Delhi High Court - Orders
Sanjay Kumar vs Union Of India & Anr on 5 February, 2024
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1584/2024
SANJAY KUMAR ..... Petitioner
Through: Mr. Abu Zar Ali, Advocate.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Avnish Singh, SPC with Mr.
Vishal Kumar Yadav, Mr. Aditya
Dembla, Ms. Kanchan Kumari,
Advocates.
Mr. Anurag Ojha, Senior Standing
Counsel with Mr. Subham Kumar,
Advocate for R-2.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE RAVINDER DUDEJA
ORDER
% 05.02.2024 CM APPL. 6586/2024 (for exemption) Exemption allowed, subject to all just exceptions. This application stands disposed of. W.P.(C) 1584/2024
1. Petitioner impugns order dated 07.03.2023, whereby registration of the petitioner has been cancelled on the ground that he has failed to file the returns.
2. Learned counsel for the petitioner submits that on account of some medical exigency in the family of the proprietor, returns could not be filed. He submits that after the registration was suspended, returns were not accepted, though an attempt was made by the petitioner to file the returns. Learned counsel submits that petitioner is willing to make all requisite compliances for filing returns and prays that registration be restored.
W.P.(C) 1584/2024 Page 1 of 2This 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 06/02/2024 at 21:54:07
3. Issue notice. Notice is accepted by learned counsel for respondents, who prays for time to take instructions.
4. At request, list on 14.02.2024.
SANJEEV SACHDEVA, J RAVINDER DUDEJA, J FEBRUARY 5, 2024/vp W.P.(C) 1584/2024 Page 2 of 2 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 06/02/2024 at 21:54:07 $~33 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 1570/2024 NEERAJ PAPER MARKETING LIMITED. .... Petitioner Through: Ms. Kavita Jha, Mr. Shammi Kapoor, Ms. Swati Agarwal and Ms. Prachi Jain, Advocates.
versus SALES TAX OFFICER CLASS II, NEW DELHI. .... Respondent Through: Ms. Shaguftha H. Badhwar, Ms. Samridhi Vats, Advocates for Mr. Rajeev Aggarwal, ASC.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA HON'BLE MR. JUSTICE RAVINDER DUDEJA ORDER % 05.02.2024 CM APPL. 6541/2024 (for exemption) Exemption allowed, subject to all just exceptions. This application stands disposed of. W.P.(C) 1570/2024& CM APPL. 6540/2024
1. Learned counsel for the petitioner submits that petitioner had responded to the show cause notice dated 28.09.2023 by filing a detailed reply giving all details and inputs with regard to allegations in the show cause notice along with all supporting documents. She submits that since the documents were voluminous, they have not been filed along with petition.
She submits that all the documents referred to in the reply are available in Court. She further submits that additional information was also furnished in support of the reply dated 29.11.2023, however, the impugned order dated 31.12.2023 is cryptic and unreasoned order, and merely states that reply is not clear and satisfactory and confirms the demand.
W.P.(C) 1570/2024 Page 1 of 2This 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 06/02/2024 at 21:54:08
2. Issue notice. Notice is accepted by learned counsel for respondent, who prays for time to take instructions.
3. At request, list on 07.02.2024.
SANJEEV SACHDEVA, J RAVINDER DUDEJA, J FEBRUARY 5, 2024/vp W.P.(C) 1570/2024 Page 2 of 2 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 06/02/2024 at 21:54:08 $~32 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 9453/2022 KUSUM SEHGAL. .... Petitioner Through: Appearance not given.
versus HERITAGE CONSERVATION COMMITTEE & ORS. ..... Respondents Through: Mr. Harish Vaidyanathan Shankar, CGSC with Mr. Srish Kumar Mishra, Mr. Alexander Mathai Paikaday and Mr. Krishnan V., Advocates.
Mr. Satyakam and Mr. Rishikesh Kumar, ASC, GNCTD with Ms. Sheenu Priya, Mr. Atik Gill, Mr. Sudhir Kumar Shukla, Mr. Sudhir and Mr. Pradyut Kashyap, Advocates. Mr. Febin M. Varghese, Advocate for R-2.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA HON'BLE MR. JUSTICE RAVINDER DUDEJA ORDER % 05.02.2024 CM APPL. 6863/2024 (for impleadment)
1. Issue notice. Notice is accepted by learned counsel for petitioner.
2. Said application has been filed contending that one of the properties, subject matter of this petition is owned by the applicant and applicant is affected by orders passed in this petition.
