Delhi High Court - Orders
Gauri Shankar vs Central Reserve Police Force & Anr on 17 February, 2022
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 664/2021
GAURI SHANKAR ..... Petitioner
Through Dr.Amit George, Mr.Amoi
Acharya, Mr.Rayadurgam Bharat and
Mr.Piyo Harold, Advocates.
versus
CENTRAL RESERVE POLICE FORCE & ANR. ..... Respondents
Through Mr.Shashank Bajpai, SPC for UOI.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 17.02.2022 The petition has been heard by way of video conferencing. Both the parties are directed to file two-page written submission within a week. Copies of the same shall be emailed to the Court Masters.
List on 02nd March, 2022.
MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 KA Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~47 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2986/2022 WG CDR VINEET DATTA (25966-H) ..... Petitioner Through Mr.Ajit Kakkar, Advocate.
versus UNION OF INDIA & ORS. ..... Respondents Through Mr.Rahul Sharma, Advocate.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 The matter has been heard by way of video conferencing.C.M.No.8638/2022
Exemption allowed, subject to all just exceptions. Accordingly, the application stands disposed of.W.P.(C) No.2986/2022
Present writ petition has been filed challenging the posting order dated 27th December, 2021 and the letter dated 27th September, 2019 whereby the Petitioner's application for Premature Separation from Service ['PSS'] was rejected. Petitioner also seeks directions to the Respondents to retain the Petitioner at Bangalore till his application of PSS is decided in the forthcoming board to be held in March 2022.
Learned counsel for the Petitioner states that the Petitioner is aggrieved by the non cancellation of his posting order and the non grant of Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 PSS which was sought on grounds of supersession, lack of career prospects and compassionate grounds.
He states that the Petitioner has rendered 22 years of service and he is not left with any career progression options since he has been permanently passed over for all boards of promotion. He points out that the Petitioner has settled in Bangalore and his posting to Lucknow w.e.f. 7th February, 2022 will affect his married life and his son's education.
He states that the Respondents have failed to consider the Petitioner's applications for PSS on Compassionate Grounds and lack of career prospects despite his dire circumstances. He emphasises that the Petitioner won't be able to make it to the next rank, and has been superseded by his juniors who have been promoted to the rank of Group Captain.
He also points out that the Petitioner's wife is a gynaecologist by profession and aims to establish her practice in Bangalore. He also states that the Petitioner is in class XI and is undertaking NEET coaching in Bangalore.
He states that due to such pressing situations on both professional and domestic front, the Petitioner submitted an application dated 29th April, 2019 to the Respondents for PSS which was not recommended due to personnel constraints. He states that the Petitioner submitted two more applications seeking grant of PSS, one of which has been rejected and the other is still pending.
He states that similar requests of other personnel have been acceded to by the Respondents whereby they have been given PSS and therefore, the denial for PSS to the Petitioner is per se bad in law as it is violative of the Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 rights of the Petitioner as enshrined under Article 14, 16 and 21 of the Constitution of India.
(+) Petitioner's application dated 01st July, 2021, 15th December, 2021 and 17th January, 2022 were strongly recommended by the PD (Maint) and Director IAF PMT.
MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 KA Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~15 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 14182/2021 PRAVINAST PANDEY ..... Petitioner Through Mr.Bhanu Gupta, Advocate.
versus UNION OF INDIA & ORS. ..... Respondents Through Mr.RAJ Kumar Yadav with Mr.Anshuman, Advocates for UOI. Mr.Hemendra Singh, Law Officer, BSF.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 The matter has been heard by way of video conferencing. Learned counsel for the parties state that they have re-filed the judgments in accordance with the last order. However, the same are not on record. Let the same be brought on record forthwith.
List on 28th July, 2022.
MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 KA Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~10 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2712/2020 SHAILKH LLIYAS ..... Petitioner Through Mr.Mayank Gautam, Advocate.
versus DIRECTOR GENERAL BORDER SECURITY FORCE AND ANR.
