PR CIT-08 vs. M/S STEEL AUTHORITY OF INDIA LIMITED.

$~20 to 25 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 1168/2010 COMMISSIONER OF INCOME TAX .....Appellant Through: versus STEEL AUTHORITY OF INDIA LTD .....Respondent Through: + ITA 1170/2010 COMMISSIONER OF INCOME TAX .....Appellant Through: versus STEEL AUTHORITY OF INDIA LTD .....Respondent Through: + ITA 1173/2010 COMMISSIONER OF INCOME TAX .....Appellant Through: versus STEEL AUTHORITY OF INDIA LTD .....Respondent Through: + ITA 692/2012 COMMISSIONER OF INCOME TAX DELHI-III .....Appellant Through: versus STEEL AUTHORITY OF INDIA LIMITED .....Respondent Through: + ITA 342/2013 COMMISSIONER OF INCOME TAX-III .....Appellant Through: versus STEEL AUTHORITY OF INDIA LIMITED .....Respondent Through: + ITA 304/2016 PR CIT-08 .....Appellant Through: versus M/S STEEL AUTHORITY OF INDIA LIMITED. .....Respondent Through: 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 17/10/2025 at 12:03:23

Present: Mr Debesh Panda, SSC Ms. Zebra Khan, Mr. Vikramaditya Singh, JSCs Ms Anauntta Shankar and Ms Ravicha Sharma, Advocates for the Appellant. CORAM: HON'BLE MR. JUSTICE V. KAMESWAR RAO HON'BLE MR. JUSTICE VINOD KUMAR O R D E R % 13.10.2025 1. These appeals have been filed by the appellant/revenue. The learned counsel for the appellant states that the respondent has settled the dispute under the Vivad Se Vishwas Scheme. 2. This aspect is acknowledged by the learned counsel for the respondent/assessee also. At this stage, learned counsel for the appellant has handed over to the Court Form-5 under Rule 7 evidencing the full and final settlement of all the six appeals. The same are taken on record. 3. The learned counsel for the parties states that, in view of the settlement, the appeals be disposed of as settled. It is ordered accordingly. V. KAMESWAR RAO, J VINOD KUMAR, J OCTOBER 13, 2025 rt 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 17/10/2025 at 12:03:23