MAX LIFE INSURANCE COMPANY LIMITED (FORMERLY KNOWN AS MAX NEW YORK LIFE INSURANCE CO. LTD.) vs. DEPUTY COMMISSIONER OF INCOME TAX

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ITA - 719 / 2018HC Delhi21 November 20223 pages
For Petitioner: MAYANK NAGI
AI SummaryRemanded

What did the High Court hold?

The High Court adjourned the hearing of the appeals to a future date at the request of the appellant's counsel. No substantive decision on the merits of the case was made in this order.

What were the facts?

The appellant, an insurance company, filed appeals against orders passed by the income tax authorities. The appeals were listed for hearing before the Delhi High Court. The court was informed that the matters were being adjourned.

What were the issues?

The specific legal issues are not detailed in this excerpt, as it only pertains to the procedural aspect of adjourning the hearing.

AI-generated summary — verify with the full judgment below

$~30 to 34 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 465/2018 MAX NEW YORK LIFE INSURANCE COMPANY LTD. ..... Appellant Through: Mr. Mayank Nagi, Advocate. versus DEPUTY COMMISSIONER OF INCOME TAX ..... Respondent Through: Mr. Zoheb Hossain, Advocate with Mr. Vipul Agrawal and Mr. Parth Semwal, Advocates. + ITA 718/2018 MAX LIFE INSURANCE COMPANY LIMITED (FORMERLY KNOWN AS MAX NEW YORK LIFE INSURANCE CO. LTD.) ..... Appellant Through: Mr. Mayank Nagi, Advocate. versus DEPUTY COMMISSIONER OF INCOME TAX ..... Respondent Through: Mr. Zoheb Hossain, Advocate with Mr. Vipul Agrawal and Mr. Parth Semwal, Advocates. + ITA 719/2018 MAX LIFE INSURANCE COMPANY LIMITED (FORMERLY KNOWN AS MAX NEW YORK LIFE INSURANCE CO. LTD.) ..... Appellant Through: Mr. Mayank Nagi, Advocate. 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 15:17:56

versus DEPUTY COMMISSIONER OF INCOME TAX ..... Respondent Through: Mr. Zoheb Hossain, Advocate with Mr. Vipul Agrawal and Mr. Parth Semwal, Advocates. + ITA 722/2018 MAX LIFE INSURANCE COMPANY LIMITED (FORMERLY KNOWN AS MAX NEW YORK LIFE INSURANCE CO. LTD.) ..... Appellant Through: Mr. Mayank Nagi, Advocate. versus DEPUTY COMMISSIONER OF INCOME TAX ..... Respondent Through: Mr. Zoheb Hossain, Advocate with Mr. Vipul Agrawal and Mr. Parth Semwal, Advocates. + ITA 818/2019 MAX NEW YORK LIFE INSURANCE COMPANY LTD. ..... Appellant Through: Mr. Mayank Nagi, Advocate. versus ASSISTANT COMMISSIONER OF INCOME TAX ..... Respondent Through: Mr. Zoheb Hossain, Advocate with Mr. Vipul Agrawal and Mr. Parth Semwal, Advocates. CORAM: HON'BLE MR. JUSTICE MANMOHAN HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA 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 15:17:56

O R D E R % 21.11.2022 At the request of learned counsel for appellant, adjourned to 19th April, 2023. MANMOHAN, J MANMEET PRITAM SINGH ARORA, J NOVEMBER 21, 2022 js 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 15:17:56

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