Anuj Dewan vs National Faceless Appeal Centre & Ors
2026 Latest Caselaw 44 Del

Delhi High Court

Anuj Dewan vs National Faceless Appeal Centre & Ors on 7 January, 2026

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                          *       IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                      Date of decision: 7th January, 2026.
                          +       W.P.(C) 129/2026
                                  ANUJ DEWAN                                                .....Petitioner
                                                     Through:       Mr. Sahil Gupta, Adv.

                                                     versus

                                  NATIONAL FACELESS APPEAL CENTRE & ORS.
                                                                             .....Respondents
                                               Through: Mr. Gaurav Gupta, SSC for Income
                                                        Tax Deptt. with Mr. Shivendra Singh,
                                                        JSC, Mr. Yojit Pareek, JSC & Mr.
                                                        Surya Jindal, Advs.
                                                        Mr. Vinay Yadav, CGSC for R-2/UOI
                                                        with Mr. Ansh Kalra, Ms. Kamna
                                                        Behrani, Mr. Neeraj Raj Paulose,
                                                        Advs.
                                  CORAM:
                                  HON'BLE MR. JUSTICE DINESH MEHTA
                                  HON'BLE MR. JUSTICE VINOD KUMAR
                                                     JUDGMENT

DINESH MEHTA, J. (Oral) CM APPL. 646/2026 (exemption)

1. Allowed, subject to all just exceptions.

2. Application stands disposed of.

W.P.(C) 129/2026

3. By way of present petition, petitioner is seeking direction to Appellate Authority, namely, Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFSC), to hear his appeal expeditiously, which

according to him, is pending for last four years.

4. Learned counsel appearing for petitioner submitted that the petitioner has filed an appeal as back as on 22.10.2021 and in spite of the fact that more than four years has elapsed, the Appellate Authority has not taken up his appeal for consideration. He submitted that the petitioner has moved an application on 26.08.2025 for early disposal of his appeal, but no heed has been paid.

5. Mr. Gaurav Gupta, learned counsel appearing for the respondents, on the other hand, submitted that CBDT has issued a circular dated 07.03.2024 and the petitioner's case does not fall in any of the categories, for early disposal. He nevertheless submitted that if the petitioner moves an application for early hearing of the appeal, the Appellate Authority would consider the same as expeditiously as possible.

6. In view of the aforesaid, the writ petition is disposed of with a direction to the Appellate Authority to consider petitioner's application for early hearing of the appeal, if filed within a period of two weeks from today.

DINESH MEHTA (JUDGE)

VINOD KUMAR (JUDGE) JANUARY 7, 2026/ck