COMMISSIONER OF INCOME TAX vs. RAMESH CHANDER SABHARWAL

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ITA - 1449 / 2006HC Delhi08 October 20182 pages
For Petitioner: O.S.BAJPAI
AI SummaryRemanded

What did the High Court hold?

The High Court noted that the matters were not taken up for hearing at the request of the counsel. Consequently, the court ordered that the matters should remain on board for future consideration.

What were the facts?

This judgment concerns multiple appeals filed by both the Commissioner of Income Tax and Ramesh Chandra Sabharwal before the Delhi High Court. The appeals relate to various assessment years and involve the Commissioner of Income Tax and Ramesh Chandra Sabharwal as parties.

What were the issues?

The specific legal issues and the grounds for appeal are not detailed in this excerpt. The primary concern is the procedural status of the listed appeals.

AI-generated summary — verify with the full judgment below

$~47 to 58 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 188/2006

COMMISSIONER OF INCOME TAX DEL

..... Appellant=

versus

RAMESH CHANDRA SABHARWAL

..... Respondent 48 + ITA 1449/2006

COMMISSIONER OF INCOME TAX

..... Appellant

versus

RAMESH CHANDER SABHARWAL

..... Respondent 49 + ITA 746/2008

RAMESH CHANDER SABHARWAL

..... Appellant

versus

COMMISSIONER OF INCOME TAX DELHI VIII ..... Respondent 50 + ITA 747/2008

RAMESH CHANDER SABHARWAL

..... Appellant

versus

COMMISSIONER OF INCOME TAX VII

..... Respondent 51 + ITA 748/2008

RAMESH CHANDER SABHARWAL

..... Appellant

versus

COMMISSIONER OFINCOME TAX VIII

..... Respondent 52 + ITA 749/2008

RAMESH CHANDER SABHARWAL

..... Appellant

versus

COMMISSIONER OF INCOME TAX VIII

..... Respondent 53 + ITA 771/2008

RAMESH CHANDER SABHARWAL

..... Appellant

versus

COMMISSIONER OF INCOME TAX VIII

..... Respondent 54 + ITA 776/2008

RAMESH CHANDER SABHARWAL

..... Appellant

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 28/03/2026 at 06:39:43

COMMISSIONER OF INCOME TAX VIII

..... Respondent 55 + ITA 785/2008

RAMESH CHANDER SABHARWAL

..... Appellant

versus

COMMISSIONER OF INCOMET AX VIII

..... Respondent 56 + ITA 790/2008

RAMESH CHANDER SABHARWAL

..... Appellant

versus

COMMISSIONER OF INCOME TAX

..... Respondent 57 + ITA 799/2008

RAMESH CHANDER SABHARWAL

..... Appellant

versus

COMMISSIONER OF INCOME TAX VIII

..... Respondent 58 + ITA 800/2008

RAMESH CHANDER SABHARWAL

..... Appellant

versus

COMMISSIONER OF INCOME TAX VIII DELHI..... Respondent

Present: Appearance not given.

CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE A. K. CHAWLA

O R D E R %

08.10.2018

At the request of the counsel, these matters are not taken up for hearing. Let the matters remain on board.

S. RAVINDRA BHAT, J

A. K. CHAWLA, J OCTOBER 08, 2018/rc 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 28/03/2026 at 06:39:43

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