COMMISSIONER OF INCOME TAX DEL vs. RAMESH CHANDRA SABHARWAL

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ITA - 188 / 2006HC Delhi08 October 20182 pages
For Petitioner: KAMAL SAWHNEY
AI SummaryDismissed

What did the High Court hold?

The High Court noted that the matters were listed at the request of the counsel. Consequently, the court decided not to take up the appeals for hearing and directed them to remain on board.

What were the facts?

These are multiple appeals filed by the Commissioner of Income Tax and Ramesh Chandra Sabharwal before the Delhi High Court. The appeals involve various assessment years and relate to income tax matters.

What were the issues?

The primary issue was the listing and hearing of multiple income tax appeals before the Delhi High Court. The court's decision was based on the counsel's request not to proceed with the hearing.

Which sections of the Income-tax Act were involved?

N/A

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 06:43:08

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 06:43:08

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