RAMESH CHANDER SABHARWAL vs. COMMISSIONER OF INCOME TAX VIII DELHI

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ITA - 800 / 2008HC Delhi04 October 20182 pages
For Petitioner: KAMAL SAWHNAY
AI SummaryRemanded

What did the High Court hold?

The High Court directed that the appeals be listed for further hearing on a specified date. No substantive decision on the merits of the appeals has been rendered in this excerpt.

What were the facts?

This judgment concerns multiple appeals filed by both the Commissioner of Income Tax and Ramesh Chandra Sabharwal. The appeals were listed for hearing before the Delhi High Court. The specific details of the tax disputes are not elaborated in this excerpt.

What were the issues?

The core issues revolve around the tax liabilities and appeals filed by both parties. The specific legal questions are not detailed in this excerpt.

Which sections of the Income-tax Act were involved?

Not specified

AI-generated summary — verify with the full judgment below

$~11 to 22 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 188/2006

COMMISSIONER OF INCOME TAX DEL

..... Appellant

versus

RAMESH CHANDRA SABHARWAL

..... Respondent 12 + ITA 1449/2006

COMMISSIONER OF INCOME TAX

..... Appellant

versus

RAMESH CHANDER SABHARWAL

..... Respondent 13 + ITA 746/2008

RAMESH CHANDER SABHARWAL

..... Appellant

versus

COMMISSIONER OF INCOME TAX DELHI VIII ..... Respondent 14 + ITA 747/2008

RAMESH CHANDER SABHARWAL

..... Appellant

versus

COMMISSIONER OF INCOME TAX VII

..... Respondent 15 + ITA 748/2008

RAMESH CHANDER SABHARWAL

..... Appellant

versus

COMMISSIONER OFINCOME TAX VIII

..... Respondent 16 + ITA 749/2008

RAMESH CHANDER SABHARWAL

..... Appellant

versus

COMMISSIONER OF INCOME TAX VIII

..... Respondent 17 + ITA 771/2008

RAMESH CHANDER SABHARWAL

..... Appellant

versus

COMMISSIONER OF INCOME TAX VIII

..... Respondent 18 + ITA 776/2008

RAMESH CHANDER SABHARWAL

..... Appellant

versus

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 06:04:05

COMMISSIONER OF INCOME TAX VIII

..... Respondent 19 + ITA 785/2008

RAMESH CHANDER SABHARWAL

..... Appellant

versus

COMMISSIONER OF INCOMET AX VIII

..... Respondent 20 + ITA 790/2008

RAMESH CHANDER SABHARWAL

..... Appellant

versus

COMMISSIONER OF INCOME TAX

..... Respondent 21 + ITA 799/2008

RAMESH CHANDER SABHARWAL

..... Appellant

versus

COMMISSIONER OF INCOME TAX VIII

..... Respondent 22 + ITA 800/2008

RAMESH CHANDER SABHARWAL

..... Appellant

versus

COMMISSIONER OF INCOME TAX VIII DELHI ..... Respondent

Present: Ms.Kavita Jha and Mr.Vaibhav Kulkarni, Advocates for appellant in Item Nos.13 to 22 and for respondent in Item Nos.11 & 12.

Mr.Asheesh Jain, Sr. Standing Counsel, ITD for appellant in Item Nos.11 & 12 and for respondent in Items Nos.13 to 22.

CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE A. K. CHAWLA

O R D E R %

04.10.2018

At request of the learned counsel for the respondent, list on 08 th October, 2018 onwards at the end of list along with ITA Nos.757/2008, 774/2008, 819/2008 & 876/2008.

S. RAVINDRA BHAT, J

A. K. CHAWLA, J OCTOBER 04, 2018/ssc 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 06:04:05

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