ANSAL PROPERTIES & INFRASTRUCTURE LTD. vs. DY. COMMISSIONER OF INCOME TAX,

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ITA - 450 / 2022HC Delhi14 November 20222 pages
For Petitioner: SATYEN SETHI
AI SummaryDismissed

What did the High Court hold?

The Delhi High Court held that no substantial question of law arose for consideration, dismissing the appeal. However, the order was made subject to the decision of the Supreme Court in pending appeals.

What were the facts?

The appellant sought to bind itself to a future Supreme Court judgment on a matter already decided against it by the Delhi High Court. The appellant admitted that the issue was covered against them by a previous High Court judgment.

What were the issues?

Whether a substantial question of law arises when the issue is covered by a High Court judgment, and the assessee is awaiting a Supreme Court decision on a similar matter.

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

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$~S-40 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 450/2022 ANSAL PROPERTIES & INFRASTRUCTURE LTD. ..... Appellant Through: Mr.Artatrana Panda, Advocate. versus DY. COMMISSIONER OF INCOME TAX ..... Respondent Through: Mr.Sanjay Kumar, Sr.Standing Counsel. CORAM: HON'BLE MR. JUSTICE MANMOHAN HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA O R D E R % 14.11.2022 CM APPL.48160/2022 (exemption) Allowed, subject to all just exceptions. Accordingly, the application stands disposed of. CM APPL.48159/2022 Keeping in view the averments in the application, the delay in filing the appeal is condoned. Accordingly, the application stands disposed of. ITA 450/2022 Present Income Tax Appeal has been filed challenging the Order dated 17th August, 2017 passed by the Income Tax Appellate Tribunal (‘ITAT’) in ITA No.5663/Del/2010 for the Assessment Year 2007-08. 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 16:40:49

Learned counsel for the Appellant fairly admits that on merits, the issue is covered against the Appellant vide judgment of this Court dated 31st October, 2012 reported in 354 ITR 180 (Del). He, however, states that the appellant-assessee has not accepted the decision and the appeal against the same is pending adjudication before the Supreme Court. Learned counsel for the appellant further states that the Appellant seeks to bind itself by the judgment that the Supreme Court would deliver in Civil Appeal No.724/2013 and other connected matters, which are pending disposal. Consequently, keeping in view the judgment of learned predecessor Division Bench dated 31st October, 2012 reported in 354 ITR 180 (Del), this Court is of the view that no substantial question of law arises for consideration and accordingly, the present appeal is dismissed. However, it is clarified that the present order shall abide by the decision of the Supreme Court in Civil Appeal No. 724/2013 and other connected matters, which are pending disposal. MANMOHAN, J MANMEET PRITAM SINGH ARORA, J NOVEMBER 14, 2022 TS 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 16:40:49

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