Delhi High Court - Orders
M/S Sant Sandesh Media And ... vs Income Tax Officer Ward 22(3) Delhi And ... on 18 February, 2022
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~37, 54, 57, 58 & 59
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3038/2022
M/S SANT SANDESH MEDIA AND COMMUNICATION PVT.
LTD. ..... Petitioner
Through: Mr.Rishab Singla & Mr. Pawan Shree
Agrawal, Advs.
versus
INCOME TAX OFFICER WARD 22(3) DELHI AND ANR
..... Respondents
Through: Mr.Sunil Agarwal, Sr. Standing
Counsel with Mr.Tushar Gupta, Jr.
Standing Counsel & Mr.Samarth
Chaudhari, Adv.
$~54
+ W.P.(C) 3070/2022
CONCEPT INFRADEVELOPERS PVT LTD ..... Petitioner
Through: Mr.Rajeev Sharma & Mr.Aditya
Sharma, Advs.
versus
INCOME TAX DEPARTMENT, OFFICE OF THE INCOME TAX
OFFICER WARD -6 (1), DELHI AND ANR. ..... Respondents
Through: Mr.Sanjay Kumar, Sr. Standing
Counsel with Ms.Easha Kadiyan, Jr.
Standing Counsel.
$~57
+ W.P.(C) 3074/2022
ABHISHEK AGGARWAL ..... Petitioner
Through: Mr.P Roychaudhuri, Adv.
versus
ITO WARD 54 (1), DELHI & ANR. ..... Respondents
Through: Mr.Sanjay Kumar, Sr. Standing
Counsel with Ms.Easha Kadiyan, Jr.
Standing Counsel.
$~58
+ W.P.(C) 3080/2022
DEEPAK AGGARWAL ..... Petitioner
Through: Mr.P Roychaudhuri, Adv.
Signature Not Verified
Digitally Signed
By:KRISHNA BHOJ
Signing Date:21.02.2022
20:51:19
versus
ITO WARD 54(1), DELHI & ANR. ..... Respondent
Through: Mr.Kunal Sharma, Sr. Standing
Counsel with Ms.Zehra Khan, Jr.
Standing Counsel & Mr.Shubhendu
Bhattacharyya, Adv.
$~59
+ W.P.(C) 3081/2022
DEEPAK AGGARWAL ..... Petitioner
Through: Mr.P Roychaudhuri, Adv.
versus
ITO WARD 54 1, DELHI & ANR. ..... Respondents
Through: Mr.Kunal Sharma, Sr. Standing
Counsel with Ms.Zehra Khan, Jr.
Standing Counsel & Mr.Shubhendu
Bhattacharyya, Adv.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 18.02.2022 CM APPL. 8823/2022 (Exemption) in W.P.(C) 3038/2022 CM APPL. 8882/2022 (Exemption) in W.P.(C) 3070/2022 CM APPL. 8888/2022 (Exemption) in W.P.(C) 3074/2022 CM APPL. 8924/2022 (Exemption) in W.P.(C) 3080/2022 CM APPL. 8928/2022 (Exemption) in W.P.(C) 3081/2022 Allowed, subject to all just exceptions. Accordingly, the applications stand disposed of. W.P.(C) 3038/2022 & CM APPL. 8822/2022 W.P.(C) 3070/2022 & CM APPL. 8881/2022 W.P.(C) 3074/2022 & CM APPL. 8887/2022 W.P.(C) 3080/2022 & CM APPL. 8923/2022 W.P.(C) 3081/2022 & CM APPL. 8927/2022 Learned counsel for the petitioners state that though the impugned notices in the present matters are dated 31st March, 2021, yet the same have Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:21.02.2022 20:51:19 been issued on or after 1st April, 2021. The said contention is disputed by learned counsel for the revenue.
Issue notice. Mr.Sunil Agarwal, Advocate, Mr.Sanjay Kumar, Advocate and Mr.Kunal Sharma, Advocate accept notice on behalf of respondents. They pray for and are permitted to file their counter affidavits within three weeks. Rejoinder affidavits, if any, be filed before the next date of hearing.
List on 14th March, 2022 along with connected matters.
MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 18, 2022/rv Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:21.02.2022 20:51:19