COMMISSIONER OF INCOME TAX DELHI IV vs. DLF UNIVERSAL LTD.

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ITA - 121 / 2009HC Delhi30 November 20153 pages
For Petitioner: NP SAHNI,AJAY VOHRA
AI SummaryRemanded

What did the High Court hold?

The Court acknowledged an adjournment slip moved on behalf of the respondents (DLF entities). Consequently, the cases were adjourned to a future date for further proceedings.

What were the facts?

The appeals were filed by the Commissioner of Income Tax against DLF Universal Ltd. and its related entities. The matters were listed for hearing before the Delhi High Court.

What were the issues?

The specific legal issues and grounds for appeal are not detailed in this order, as it only pertains to the adjournment of the hearing.

AI-generated summary — verify with the full judgment below

$~15 to 26 * IN THE HIGH COURT OF DELHI AT NEW DELHI

+ ITA 121/2009

COMMISSIONER OF INCOME TAX DELHI IV ..... Appellant

versus

DLF UNIVERSAL LTD. ..... Respondent + ITA 453/2009

COMMISSIONER OF INCOME TAX ..... Appellant

versus

DLF UNIVERSAL LTD. ..... Respondent + ITA 407/2009

COMMISSIONER OF INCOME TAX DELHI IV ..... Appellant

versus

DLF UNIVERSAL LTD. ..... Respondent + ITA 408/2009

COMMISSIONER OF INCOME TAX ..... Appellant

versus

DLI LTD. (EARLIER DLF UNIVERSAL LTD.) ..... Respondent + ITA 440/2009

COMMISSIONER OF INCOME TAX DELHI IV ..... Appellant

versus

DLF UNIVERSAL LTD. ..... Respondent 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 00:26:12

+ ITA 815/2009

COMMISSIONER OF INCOME TAX ..... Appellant

versus

DLF LTD. ..... Respondent + ITA 1330/2009

COMMISSIONER OF INCOME TAX DELHI IV ..... Appellant

versus

DLF LTD. EARLIER DLF UNIVERSAL LTD. ..... Respondent + ITA 159/2010

COMMISSIONER OF INCOME TAX DELHI IV ..... Appellant

versus

DLF UNIVERSAL LTD. ..... Respondent + ITA 176/2010

COMMISSIONER OF INCOME TAX ..... Appellant

versus

DLF UNIVERSAL LTD. ..... Respondent + ITA 264/2010

COMMISSIONER OF INCOME TAX ..... Appellant

versus

DLF LTD ..... Respondent + ITA 326/2010

COMMISSIONER OF INCOME TAX DELHI IV ..... Appellant 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 00:26:12

versus

DLF UNIVERSAL LTD.

..... Respondent

+ ITA 377/2015

COMMISSIONER OF INCOME TAX DELHI IV ..... Appellant

versus

DLF UNIVERSAL LTD. ..... Respondent

Presence: Mr. N.P. Sahni, Sr. Standing Counsel for Revenue Ms. Kavita Jha and Mr. Vaibhav Kulkarni, Advocates for Assessee

CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MS. JUSTICE DEEPA SHARMA

O R D E R %

30.11.2015

An adjournment slip has been moved on behalf of the respondents.

List on 25.02.2016.

S. RAVINDRA BHAT, J

DEEPA SHARMA, J NOVEMBER 30, 2015 bg 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 00:26:12

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