$~225 to 235
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					        Date of decision: 4th February, 2026
+ 	ITA 95/2026 & CM APPL. 7703/2026
+ 	ITA 97/2026 & CM APPL. 7707/2026 
+ 	ITA 98/2026 & CM APPL. 7708/2026
+ 	ITA 99/2026 & CM APPL. 7712/2026
+ 	ITA 101/2026 & CM APPL. 7720/2026
+ 	ITA 102/2026 & CM APPL. 7721/2026
+ 	ITA 104/2026 & CM APPL. 7728/2026

	THE PR. COMMISSIONER OF INCOME TAX -CENTRAL -1
.....Appellant
Through:	Mr. Ruchir Bhatia, SSC with Mr. Anant Mann, Mr. Pratyash Gupta & Mr. Pranjal Singh, Advs.
				versus

	INDRANI SATHE						      .....Respondent
Through:	Mr. Prakash Chand Yadav, Mr. Manj Bala Yadav & Mr. Manish Yadav, Advs.
+ 	ITA 96/2026 & CM APPL. 7706/2026
+ 	ITA 100/2026 & CM APPL. 7714/2026
+ 	ITA 103/2026 & CM APPL. 7722/2026
+ 	ITA 105/2026 & CM APPL. 7737/2026
     THE PR. COMMISSIONER OF INCOME TAX -CENTRAL -1
.....Appellant
Through:	Mr. Ruchir Bhatia, SSC with Mr. Anant Mann, Mr. Pratyash Gupta & Mr. Pranjal Singh, Advs.
				versus

	SUBHASH SATHE					      .....Respondent
Through:	Mr. Prakash Chand Yadav, Mr. Manj Bala Yadav & Mr. Manish Yadav, Advs.

	CORAM:
	HON'BLE MR. JUSTICE DINESH MEHTA
	HON'BLE MR. JUSTICE VINOD KUMAR
J U D G M E N T
DINESH MEHTA, J.(Oral)
1.  Present appeal has been directed against the common judgment in the order dated 29.05.2025 passed by the learned Income Tax Appellate Tribunal, Bench “G” New Delhi (hereinafter referred to as “the Tribunal”), whereby the Tribunal has rejected appeals filed by the Department for the Assessment Year (AY) 2006-07 to 2011-12, while relying upon judgment of this Court rendered in the case of Principal Commissioner of Income Tax, Central-1, Delhi v. Smt. Sneh Lata Sawhney and Ors. reported in 2025:DHC:3617-DB. 
2. Before Mr. Ruchir Bhatia, learned Senior Standing Counsel for the appellant could advance his submissions, learned counsel for the respondent invited Court’s attention that even if the best argument of the appellant is to be taken into account, the appellant’s appeals are anyway liable to be rejected, in view of the recent judgment of this Court rendered on 22.01.2026, in the case of Principal Commissioner of Income Tax, Central-1, Delhi v. Sanjay Jain reported in 2026:DHC:585-DB. 
3. He submitted that the only difference in the case of Sanjay Jain (supra) is that the treaty in question was between India and Hong Kong, whereas in the instant case the treaty is between India and Switzerland. He prayed that all these appeals be dismissed.
4. Having heard learned counsel for the parties, we are of the considered opinion that these appeals are liable to be dismissed in light of the judgment of this Court in the case of Sneh Lata Sawhney (supra) which has further been followed and elaborated by this Court in the case of Sanjay Jain (supra). 
5. All the appeals so also the pending applications are dismissed.



(DINESH MEHTA)
JUDGE


(VINOD KUMAR)
JUDGE
FEBRUARY 4, 2026/sr
                                                                                           

ITA 95/2026 & other connected matters                                                          Page 3 of 3