Delhi High Court - Orders
Sumit Chaudhary vs Income Tax Office & Anr on 3 September, 2024
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~58 to 61
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 6928/2024 & CRL.M.A. 26497/2024
SUMIT CHAUDHARY .....Petitioner
Through: Mr. N.P. Sahni & Ms. Kumali Abbas,
Advocates.
versus
INCOME TAX OFFICE & ANR. .....Respondents
Through: Mr. Sunil Agarwal, Sr. Standing
Counsel, Mr. Shivansh B. Pandya, Jr.
Standing Counsel, Mr. Viplav
Acharya, Jr. Standing Counsel & Mr.
Utkarsh Tiwari, Advocate.
59
+ CRL.M.C. 6930/2024 & CRL.M.A. 26504/2024
M/S AMBIENCE FACILITIES MANAGEMENT PVT LTD
.....Petitioner
Through: Mr. N.P. Sahni & Ms. Kumali Abbas,
Advocates.
versus
INCOME TAX OFFICE & ANR. .....Respondents
Through: Mr. Sunil Agarwal, Sr. Standing
Counsel, Mr. Shivansh B. Pandya, Jr.
Standing Counsel, Mr. Viplav
Acharya, Jr. Standing Counsel & Mr.
Utkarsh Tiwari, Advocate.
60
+ CRL.M.C. 6945/2024 & CRL.M.A. 26536/2024
RUPA RAM .....Petitioner
Through: Mr. N.P. Sahni & Ms. Kumali Abbas,
Advocates.
versus
INCOME TAX OFFICE & ANR. .....Respondents
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 05/09/2024 at 01:39:37
Through: Mr. Sunil Agarwal, Sr. Standing
Counsel, Mr. Shivansh B. Pandya, Jr.
Standing Counsel, Mr. Viplav
Acharya, Jr. Standing Counsel & Mr.
Utkarsh Tiwari, Advocate.
61
+ CRL.M.C. 6951/2024 & CRL.M.A. 26548/2024
SHEKHAR SINGH .....Petitioner
Through: Mr. N.P. Sahni & Ms. Kumali Abbas,
Advocates.
versus
INCOME TAX OFFICE & ANR. .....Respondents
Through: Mr. Sunil Agarwal, Sr. Standing
Counsel, Mr. Shivansh B. Pandya, Jr.
Standing Counsel, Mr. Viplav
Acharya, Jr. Standing Counsel & Mr.
Utkarsh Tiwari, Advocate.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 03.09.2024 CRL.M.A. 26496/2024 (Exemption) in CRL.M.C. 6928/2024 CRL.M.A. 26503/2024 (Exemption) in CRL.M.C. 6930/2024 CRL.M.A. 26535/2024 (Exemption) in CRL.M.C. 6945/2024 CRL.M.A. 26547/2024 (Exemption) in CRL.M.C. 6951/2024
1. Allowed, subject to all just exceptions.
2. The applications are disposed of.
CRL.M.C. 6928/2024 & CRL.M.A. 26495/2024 (Stay) CRL.M.C. 6930/2024 & CRL.M.A. 26502/2024 (Stay) CRL.M.C. 6945/2024 & CRL.M.A. 26534/2024 (Stay) CRL.M.C. 6951/2024 & CRL.M.A. 26546/2024(Stay)
3. The present Petitions under Section 482 of the Code of Criminal 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 05/09/2024 at 01:39:37 Procedure, 1973/Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 have been filed on behalf of the petitioner seeking to set aside the impugned Complaints all dated 05.08.2023 filed vide Ct. Case No. 1573/2023 registered under Section 276B read with Section 278B/278E of the Income Tax Act, 1961.
4. Learned counsel for the petitioners submits that the similar matters have been listed on 19.11.2024 and the present petitions may also be listed on the same day.
5. Accordingly, list these petitions on 19.11.2024.
6. The proceedings of the Criminal Case No. 1573/2023 are stayed till the next date of hearing.
NEENA BANSAL KRISHNA, J SEPTEMBER 3, 2024 S.Sharma 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 05/09/2024 at 01:39:38