Delhi High Court - Orders
Stratagem Portfolio (P) Ltd vs Assistant Commissioner Of Income Tax ... on 25 February, 2022
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~47
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3438/2022
STRATAGEM PORTFOLIO (P) LTD
..... Petitioner
Through: Mr.Gautam Jain & Mr.Piyush Kumar
Kamal, Advs.
versus
ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 22(2)
DELHI & ANR.
..... Respondents
Through: Mr.Ruchir Bhatia, Sr. Standing
Counsel with Ms.Mansie Jain, Adv.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 25.02.2022 CM APPL. 10036/2022 (Exemption) Allowed, subject to all just exceptions. Accordingly, the application stands disposed of. W.P.(C) 3438/2022 Leaned counsel for the petitioner states that though the impugned notice in the present matter is dated 31st March, 2021, yet the same has been issued on or after 1st April, 2021. The said contention is disputed by learned counsel for the revenue.
Issue notice. Mr.Ruchir Bhatia, Advocate accepts notice on behalf of respondents. He prays for and is permitted to file a counter affidavit within two weeks. Rejoinder affidavit, if any, be filed before the next date of hearing.
Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:28.02.2022 13:32:02List on 14th March, 2022 along with connected matters.
MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 25, 2022/rv Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:28.02.2022 13:32:02