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$~74 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 290/2026
PR. COMMISSIONER OF INCOME TAX -10 .....Appellant Through: Mr. Gaurav Gupta, SSC, Mr. Shivendra Singh and Mr. Yojit Pareek, JSCs and Mr. Surya Jindal, Adv.
versus
DABUR INVEST CORP.
.....Respondent Through: Mr. M.P. Rastogi, Mr. Kaushik, Mr. Ram Naresh and Mr. Shivam Malik, Advs.
CORAM:
HON'BLE MR. JUSTICE DINESH MEHTA
HON’BLE MS. JUSTICE SHAIL JAIN
O R D E R %
06.04.2026 CM APPL. 21514/2026-DELAY OF 172 DAYS IN FILING 1. Present application has been filed by the applicant-appellant seeking condonation of delay of 172 days in filing the instant appeal. 2. For the reasons stated in the application, the same is allowed. Delay of 172 days in filing the appeal is condoned. 3. Application stands disposed of. CM APPL. 21515/2026-DELAY OF 191 DAYS IN RE-FILING 4. Present application has been filed by the applicant-appellant seeking condonation of delay of 191 days in re-filing the instant appeal. 5. For the reasons stated in the application, the same is allowed. Delay of 191 days in re-filing the appeal is condoned. 6. Application stands disposed of. 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 08/04/2026 at 12:07:09
ITA 290/2026 7. The present appeal lays challenge to the order dated 28.10.2024 passed by Income Tax Appellate Tribunal, Delhi Bench ‘H’, New Delhi (hereinafter referred to as „Tribunal‟) for Assessment Year 2011-12. 8. On perusal of the impugned order, we find that the Tribunal has relied upon its previous orders for Assessment Years 2013-14, 2014-15 and 2015- 16. 9. Mr. Gaurav Gupta, learned counsel for the appellant fairly pointed out that the appeal filed by the Department against the order of the Tribunal for AY 2015-16 has been decided vide the order dated 08.10.2025 passed in ITA 493/2025 (Pr. Commissioner of Income Tax, Delhi 1 v. M/s Dabur Invest Corp. Ltd.) and in light of the same, there shall be hardly anything for him to argue. 10. In the case of M/s Dabur Invest Corp. Ltd. (supra), this Court held thus: “4. He has handed over a copy of the order in ITA 482/2019 and connected appeals. The same reads as under: “1. We had taken note of the undisputed facts which had emerged from the record with respect to „Option Price Contribution‟ in our order of 08 April 2024. While passing that order, we had found and were apprised that the aforesaid question has been consistently answered in favour of the assessee right from Assessment Years [“AYs‟”] 2002-03 to AY 2023-24. 2. We had also taken note of the judgment rendered by the Income Tax Appellate Tribunal [“ITAT”] itself dated 11 February 2021 yet again answering that question in favour of the assessee. Mr. Agrawal submits that the Revenue has filed an appeal against the aforesaid order bearing Diary No.796375/2021. 3. However, and in light of the view which has been taken persistently coupled with the appellants failing to indicate 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 08/04/2026 at 12:07:09
any fact or facet which may distinguish the AYs” with which we are concerned in this batch, we find no justification to entertain these appeals. We in this regard bear in mind the principles of consistency. 4. These appeals shall stand dismissed.”
In view of the submission made by Mr. Agrawal and the fact that the Tribunal has also relied upon its own order passed for the Assessment Years (AY) 2013-14 and 2014-15, as is noted from paragraph 70 of the impugned order and to maintain consistency, as no substantial question of law arises for consideration, this appeal is dismissed.”
In view of the aforesaid, the present appeal is dismissed.
DINESH MEHTA, J
SHAIL JAIN, J APRIL 6, 2026/ss
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 08/04/2026 at 12:07:09