Delhi High Court - Orders
Nelofar Dar vs Assistant Commissioner Of Income Tax ... on 7 September, 2021
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~A-18 to 22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
18
+ W.P.(C) 3641/2021
NELOFAR DAR ..... Petitioner
Through: Mr. Ashvini Kumar, Advocate.
versus
ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL
CIRCLE 27, NEW DELHI ..... Respondent
Through: Ms. Vibhooti Malhotra, Advocate
with Mr. Shailendra, Advocate.
19
+ W.P.(C) 3673/2021
NELOFAR DAR ..... Petitioner
Through: Mr. Ashvini Kumar, Advocate.
versus
ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL
CIRCLE -27, DELHI ...Respondent
Through: Ms. Vibhooti Malhotra, Advocate
with Mr. Shailendra, Advocate.
20
+ W.P.(C) 3675/2021
NELOFAR DAR ..... Petitioner
Through: Mr. Ashvini Kumar, Advocate.
versus
Signature Not Verified
Digitally Signed
By:KRISHNA BHOJ
Signing Date:07.09.2021
21:27:49
ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL
CIRCLE -27, DELHI ...Respondent
Through: Ms. Vibhooti Malhotra, Advocate
with Mr. Shailendra, Advocate.
21
+ W.P.(C) 3676/2021
NELOFAR DAR ..... Petitioner
Through: Mr. Ashvini Kumar, Advocate.
versus
ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL
CIRCLE 27, NEW DELHI ....Respondent
Through: Ms. Vibhooti Malhotra, Advocate
with Mr. Shailendra, Advocate.
22
+ W.P.(C) 3683/2021
NELOFAR DAR ..... Petitioner
Through: Mr. Ashvini Kumar, Advocate.
versus
ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL
CIRCLE -27, DELHI ....Respondent
Through: Ms. Vibhooti Malhotra, Advocate
with Mr. Shailendra, Advocate.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 07.09.2021 The petitions have been heard by way of video conferencing.
Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:07.09.2021 21:27:49CM APPL. 11154/2021 in W.P.(C) 3683/2021 (exemption) Allowed, subject to all just exceptions. Accordingly, the application stands disposed of. W.P.(C) 3641/2021 W.P.(C) 3673/2021 W.P.(C) 3675/2021 W.P.(C) 3676/2021 W.P.(C) 3683/2021 Learned counsel for the petitioner is stated to be in personal difficulty. In the interest of justice, list on 07th December, 2021. Registry is directed to accept the counter affidavits filed by the respondent in W.P.(C) 3641/2021 and W.P.(C) 3683/2021.
The parties are directed to file short written submissions not exceeding three pages each within four weeks.
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
MANMOHAN, J NAVIN CHAWLA, J SEPTEMBER 7, 2021 TS Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:07.09.2021 21:27:49