Delhi High Court - Orders
Baani Technology Service Pvt. Ltd. ... vs Assistant Commissioneer Of Income Tax, ... on 28 March, 2022
Author: Manmohan
Bench: Manmohan, Dinesh Kumar Sharma
$~94 & 95
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4893/2022 & C.M.No.14642-14643/2022
BAANI TECHNOLOGY SERVICE PVT. LTD. -AFTER MERGER
OF -BAANI FACILITIES MANAGEMENT PVT. LTD..... Petitioner
Through Mr.Ananya Kapoor, Advocate.
versus
ASSISTANT COMMISSIONEER OF INCOME TAX, CENTRAL
CIRCLE 2, DELHI ..... Respondent
Through Mr.Sunil Agarwal, senior standing
counsel for the Revenue with
Mr.Tushar Gupta and Mr.Samarth
Chaudhari, Advocates.
+ W.P.(C) 4896/2022 & C.M.No.14647-14648/2022
BAANI TECHNOLOGY SERVICE PVT. LTD. -AFTER MERGER
OF -BAANI FACILITIES MANAGEMENT PVT. LTD..... Petitioner
Through Mr.Ananya Kapoor, Advocate.
versus
ASSISTANT COMMISSIONEER OF INCOME TAX, CENTRAL
CIRCLE 2, DELHI ..... Respondent
Through Mr.Sunil Agarwal, senior standing
counsel for the Revenue with
Mr.Tushar Gupta and Mr.Samarth
Chaudhari, Advocates.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 28.03.2022 Present writ petitions have been filed challenging the notices dated Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:29.03.2022 17:16:30 31st March, 2021 issued by respondent no.1 under Section 148 of the Income Tax Act, 1961 and all the proceedings initiated pursuant thereto.
Mr.Sunil Agarwal, learned senior standing counsel, who appears on advance notice for the respondent, states that the proceedings initiated in pursuance to the impugned show-cause notices have been dropped by the Assessing Officer. The said statement is taken on record.
In view of the aforesaid statement, present writ petitions along with pending applications are disposed of as satisfied.
MANMOHAN, J DINESH KUMAR SHARMA, J MARCH 28, 2022 KA Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:29.03.2022 17:16:30