Delhi High Court - Orders
Modicare Limited vs Deputy Commissioner Of Income Tax & Anr on 19 May, 2025
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~37
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10983/2021
MODICARE LIMITED .....Petitioner
Through: Mr. Rohit Jain, Mr. Aniket D. Agrawal
and Mr. Samarth Chaudhuri, Advocates
versus
DEPUTY COMMISSIONER OF INCOME TAX & ANR.
.....Respondents
Through: Mr. Sanjay Kumar, SSC with Ms.
Monica Benjamin and Ms. Easha
Kadian, JSCs.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 19.05.2025
1. The above captioned petition was substantially heard on 29.04.2025. One of the issues relates to whether there was material available with the Revenue, which supported the conclusions recorded in the reasons to believe for reopening the assessment.
2. In view of the above, we had directed the learned counsel for the Revenue to provide the reference of the material found in respect each of the allegations, along with the summary of what the material disclosed.
3. The learned counsel for the Revenue submits that he has not received any instructions and requires further time in this regard.
4. At his request, list on 27.05.2025.
VIBHU BAKHRU, J
TEJAS KARIA, J
MAY 19, 2025
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