Delhi High Court - Orders
Geetika Jain vs Addl. Commissioner Of Income Tax, ... on 20 January, 2022
Author: Vipin Sanghi
Bench: Vipin Sanghi, Jasmeet Singh
$~24-27.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1693/2021 and C.M. Nos.4853/2021 & 2291/2022
GEETIKA JAIN ..... Petitioner
versus
ADDL. COMMISSIONER OF INCOME TAX,
CENTRAL RANGE-5, NEW DELHI ..... Respondent
+ W.P.(C) 5294/2021 and C.M. Nos.16297/2021 & 2216/2022
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.
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.
Signature Not Verified
Digitally Signed
By:BHUPINDER SINGH
ROHELLA
Signing Date:21.01.2022 15:45
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
% 20.01.2022
1. These four petitions have been listed before us today on being marked by Hon'ble the Chief Justice on account of the fact that, inter alia, Manmohan, J. - who is heading the Bench hearing other connected matters has recused in W.P.(CRL) 618/2019 (Gautam Khaitan vs. Union of India & Ors) and W.P.(CRL) 1877/2019 (Ritu Khaitan vs. Union of India & Ors.).
2. Earlier, when the aforesaid two petitions of Gautam Khaitan and Ritu Khaitan were listed before us, on the application of the petitioners, we have directed the said petitions to be clubbed with the other two petitions listed before us today, namely W.P.(C) 1693/2021 (Geetika Jain vs. Addl. Commissioner of Income Tax, Central Range-5, New Delhi) and W.P.(C) 5294/2021 (Deepak Talwar vs. Union of India & Ors.).
3. Because of the recusal by Manmohan, J. in the cases of Gautam Khaitan and Ritu Khaitan, an anomalous situation has arisen inasmuch, as, certain matters are still listed before His Lordship's Bench - wherein similar questions have been raised, while the present four cases have been separated and listed before this Bench. So as to avoid contradictory views, it would be appropriate that all petitions raising same, or similar questions are heard and decided by the same Bench.
Signature Not Verified Digitally Signed By:BHUPINDER SINGH ROHELLA Signing Date:21.01.2022 15:454. Mr. Hossain - who appears for the respondent Department in all these matters, may place before this Court - after taking instructions, a list of all such matters where same, or similar issues have been raised. The said list be circulated before the next date.
5. List on 04.02.2022.
VIPIN SANGHI, J JASMEET SINGH, J JANUARY 20, 2022 B.S. Rohella Signature Not Verified Digitally Signed By:BHUPINDER SINGH ROHELLA Signing Date:21.01.2022 15:45