3. In view of the said submission, we are of the view that applicant is a necessary party and liable to be impleaded as a party in this petition. Accordingly, application is allowed.
4. Let the amended memo parties be filed by the petitioner within two weeks.W.P.(C) 9453/2022 Page 1 of 2
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 06/02/2024 at 21:54:08
5. Copy of the entire paperbook be furnished by the petitioner to the newly added respondent, who may file a counter affidavit thereto within four weeks thereafter. Rejoinder, if any, be filed before the next date of hearing.
6. List on the date fixed i.e. 04.04.2024.
SANJEEV SACHDEVA, J RAVINDER DUDEJA, J FEBRUARY 5, 2024/vp W.P.(C) 9453/2022 Page 2 of 2 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 06/02/2024 at 21:54:08 $~31 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2685/2021 MYRATGELDI MAMMEDOV. .... Petitioner Through: Mr. Pramod Kant Saxena, Advocate.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: None.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA HON'BLE MR. JUSTICE RAVINDER DUDEJA ORDER % 05.02.2024 CM APPLs. 6831/2024, 6832/2024 Issue notice to the learned Standing Counsel, returnable on the date fixed i.e. 28.03.2024.
SANJEEV SACHDEVA, J RAVINDER DUDEJA, J FEBRUARY 5, 2024/vp 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 06/02/2024 at 21:54:08 $~30 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CUSAA 9/2024 QUALCOMM INDIA PRIVATE LIMITED. .... Appellant Through: Mr. Vivek Sarin, Mr. Akash Gupta, Ms. Divyanshi Singh, Mr. Dhruv Dev Gupta, Mr. Satish C. Kaushik, Mr. Deepak Kumar Jain, Advocates.
versus COMMISSIONER OF CUSTOMS, DELHI AND ORS. ..... Respondents Through: Mr. Harpreet Singh, SSC with Ms. Suhani Mathur, Mr. Gurpreet Singh Gulati and Mr. Jatin Kumar Gaur, Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA HON'BLE MR. JUSTICE RAVINDER DUDEJA ORDER % 05.02.2024 CM APPL. 6865/2024 (for exemption) Exemption allowed, subject to all just exceptions. This application stands disposed of. CUSAA 9/2024& CM APPL. 6864/2024 (for stay)
1. Issue notice. None appears on behalf of respondents.
2. It appears that advance service has been done on incorrect e-mail addresses.
3. Mr. Harpreet Singh, learned Senior Standing Counsel, who is appearing for Customs in another matter, is present in Court and is requested to accept notice.
4. Let a digital copy of the paperbook be furnished to learned counsel for respondents during the course of a day. Learned counsel for the respondent prays for time to examine the paperbook and make his submissions.CUSAA 9/2024 Page 1 of 2
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 06/02/2024 at 21:54:08
5. At request, list on 28.02.2024.
SANJEEV SACHDEVA, J RAVINDER DUDEJA, J FEBRUARY 5, 2024/vp CUSAA 9/2024 Page 2 of 2 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 06/02/2024 at 21:54:08 $~29 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CUSAA 8/2024 NAWAL KISHORE SINGH. .... Appellant Through: Ms. Shikha Sapra and Ms. Reena Rawat, Advocates.
versus COMMISSIONER OF CUSTOMS (EXPORT). .... Respondent Through: Mr. Harpreet Singh, Senior Standing Counsel with Ms. Suhani Mathur, Mr. Jatin Kumar Gaur and Mr. Gurpreet Singh Gulati, Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA HON'BLE MR. JUSTICE RAVINDER DUDEJA ORDER % 05.02.2024 CM APPL. 6593/2024 (for exemption) Exemption allowed, subject to all just exceptions. This application stands disposed of. CUSAA 8/2024& CM APPLs. 6592/2024, 6594/2024
1. Issue notice. Notice is accepted by learned counsel for respondent, who prays for time to file reply.
2. Let the reply be filed within four weeks. Rejoinder thereto be filed within two weeks thereafter.
3. List on 16.05.2024.
SANJEEV SACHDEVA, J RAVINDER DUDEJA, J FEBRUARY 5, 2024/vp 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 06/02/2024 at 21:54:08 $~17 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 8247/2023 VENUS JAWAHHRAT. .... Petitioner Through: Mr. Sumit K. Batra, Mr. Manish Khurana and Ms. Priyanka Jindal, Advocates.
