Delhi High Court - Orders
Vishal Verma And Ors vs Union Of India And Ors on 8 February, 2024
Author: Yashwant Varma
Bench: Yashwant Varma, Purushaindra Kumar Kaurav
$~50
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1868/2024
VISHAL VERMA AND ORS ..... Petitioner
Through: Mr. Atul Verma, Adv.
versus
UNION OF INDIA AND ORS ..... Respondents
Through: Mr. Ajay Kumar, Sr. PC with
Mr. Ashok Kr. Suri, Adv. for
R-1 and R-2.
Mr. Puneet Rai, Sr. SC, Mr.
Ashvini Kumar, Mr. Rishabh
Nangia, Advs. for Income Tax
Dept.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR
KAURAV
ORDER
% 08.02.2024
CM APPL. 7797/2024 (Ex.)
1. Allowed, subject to all just exceptions.
2. The application is disposed of.
W.P.(C) 1868/2024
3. We note that the seven writ petitioners are aggrieved by the demands which have been separately raised against them by the respondents. In that view of the matter, we are of the considered opinion that it would not be conducive for them to join as writ petitioners in a single writ petition.
4. Consequently, while according liberty to petitioner no.1 to continue the instant proceedings, we grant liberty to learned counsel to delete petitioner nos. 2 to 7 from the array of parties with liberty 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 12/02/2024 at 21:51:34 reserved for them to file writ petitions individually afresh. Let an amended memo of parties be placed on the record on or before the next date fixed.
5. The grievance of the writ petitioner essentially flows from the working of the Income Tax e-Filing Portal and the issues which were faced in light of the obligations placed under Section 206AA of the Income Tax Act, 1961 ["Act"]. According to the writ petitioner while filling out the details relating to Tax Deducted at Source ["TDS"], it was only granted the opportunity to choose the option of 1%.
6. Let Mr. Rai, learned counsel, consequently obtain instructions.
7. List again on 29.02.2024.
YASHWANT VARMA, J.
PURUSHAINDRA KUMAR KAURAV, J.
FEBRUARY 8, 2024/neha 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 12/02/2024 at 21:51:34