IN THE HIGH COURT OF DELHI AT NEW DELHI 
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   ITA 32/2012  
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 CIT            ..... Appellant 
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 Through Mr. Kamal Sawhney, Sr. standing counsel (income tax) 
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 versus 
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 ANKIT GUPTA         ..... Respondent 
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 Through 
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 ITA 35/2012 
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 CIT            ..... Appellant 
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 Through Mr. Kamal Sawhney, Sr. standing counsel (income tax) 
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 versus 
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 ANKIT GUPTA         ..... Respondent 
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 Through 
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 ITA 37/2012 
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 CIT            ..... Appellant 
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 Through Mr. Kamal Sawhney, Sr. standing counsel (income tax) 
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 versus 
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 ANKIT GUPTA         ..... Respondent 
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 Through 
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 ITA 38/2012 
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 CIT            ..... Appellant 
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 Through Mr. Kamal Sawhney, Sr. standing counsel (income tax) 
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 versus 
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 ANKIT GUPTA         ..... Respondent 
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 Through 
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 CORAM: 
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 HON'BLE MR. JUSTICE SANJIV KHANNA 
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 HON'BLE MR. JUSTICE R.V.EASWAR 
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 O R D E R 
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      25.01.2012 
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 Admit. 
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 The following substantial questions of law arise for consideration: 
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 ?1. Whether the Income Tax Appellate Tribunal is correct in annulling the 
 block assessment order ? 
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 2.  Whether the Income Tax Appellate Tribunal has erred in law in presuming that the seized document did not belong to the respondent? 
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 3.  Whether the order of Income tax Appellate Tribunal is perverse in the 
 facts and circumstances of the case?? 
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 To be listed along with ITA No.499/2011, CIT Vs. Renu Constructions 
 Pvt. Ltd. and other connected matters. 
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 Steps for service will be taken in seven days. 
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 List for completion of service before the Joint Registrar on 28th 
 February, 2012. 
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 Filing of paper book is dispensed with. 
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 Parties are however given liberty to file documents/material which 
 were filed before the tribunal/authorities within a period of 12 weeks. 
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 The period of 12 weeks in the case of the respondents will begin 
 from the date of service of notice. 
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 Liberty is granted to the Revenue, to file an application for early 
 hearing and disposal of this appeal and other connected appeals. 
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 SANJIV KHANNA, J 
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 R.V.EASWAR, J 
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 JANUARY   25, 2012 
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 rs 
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 $ 34 
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