versus ASSISTANT COMMISSIONER, CGST, DELHI NORTH COMMISSIONERATE. .... Respondent Through: Appearance not given.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA HON'BLE MR. JUSTICE RAVINDER DUDEJA ORDER % 05.02.2024 CM APPL. 31712/2023 (for condonation of delay)
1. This is an application for condonation of delay of 25 days in re-filing of petition.
2. For the reasons stated in the application, it is allowed.
3. Delay of 25 days in re-filing of petition is condoned. W.P.(C) 8247/2023
4. A request for adjournment is made on behalf of petitioner to file rejoinder.
5. Let the same be filed within four weeks.
6. List on 16.05.2024.
SANJEEV SACHDEVA, J RAVINDER DUDEJA, J FEBRUARY 5, 2024/vp 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 06/02/2024 at 21:54:08 $~1 , 7 to 10 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ST.APPL. 6/2023 CALCOM VISION LTD. .... Petitioner Through: Mr. Shantanu Kanungo and Mr. Rajeev Bansal, Advocates.
versus THE COMMISSIONER, VAT. .... Respondent Through: Mr. Rajeev Aggarwal, ASC with Ms. Shaguftha H. Badhwar and Ms. Samridhi Vats, Advocates.
7.+ ST.APPL. 3/2023 & CM APPLs. 49279/2023 CALCOM ELECTRONICS LTD ..... Petitioner Through: Mr. Shantanu Kanungo and Mr. Rajeev Bansal, Advocates.
versus THE COMMISSIONER VAT THE TRADE AND TAX DEPARTMENT ..... Respondent Through: Mr. Rajeev Aggarwal, ASC with Ms. Shaguftha H. Badhwar and Ms. Samridhi Vats, Advocates.
8.+ ST.APPL. 4/2023 & CM APPL. 49277/2023 CALCOM ELECTRONICS LTD ..... Petitioner Through: Mr. Shantanu Kanungo and Mr. Rajeev Bansal, Advocates.
versus THE COMMISSIONER OF VAT THE TRADE AND TAX DEPARTMENT ..... Respondent Through: Mr. Rajeev Aggarwal, ASC with Ms. Shaguftha H. Badhwar and Ms. Samridhi Vats, Advocates.
9. ST.APPL. 6/2023 and connected matters Page 1 of 2This 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 06/02/2024 at 21:54:08 + ST.APPL. 5/2023 & CM APPL. 57706/2023 M/S CALCOM ELECTRONICS LTD. ..... Petitioner Through: Mr. Shantanu Kanungo and Mr. Rajeev Bansal, Advocates.
versus THE COMMISSIONER, VAT ..... Respondent Through: Mr. Rajeev Aggarwal, ASC with Ms. Shaguftha H. Badhwar and Ms. Samridhi Vats, Advocates.
10.+ ST.APPL. 7/2023 & CM APPL. 57660/2023 M/S CALCOM ELECTRONICS LTD. ..... Petitioner Through: Mr. Shantanu Kanungo and Mr. Rajeev Bansal, Advocates.
versus THE COMMISSIONER, VAT ..... Respondent Through: Mr. Rajeev Aggarwal, ASC with Ms. Shaguftha H. Badhwar and Ms. Samridhi Vats, Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA HON'BLE MR. JUSTICE RAVINDER DUDEJA ORDER % 05.02.2024
1. A request for adjournment is made on behalf of petitioner by learned counsel on the ground that he is unwell.
2. At request, list on 16.05.2024.
SANJEEV SACHDEVA, J RAVINDER DUDEJA, J FEBRUARY 5, 2024/vp ST.APPL. 6/2023 and connected matters Page 2 of 2 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 06/02/2024 at 21:54:08