Delhi High Court - Orders
Geetika Jain vs Addl. Commissioner Of Income Tax, ... on 4 February, 2022
Author: Vipin Sanghi
Bench: Vipin Sanghi, Jasmeet Singh
$~15 to 18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1693/2021and C.M. No.4853/2021
GEETIKA JAIN ..... Petitioner
versus
ADDL. COMMISSIONER OF INCOME TAX, CENTRAL RANGE-
5, NEW DELHI ..... Respondent
+ W.P.(C) 5294/2021 and C.M. No.16297/2021
DEEPAK TALWAR ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
+ W.P.(CRL) 618/2019 and Crl.M.A. Nos.4336/2019, 12696/2020,
4991/2021, 4992/2021, 4993/2021, 8400/2021, 12572/2021 &
12573/2021
GAUTAM KHAITAN ..... Petitioner
versus
UNION OF INDIA & ORS ..... Respondents
+ W.P.(CRL) 1877/2019 and Crl.M.A. Nos. 30829/2019, 12695/2020,
4955/2021, 4956/2021, 4957/2021 & 19745/2021
RITU KHAITAN ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
MEMO OF APPEARANCE
Mr. Rohit Jain & Mr. Aniket D. Agrawal, Advocates for the petitioner
in W.P.(C.) No. 1693/2021.
Mr. Tanveer Ahmed Mir, Mr.Prabhav Ralli & Mr. Vaibhav Suri,
Advocates for the petitioner in W.P.(C.) No. 5294/2021.
Signature Not Verified
Digitally Signed By:AMIT
ARORA
Signing Date:09.02.2022
17:05:14
Mr. P.V. Kapur, Senior Advocate with Mr. A.T. Patra, Mr. Aditya
Ghadge, Mr. Siddharth Kapur, Ms.Kaveri & Mr.Nagrath, Advocates
for the petitioners in W.P.(Crl.) Nos.618/2019 & 1877/2019.
Mr. Sameer Sinha & Mr. Amit Mahajan, Advocates for respondent
No.1/ UOI in W.P.(CRL) 1877/2019.
Mr. Zoheb Hossain, Sr. Standing Counsel with Mr. Vipul Agarwal &
Mr. Parth Samwal, Jr. Standing Counsels for the Revenue in all
matters.
CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 04.02.2022 The present order is passed in continuation of the last order and may be read along with it.
In pursuance of the last order dated 20.01.2022, Mr. Hossein has placed before this Court, the complete list of cases under the Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015 involving some common issues. The particulars of the said cases are as follows:
S.No. Name of the WPC No Name of the Date of Petitioner Sr Standing Allocation Counsel
1. Gautam Khaitan W.P.(CRL) 618/2019 Zoheb 25.02.2019 Vs Union of Hossain India & Ors.
2. Ritu Khaitan Vs W.P.(CRL)1877/2019 Zoheb 09.07.2019 Union of India Hossain & Ors.
3. Surendra Kumar W.P.(C)1503/2021 Zoheb 14.05.2021 Jain Vs. Addl. Hossain CIT Signature Not Verified Digitally Signed By:AMIT ARORA Signing Date:09.02.2022 17:05:14
4. Geetika Jain Vs W.P.(C)1693/2021 Zoheb 14.05.2021 Addl. CIT Hossain
5. Poonam Jain Vs W.P.(C)1692/2021 Zoheb 14.05.2021 Addl. Hossain Commissioner of Income Tax
6. Manavinder W.P.(C)5012/2021 Zoheb 14.05.2021 Singh Vs Dy Hossain Director of Income Tax-
(Inv) Unit 3(4), New Delhi
7. Robert Vadra Vs W.P.(C)5561/2021 Zoheb 24.05.2021 Union of India Hossain & Ors.
8. Deepak Talwar W.P.(C)5294/2021 Zoheb 10.05.2021 Vs Union of Hossain India & Ors
9. "Harvansh W.P.(C)5559/2021 Sunil Kumar 25.05.2021 Chawla Vs MoF Agarwal & Ors
10. Anil Kumar W.P.(C) 5007/2021 Sanjay 22.12.2021 Mittal Vs. Kumar Assistant Commissioner of Income Tax
11. Anoop Kumar W.P.(C) 5170/2021 Sanjay 03.05.2021 Gupta Vs. Kumar Assistant Commissioner of Income Tax
12. Arun Kumar W.P.(C) 5181/2021 Sanjay 03.05.2021 Gupta Vs. Kumar Assistant Commissioner of Income Tax
13. K L Madhok Vs. W.P.(C) 6092/2021 Kunal 03.07.2021 UOI Sharma
14. Mohit Jain Vs W.P.(C) 217/2021 Ajit Sharma 03.01.2022 Dy. Director of Income Tax & Ors.
Signature Not Verified Digitally Signed By:AMIT ARORA Signing Date:09.02.2022 17:05:14As noticed in our previous order, HMJ Manmohan has recused in some of these matters i.e. W.P.(CRL) 618/2019 Gautam Khaitan vs. Union of India and W.P.(CRL) 1877/2019 Ritu Khaitan vs. Union of India.
In view of the aforesaid, we direct the listing of all the 14 cases aforesaid for Hon'ble the Chief Justice for being marked to the same bench for hearing of the common legal issue involved in all these cases. Let the matters be listed before the bench, to which they are marked by Hon'ble the Chief Justice, on 28.02.2022. The registry shall issue Court notices to the petitioners of the cases which are not listed today, informing them of the order passed by this Court and the fact that matter is now listed on 28.02.2022. Notices shall be issued to the parties as well as the Counsels, electronically.
In addition, Mr. Hossein should also communicate the order passed today to all the petitioners in the aforesaid writ petitions, electronically, informing them of the next date.
VIPIN SANGHI, J JASMEET SINGH, J FEBRUARY 4, 2022/dm Signature Not Verified Digitally Signed By:AMIT ARORA Signing Date:09.02.2022 17:05:14