..... Respondent Through Mr.Asheesh Jain, CGSC with Mr.Adarsh Kumar Gupta, Advocate. CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 The matter has been heard by way of video conferencing. Report of the registry states that the documents filed by the petitioner have been returned under objections. Let the same be re-filed before the next date of hearing.
List on 06th July, 2022.
MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 KA Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~9 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2256/2020 EX-HC GORE LAL ..... Petitioner Through Ms.Ria Gandhi, Advocate.
versus UNION OF INDIA AND ORS. ..... Respondents Through Mr.Jitesh Vikram Srivastava, SPC with Mr.Hemendra Singh, Law Officer, BSF.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 The matter has been heard by way of video conferencing. Learned counsel for the petitioner states that the petitioner neither wishes nor relies upon any judgment(s). She prays that the matter be fixed for hearing on any other date.
In the interest of justice, re-notify on 21st September, 2022.
MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 KA Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~3 * IN THE HIGH COURT OF DELHI AT NEW DELHI + EFA(OS) (COMM) 15/2021 & CAV 102/2021, C.M.Nos.47010- 47011/2021 SHAILENDRA BHADAURIA & ORS. ..... Appellants Through Ms.Swati Singhani, Advocate. versus MATRIX PARTNERS INDIA INVESTMENT HOLDINGS LLC & ORS. ..... Respondents Through Mr.Akhil Sibal, Sr.Advocate with Mr.Nitesh Jain, Mr.AtulJain, Mr.Akshay Puri, Mr.Vamn Mansinghka and Ms.Nitya Gupta, Advocates.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 The matter has been heard by way of video conferencing. Learned counsel for the appellants prays for an adjournment. She is directed to file the written submission in accordance with the last order, before the next date of hearing.
List on 12th September, 2022. It is clarified that there is no interim order passed by this Court.
MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022/KA Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~2 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 7245/2021 ASI (GD) SUNAN J ..... Petitioner Through Ms.Ria Gandhi, Advocate.
versus UNION OF INDIA & ORS. ..... Respondents Through Ms.Suman Chauhan, CGSC with Mr.Lakshya Verma and Mr.Yogender Chauhan, Advocates. CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 The matter has been heard by way of video conferencing. Learned counsel for the respondents prays for and is given last and final opportunity to file a counter affidavit within four weeks. Rejoinder affidavit, if any, be filed before the next date of hearing.
List on 13th September, 2022.
MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 KA Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~1 * IN THE HIGH COURT OF DELHI AT NEW DELHI + RFA(COMM) 6/2022 AMARJEET KAUR & ANR. ..... APPELLANTS Through Mr.Vishal Chaudhary, Advocate.
versus DEEPAK LALWANI & ANR. ..... RESPONDENTS Through Mr.Apoorv Jain, Advocate. CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 The matter has been heard by way of video conferencing. We have heard the learned counsel for the respondents. However, due to poor audio-video connectivity, it has not been possible to hear the counsel for the appellants.
List the matter on 18th February, 2022. The appellants are directed to be personally present in Court on the next date of hearing along with their Adhar as well as Voter ID cards.
MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 KA Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~48 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2987/2022 SIS LIVE ..... Petitioner Through Mr.P. Roychaudhuri with Mr.Naveen Goel, Mr.Rishi Bhatnagar & Mr. Mohan Khullar, Advocates. versus CIT (INTERNATIONAL TAXATION), DELHI -3 & ANR.
..... Respondents Through Mr.Sunil Agrawal, Advocate.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 The matter has been heard by way of video conferencing.C.M.No.8639/2022
Exemption allowed, subject to all just exceptions. Accordingly, the application stands disposed of.W.P.(C) No.2987/2022
Present writ petition has been filed challenging the certificate/orders dated 17th May, 2021, 30th June 2021 and 28th July 2021 issued by the second respondent under section 197 of the Income Tax Act, 1961 in response to the application for lower deduction of tax at source filed by the petitioner. Petitioner also seeks a direction to the second respondent to consider the fresh application of the petitioner as and when filed and Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 adjudicate the matter after granting an opportunity of hearing to the petitioner.
