Rajasthan High Court - Jaipur
Dy Commissioner Of Income Tax And Anr vs Ms Manglam Build Developers Ltd And Anr on 28 September, 2018
Bench: Chief Justice, Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Special Appeal Writ No. 533/2018
1. Deputy Commissioner Of Income Tax (Benami
Transaction) and Initiating Officer Under The Prevention
of Benami Transaction Act-2016, Room No. 250, Statue
Circle, NCRB, Income Tax Office, Jaipur
2. Union Of India Through Its Secretary, Income Tax
Department, Government Of India, New Delhi.
----Appellants-Non-Petitioners
Versus
1. M/s Manglam Build Developers Limited (a registered
Companies registered Under The Companies Act, 1956)
through its Director, Shri Rambabu Agarwal S/o Shri
Madan Lal Agarwal, Resident Of H-55, Jhakhreshwar
Marg, Banipark, Jaipur
2. Shri Rambabu Agarwal Son Of Shri Madan Lal Agarwal,
Resident Of H-55, Jhakhreshwar Marg, Banipark, Jaipur
----Petitioner-Non-Appellant
Connected With
D.B. Special Appeal Writ No. 839/2018
1. Deputy Commissioner Of Income Tax, (Benami
Transaction) And Initiating Officer Under The Prevention
Of Benami Transactions Act, 2016, Room No. 250, Statue
Circle, Ncrb, Income Tax Office, Jaipur
2. Union Of India Through Its Secretary, Income Tax
Department, Government Of India, New Delhi
----Appellants-Non-Petitioners
Versus
1. M/s. Amar Pratap Developers Private Limited, A-21, Sadul
Ganj, Bikaner Through Its Director Shri Ashok Kumar
Modi S/o Shri Hanuman Prasad Modi, Resident Of A-21,
Sadul Ganj, Bikaner, At Present Resident Of Room No. 3,
3Rd Floor, Madhav Plaza, District Shooping Center,
Sahakar Marg, Jaipur
2. Ashok Kumar Modi S/o Hanuman Prasad Modi, Resident
Of A-21, Sadul Ganj, Bikaner At Present Resident Of
Room No. 3, 3Rd Floor, Madhav Plaza, District Shopping
(2 of 2) [SAW-533/2018]
Center, Sahakar Marg, Jaipur
----Petitioners-Non-Appellants
For Appellant(s) : Mr. R.B. Mathur with Mr. Nikhil
Simlote.
For Respondent(s) : Mr. M.M. Ranjan, Senior Counsel
assisted by Mr. Praminder Dadhich. HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE INDERJEET SINGH Order 28/09/2018
1. Learned counsel for the parties jointly submit that the two captioned appeals may be disposed of giving interim directions that the adjudicating authority may continue with the proceedings but shall not pass a final order.
2. Ordered accordingly.
3. The learned Single Judge would decide the writ petitions filed expeditiously.
(INDERJEET SINGH),J (PRADEEP NANDRAJOG),CJ MG/17-18 Powered by TCPDF (www.tcpdf.org)