Himachal Pradesh High Court
Mehta Bajjri Company vs . State Of H.P. & Anr. on 18 October, 2024
Mehta Bajjri Company vs. State of H.P. & Anr.
CWP No.11510 of 2024 18.10.2024 Present: Mr. Rishi Tandon, Advocate, for the petitioner.
Mr. Gobind Korla, Additional Advocate General, for respondent no.1/State.
Ms. Sunita Sharma, Sr. Advocate with Mr. Dhanajay Sharma, Advocate, for respondent no.2/HPSEB. CWP No.11510 of 2024 & CMP No.19106 of 2024
1. We are informed by the learned counsel for the parties that the issue raised in the instant matter also arises in CWP No.11029 of 2024.
2. Accordingly, issue notice to the respondents.
3. Mr. Gobind Korla, learned Additional Advocate General, accepts notice on behalf of respondent no.1, while Mr. Dhananjay Sharma, learned counsel, accepts notice on behalf of respondent no.2.
4. List the matter on 5th December, 2024.
5. Meanwhile, there shall be a stay on the collection of electricity duty beyond 16.5% qua the petitioner.
6. It is made clear that if the petitioner fails in the writ petition, the electricity duty dues will be calculated and collected, albeit as per law.
(Rajiv Shakdher)
Chief Justice
(Satyen Vaidya)
October 18, 2024 Judge
(Yashwant)
Union of India vs. Arun Kumar Sahu & Ors. CWP No.11488 of 2024 18.10.2024 Present: Mr. Nand Lal Thakur, Senior Penal Counsel, for the petitioners/Union of India.
CWP No.11488 of 2024 & CMP No.19075 of 2024
1. On steps being taken, issue notice to the respondents via all permissible modes, including email, returnable on 17th December, 2024.
2. We are informed by the learned counsel for the petitioners that a contempt petition has been instituted by the respondents.
3. Given the fact that we have issued notice in the writ petition, the contempt petition shall be stood over till the next date of hearing in the above-captioned writ petition. CMP No.19076 of 2024
4. The application is allowed, subject to just exceptions.
(Rajiv Shakdher)
Chief Justice
(Satyen Vaidya)
October 18, 2024 Judge
(Yashwant)
Sangram Singh vs. National Faceless Assessment Centre CWP No.11457 of 2024 18.10.2024 Present: Mr. Nitin Thakur, Mr. Nikhil Goya & Mr. Rana Gurtej Singh, Advocates, for the petitioner. CWP No.11457 of 2024 & CMP No.19008 of 2024
1. On steps being taken, issue notice to the respondent via all permissible modes, including email, returnable on 16th December, 2024.
2. The matter requires further examination.
3. List the matter on on 16th December, 2024.
4. Meanwhile, the penality proceedings initiated against the petitioner concerning Assessment Year 2017-18 under Section 271(D) of the Income Tax Act, 1961, via order dated 02.09.2024, shall remain stayed, till further orders of the Court.
(Rajiv Shakdher)
Chief Justice
(Satyen Vaidya)
October 18, 2024 Judge
(Yashwant)
Kamal Parkash vs. State of H.P & Ors.
CWP No.11621 of 2024 18.10.2024 Present: Mr. Prem Chand Verma, Mr. Varun Thakur & Mr. Aakash Thakur, Advocates, for the petitioner. Mr. Arsh Rattan, Additional Advocate General, for respondent no.1/State.
Ms. Vandana Misra, Advocate, for respondent no.2 to 4/HPSEB.
CWP No.11621 of 2024 & CMP No.19245 of 2024
1. Issue notice.
2. Mr. Arsh Rattan, learned Additional Advocate General, accepts notice on behalf of respondent no.1, while Ms. Vandana Misra, learned counsel, accepts notice on behalf of respondent no.s 2 to 4.
3. Reply be filed within the next ten (10) days.
4. Rejoinder thereto, if any, be filed before the next date of hearing.
5. List the matter on 28th October, 2024. CMP No.19246 of 2024
6. The application is allowed, subject to just exceptions.
(Rajiv Shakdher)
Chief Justice
(Satyen Vaidya)
October 18, 2024 Judge
(Yashwant)
Sarla Devi vs. State of H.P. & Ors.
CWP No.11603 of 2024 18.10.2024 Present: Mr. Adarsh K. Vashista, Advocate, for the petitioner.
Mr. Arsh Rattan, Additional Advocate General, for the respondents/State.
CWP No.11603 of 2024 & CMP No.19224 of 2024
1. Issue notice.
2. Mr. Arsh Rattan, learned Additional Advocate General, accepts notice on behalf of the respondents.
3. Reply be filed within the next ten (10) days.
4. Rejoinder thereto, if any, be filed before the next date of hearing.
5. List the matter on 28th October, 2024.
(Rajiv Shakdher)
Chief Justice
(Satyen Vaidya)
October 18, 2024 Judge
(Yashwant)
Vijay Kumar Devi vs. State of H.P. & Ors. CWP No.11601 of 2024 18.10.2024 Present: Mr. Adarsh K. Vashista, Advocate, for the petitioner.
Mr. Arsh Rattan, Additional Advocate General, for the respondents/State.
CWP No.11601 of 2024 & CMP No.19221 of 2024
1. Issue notice.
2. Mr. Arsh Rattan, learned Additional Advocate General, accepts notice on behalf of the respondents.
3. Reply be filed within the next ten (10) days.
4. Rejoinder thereto, if any, be filed by the next date of hearing.
5. List the matter on 28th October, 2024. CMP No.19222 of 2024
6. The application is allowed, subject to just exceptions.
(Rajiv Shakdher)
Chief Justice
(Satyen Vaidya)
October 18, 2024 Judge
(Yashwant)
Kaushlya Devi vs. State of H.P. & Ors. CWP No.11552 of 2024 18.10.2024 Present: Mr. Adarsh K. Vashista, Advocate, for the petitioner.
Mr. Arsh Rattan, Additional Advocate General, for the respondents/State.
CWP No.11552 of 2024 & CMP No.19182 of 2024
1. Issue notice.
2. Mr. Arsh Rattan, learned Additional Advocate General, accepts notice on behalf of the respondents.
3. Reply be filed within the next ten (10) days.
4. Rejoinder thereto, if any, be filed before the next date of hearing.
5. List the matter on 28th October, 2024. CMP No.19183 of 2024
6. The application is allowed, subject to just exceptions.
(Rajiv Shakdher)
Chief Justice
(Satyen Vaidya)
October 18, 2024 Judge
(Yashwant)
Bhagwan Singh vs. The State of H.P. & Ors. CWP No.11467 of 2024 18.10.2024 Present: Mr. Sunil Kumar, Advocate, for the petitioner.
Mr. Arsh Rattan, Additional Advocate General, for the respondents/State.
CWP No.11467 of 2024 & CMP No.19023 of 2024
1. Issue notice.
2. Mr. Arsh Rattan, learned Additional Advocate General, accepts notice on behalf of the respondents.
3. Reply be filed within the next ten (10) days.
4. Rejoinder thereto, if any, be filed before the next date of hearing.
5. List the matter on 28th October, 2024. CMP No.19023 of 2024
6. The application is allowed, subject to just exceptions.
(Rajiv Shakdher)
Chief Justice
(Satyen Vaidya)
October 18, 2024 Judge
(Yashwant)