During the course of hearing, this Court has asked the learned counsel for the petitioner as to whether there is any probability of any payment being received by the petitioner in the present financial year from Prasar Bharati. He candidly states that no payment has to be received from Prasar Bharati in the present financial year.
Since the impugned TDS certificates have limited shelf life and valid only for the present financial year, this Court is of the view that the present writ petition is nothing more but an academic exercise.
Accordingly, the present writ petition stands disposed of leaving the questions of law open.
MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 KA Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~45 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2978/2022 PREM KUMAR ..... Petitioner Through Dr. SS Hooda with Mr. Aayushman Aeron and Mr. Aditya Hooda, Advocates.
versus UNION OF INDIA & ORS. ..... Respondents Through Ms.Nidhi Raman, CGSC, with Mr. Zubin Singh Adv. For Respondent no. 1 to 5/ UOI.
Mr.Hemendra Singh, Law Officer, BSF.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 The petition has been heard by way of video conferencing. Present writ petition has been filed challenging the Para 2(V) of the OM dated 03rd February, 2000 issued by the Department of Pension and Pensioners' Welfare and Para 2(V) of OM dated 30th September, 2010 on the ground that they are violative of Articles 14 and 21of the Constitution of India. Petitioner also challenges the order dated 25th October, 2019 issued by the Central Pension Accounting Office and the letter dated 13th November, 2021 issued by the BSF. Petitioner seeks directions to the Respondents to grant the Petitioner's pension in accordance with the order dated 03rd October, 2019 issued by the Central Pension Accounting Office.Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53
Learned counsel for the Petitioner states that the Petitioner is an ex- Constable with the BSF who suffered injuries in the line of duty because of multiple IED blasts and due to the nature of injuries, his left leg below the knee had to be amputated.
He states that the Petitioner was invalidated out of the BSF and his disability was assessed at 70% and hence, the Petitioner is entitled to disability pension and other admissible benefits under Category 'E' as per CCS (Pension) Rules, 1972.
He states that Para 2(V) of the OM dated 03rd February, 2000 lays down the basis of calculation of Pension for Category-E eligible pensioners and imposes a limit that the total pension awardable cannot be more than the last pay drawn by the Personnel.
He emphasises that the disability pension comprises two elements i.e. Service Element and Disability Element. He states that the service element for awarding disability pension has been set at 50% and all cases which have a disability percentage of 50% and below are treated the same and granted a flat disability pension at the rate of 50% of their notional pay which is discriminatory, without any rationale, clearly amounts to treating un-equals as equals and thus cannot stand the scrutiny of Article 14.
He states that even though the Petitioner is entitled to 75% of his notional pay on account of his disability, but due to the application of the impugned Para 2(V) of the OM dated 03rd February, 2000, the disability element automatically reduces to 50% since the impugned paragraph imposes a limit that the total pension cannot exceed the last pay drawn.
He also points out that vide the impugned Para 2(V), an exemption has been given to Pensioners in the HAG scale wherein it has been Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 stipulated that the provision that the aggregate of Service Element and disability element cannot exceed the last pay drawn is not. He emphasises that this classification is discriminatory and without any rationale and thus cannot stand the scrutiny of Article 14 of the Constitution.
Issue notice. Ms.Nidhi Raman, Advocate accepts notice on behalf of the Respondents. She prays for and is permitted to file a counter affidavit within eight weeks. Rejoinder affidavit, if any, be filed before the next date of hearing.
List on 08th September, 2022.
MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 KA Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~39 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2966/2022 GUANGZHOU USHA INTERNATIONAL LTD ..... Petitioner Through Ms.Kavita Jha with Mr.Udit and Mr.Vinay Vaish, Advocates. versus ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE INTERNATIONAL TAXATION 1 (3) (1) ..... Respondent Through Mr.Puneet Rai, Advocate.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 The matter has been heard by way of video conferencing.C.M.No.8598/2022
Exemption allowed, subject to all just exceptions. Accordingly, the application stands disposed of. W.P.(C) No.2966/2022 & C.M.No.8597/2022 Present writ petition has been filed challenging the assessment proceeding initiated by the Respondent for the Assessment Year 2020-21 vide notice dated 29th June, 2021 issued under Section 143(2) of the Income Tax Act, 1961 ('Act') and the show cause notice dated 04th February, 2022.
