Delhi High Court - Orders
Ajay Thakkar (On Behalf Of M/S Nicco ... vs Ito Ward 18(3) Delhi on 7 February, 2022
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~38
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2230/2022
AJAY THAKKAR (ON BEHALF OF M/S NICCO POWER
PROJECTS PVT LTD SINCE DISSOLVED)
..... Petitioner
Through: Mr.Nagesh Kumar Behl &
Mr.Mayank Pachauri, Advs.
versus
ITO WARD 18(3) DELHI
..... Respondent
Through: Mr.Udit Sharma, Adv for
Ms.Vibhooti Malhotra, Sr. Standing
Counsel.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 07.02.2022 The petition has been heard by way of video conferencing. CM APPL. 6419-20/2022 (Exemptions) Allowed, subject to all just exceptions. Accordingly, the applications stand disposed of. W.P.(C) 2230/2022 Learned counsel for the petitioner states that the issue raised in the present writ petition is covered by the decision of the Supreme Court in PCIT Vs. Maruti Suzuki India Ltd., (2019) 107 taxmann.com 375.
Issue notice. Mr.Udit Sharma, learned counsel for Revenue accepts notice. He states that the issue at hand is not covered by the aforesaid Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:10.02.2022 11:36:29 judgment but by the judgment passed by the Supreme Court in Dalmia Power Ltd. vs. ACIT (2020) 14 SCC 736.
Mr.Udit Sharma, learned counsel for the Revenue prays for some time to obtain instructions.
List on 14th February, 2022 along with connected matters. Till further order, there shall be a stay of the impugned notice issued under Section 148 of the Income Tax Act, 1961.
MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 7, 2022/rv Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:10.02.2022 11:36:29