... Appellant Through: Mr.Zoheb Hossain, Sr.Standing Counsel for the Revenue with Mr.Vipul Agrawal and Mr.Parth Semwal, Advocates. versus STEEL AUTHORITY OF INDIA LTD ..... Respondent Through: None + ITA 474/2022 PR. COMMISSIONER OF INCOME TAX ..... Appellant Through: Mr.Zoheb Hossain, Sr.Standing Counsel for the Revenue with Mr.Vipul Agrawal and Mr.Parth Semwal, Advocates. versus STEEL AUTHORITY OF INDIA LTD ..... Respondent Through: None 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 15:23:38

CORAM: HON'BLE MR. JUSTICE MANMOHAN HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA O R D E R % 22.11.2022 C.M.No.49838/2022 in ITA No.471/2022 C.M.No.49841/2022 in ITA No.473/2022 C.M.No.49842/2022 in ITA No.474/2022 Keeping in view the averments in the applications, the delay in re- filing is condoned. Accordingly, the applications stand disposed of. ITA No.471/2022 ITA No.473/2022 ITA No.474/2022 Learned counsel for the appellant-revenue prays for some time to examine the law on the issue of fringe benefit tax. In the interest of justice, re-notify on 12th January, 2023. Let an advance copy of the present appeals be also served upon the standing/nominated counsel for the respondent within four weeks. MANMOHAN, J MANMEET PRITAM SINGH ARORA, J NOVEMBER 22, 2022 KA 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 15:23:38

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