Learned counsel for the Petitioner states that in similar writ petitions filed by the Petitioner for previous assessment years are pending adjudication.Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53
Issue notice. Mr.Puneet Rai, Advocate accepts notice on behalf of the Respondent. He prays for and is permitted to file a counter affidavit within four weeks. Rejoinder affidavit, if any, be filed before the next date of hearing.
Tag the present writ petition along with W.P.(C) No(s).1850/2016, 11183/2016 and 11820/2019 and list on 28th March, 2022.
Till further orders, the Assessing Officer may complete the assessment proceeding in respect of the Assessment Year 2020-21 but shall not give effect to the same.
MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 KA Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 4314/2021 VIKRAM KUMAR ..... Petitioner Through versus UNION OF INDIA AND ORS ..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 221/2022 S.K. SRIVASTAVA, IRS (RETD.) ..... Petitioner Through versus INCOME TAX APPELLATE TRIBUNAL & ANR.
..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 910/2019 THE PR. COMMISSIONER OF INCOME TAX -6 ..... Appellant Through versus NIIT TECHNOLOGIES LTD.
..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 7425/2017 KUNDAN CARE PRODUCTS LIMITED ..... Petitioner Through versus UNION OF INDIA & ANR.
..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 9670/2021 SEEMA GUPTA ..... Petitioner Through versus UNION OF INDIA & ANR.
..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 6311/2020 AMARJEET SINGH DAGAR ..... Petitioner Through versus UNION OF INDIA AND OTHERS ..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 5629/2021 OM PRAKASH IRLA NO 19566061 ..... Petitioner Through versus UNION OF INDIA & ANR.
..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 6916/2021 HIMMAT SINGH CHAUHAN ..... Petitioner Through versus UNION OF INDIA & ANR.
..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 14650/2021 M/S DABUR INDIA LIMITED ..... Petitioner Through versus DEPUTY COMMISSIONER OF INCOME TAX AND ANR ..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 1288/2018 SMART CUBE INDIA PVT. LTD.
..... Appellant Through versus INCOME TAX OFFICER ..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 206/2020 SMART CUBE INDIA PVT LTD ..... Appellant Through versus ASSISTANT COMMISSIONER OF INCOME TAX ..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 175/2021 INTERNATIONAL MANAGEMENT GROUP (UK) LIMITED ..... Appellant Through versus COMMISSIONER OF INCOME TAX-2 INTERNATIONAL TAXATION, NEW DELHI ..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2716/2014 DHARAMPAL SATYAPAL LTD.
..... Petitioner Through versus THE COMMISSIONER OF TRADE AND TAXES, DELHI (VALUE ADDED TAX) & ANR.
..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 9043/2021 BDR FINVEST PVT LTD ..... Petitioner Through versus DEPUTY COMMISSIONER OF INCOME TAX & ORS.
..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 1089/2022 COL RAMPAL SINGH TOMAR ..... Petitioner Through versus UNION OF INDIA AND ORS ..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 1802/2022 MD. EHRAZ ZAFAR ..... Petitioner Through versus UNION OF INDIA & ORS.
..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2897/2022 AERGEN AIRCRAFT ELEVEN LIMITED ..... Petitioner Through versus ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 1 (1) (1), INTERNATIONAL TAXATION, NEW DELHI AND ORS.
..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2911/2022 BELA BOSE ..... Petitioner Through versus INCOME TAX OFFICER AND ANOTHER ..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2912/2022 ABHISHEK AGGARWAL ..... Petitioner Through versus ITO WARD 54 1, DELHI & ANR.
