(CENTRAL-2) vs. G.S FINANCE ANDINVESTMENT PVT. LTD.

ITA 854-55/2015 Page 1 of 2

$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI 38. +

ITA 854/2015

PR. COMMISSIONER OF INCOME TAX (CENTRAL-2)

..... Appellant Through: Ms Suruchi Aggarwal, Senior Standing Counsel, Mr Abhishek Sharma, Ms Radhika Gupta, Mr Rajesh Kumar and Ms Lakshmi Gurung, Advocates.

versus

G.S FINANCE ANDINVESTMENT PVT. LTD. ..... Respondent

Through AND 39. +

ITA 855/2015

PR. COMMISSIONER OF INCOME TAX (CENTRAL-2)

..... Appellant Through: Ms Suruchi Aggarwal, Senior Standing Counsel, Mr Abhishek Sharma, Ms Radhika Gupta, Mr Rajesh Kumar and Ms Lakshmi Gurung, Advocates.

versus

G.S FINANCE AND INVESTMENT PVT. LTD ..... Respondent

Through

CORAM: JUSTICE S. MURALIDHAR JUSTICE VIBHU BAKHRU

O R D E R %

16.11.2015 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 04/04/2026 at 21:49:58

ITA 854-55/2015 Page 2 of 2

CM No.26825 in ITA 854/2015 CM No.26827 in ITA 855/2015 1. For the reasons stated in the applications, the delay in re-filing the appeals is condoned. 2. The applications stand disposed of. CM No.26824/2015 in ITA 854/2015 CM No.26826/2015 in ITA 855/2015 3. Allowed, subject to all just exceptions. 4. The applications stand disposed of. ITA 854/2015 ITA 855/2015 5. In view of the order dated 28th July, 2015 passed by this Court in ITA No. 509/2015 (Pr. Commissioner of Income Tax (Central-II) v. Aakash Arogya Mandir Pvt. Ltd.), no substantial question of law arises. The present appeals are dismissed.

S.MURALIDHAR, J

VIBHU BAKHRU, J NOVEMBER 16, 2015/MK 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 04/04/2026 at 21:49:58