Delhi High Court - Orders
Communist Party Of India (Marxist) vs Income Tax Department, Cir Exmpt 1(1), ... on 5 September, 2023
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9031/2023 & CM APPL. 34381/2023
COMMUNIST PARTY OF INDIA (MARXIST) ..... Petitioner
Through: Ms Rano Jain with Mr Venketesh
Chaurasia and Ms Ipsita Gupta, Advs.
versus
INCOME TAX DEPARTMENT, CIR EXMPT 1(1), DELHI
..... Respondent
Through: Mr Sanjeev Menon, Standing
Counsel.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE GIRISH KATHPALIA
ORDER
% 05.09.2023 [Physical Hearing/Hybrid Hearing (as per request)]
1. Mr Sanjeev Menon, learned standing counsel, who appears on behalf of respondent/revenue, seeks and is granted further time to return with instructions.
2. List the matter on 14.12.2022.
3. In the meanwhile, the interim order dated 12.07.2023 is made absolute during the pendency of the writ petition.
4. Consequently, CM No. 34381/2023 stands disposed of.
RAJIV SHAKDHER, J GIRISH KATHPALIA, J SEPTEMBER 5, 2023/RY Click here to check corrigendum, if any 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 16/09/2023 at 16:37:42