CIT vs. NARESH K TREHAN

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ITA - 1262 / 2011HC Delhi09 August 20182 pages
For Petitioner: RASHMI CHOPRA
AI SummaryRemanded

What did the High Court hold?

The Court acknowledged the adjournment request from the respondents and did not object. Consequently, the cases were adjourned to a future date for further proceedings.

What were the facts?

The provided text is an order from the Delhi High Court concerning multiple Income Tax Appeals. The order notes that an adjournment slip was circulated on behalf of the respondents, which was not objected to by the appellants.

What were the issues?

The primary issue was the adjournment of the hearing of the Income Tax Appeals due to a request from the respondents.

AI-generated summary — verify with the full judgment below

$~29 to 32 * IN THE HIGH COURT OF DELHI AT NEW DELHI 29 + C.M. Appl. Nos. 20315/2015, 20545/2015, 21662/2015 & 30710/2016 in ITA 1428/2006

C.I.T

..... Appellant Through: Mr. Zoheb Hossain & Mr. Deepak Anand, Advocates

versus

M/S ESCORTS LTD

..... Respondent

Through: Mr. Simran Mehta, Advocate

30 + ITA 2011/2010

CIT

..... Appellant Through: Mr. Zoheb Hossain & Mr. Deepak Anand, Advocates

versus

BIG APPLE CLOTHING PVT LTD

..... Respondent

Through: Mr. Simran Mehta, Advocate

31 + ITA 1262/2011, C.M. Appl. No. 21759/2011

CIT

..... Appellant Through: Mr. Zoheb Hossain & Mr. Deepak Anand, Advocates

versus

NARESH K TREHAN

..... Respondent

Through: Mr. Simran Mehta, Advocate

ITA 1428/2006, 2011/2010, 1262/2011 & 665/2016

Page 1 of 2 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 02:53:33

32 + ITA 665/2016, C.M. Appl. No. 31881/2016

PR COMMISSIOER OF INCOME TAX-1 ..... Appellant Through: Mr. Zoheb Hossain & Mr. Deepak Anand, Advocates

versus

AAA PORTFOLIO PVT. LTD.

..... Respondent

Through: Mr. Sharad Agarwal, Advocate

CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE A. K. CHAWLA O R D E R %

09.08.2018

An adjournment slip has been circulated on behalf of the respondent, which is not objected to. List on 1st November, 2018.

S. RAVINDRA BHAT, J

A. K. CHAWLA, J AUGUST 09, 2018 rd

ITA 1428/2006, 2011/2010, 1262/2011 & 665/2016

Page 2 of 2

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 02:53:33

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