..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2913/2022 ABHISHEK AGGARWAL ..... Petitioner Through versus ITO, WARD 54 (1), DELHI & ANR.
..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2951/2022 LAXMI NARAIN RAM DASS AND CO. PRIVATE LIMITED ..... Petitioner Through versus INCOME TAX OFFICER WARD 15(1) DELHI & ANR.
..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2952/2022 MEENU GOEL ..... Petitioner Through versus ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 43(1) DELHI & ANR.
..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2955/2022 VIKAS BHATIA ..... Petitioner Through versus ASSISTANT COMMISSIONEER OF INCOME TAX, CIRCLE 49 (1) DELHI AND ANR.
..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2956/2022 SAGARI LEATHERS PVT. LTD.
..... Petitioner Through versus PRINCIPAL COMMISSIONER OF INCOME TAX DELHI AND ANR.
..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2957/2022 DINESH KUMAR MITTAL ..... Petitioner Through versus INCOME TAX OFFICER AND ANOTHER ..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2958/2022 ANITA MITTAL ..... Petitioner Through versus INCOME TAX OFFICER AND ANR.
..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2959/2022 SUKESH KUMAR GUPTA ..... Petitioner Through versus INCOME TAX OFFICER WARD 61 (1), DELHI & ANR.
..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2961/2022 CHANDEEP SINGH BHATIA ..... Petitioner Through versus ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 43(1) & ANR.
..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2963/2022 RAJ AT MITT AL ..... Petitioner Through versus INCOME TAX OFFICER AND ANOTHER ..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2964/2022 RAJAT MITTAL ..... Petitioner Through versus INCOME TAX OFFICER AND ANOTHER ..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2965/2022 DIKSHA WINDSOR COMPUTERS PVT LTD SUCCESSOR COMPANY OF ANSU INFOTECH PVT LTD ..... Petitioner Through versus ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 1 (1) DELHI AND ANR ..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2972/2022 GAJRAJ JAIN HUF ..... Petitioner Through versus UNION OF INDIA & ORS.
..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2973/2022 RAJESH AGARWAL ..... Petitioner Through versus ACIT, CIR 43(1), DELHI & ANR.
..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2974/2022 MAYA DEVI SHARWAT ..... Petitioner Through versus ITO, WARD 69(1), DELHI & ANR.
..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2976/2022 SANDEEP GUPTA ..... Petitioner Through versus INCOME TAX OFFICER WARD 36(1) & ANR.
..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2977/2022 SADHU RAM AGGARWAL ..... Petitioner Through versus ITO, WARD 34(1), DELHI & ANR.
..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2979/2022 SATINDER BINDRA ..... Petitioner Through versus INCOME TAX OFFICER WARD 71(1) NEW DELHI ..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2988/2022 M/S PARDOSH METALEX THROUGH ITS PROP. INDIRA SHARMA ..... Petitioner Through versus SALES TAX OFFICER - II, DELHI AND ANOTHER ..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2989/2022 M/S ISRANI BUILDWELL PRIVATE LIMITED ..... Petitioner Through versus ASSISTANT COMMISSIONER OF INCOME TAX ..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2990/2022 ANIL KUMAR GARG ..... Petitioner Through versus INCOME TAX OFFICER, WARD-43(6), DELHI & ANR.
..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2991/2022 ARVIND CHEMI SYNTHETICS PRIVATE LIMITED ..... Petitioner Through versus ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-1(1), DELHI & ANR.
..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2992/2022 LOKESH GUPTA L/H LATE GIRDHARI LAL ..... Petitioner Through versus ITO, WARD 45(1), DELHI & ANR.
..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2993/2022 JAWAHAR LAL ..... Petitioner Through versus INCOME TAX OFFICER, WARD-43(6),DELHI & ANR.
..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 3014/2022 M/S ISRANI BUILDWELL PRIVATE LIMITED ..... Petitioner Through versus ASSISTANT COMMISSIONER OF INCOME TAX ..... Respondent Through CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA ORDER % 17.02.2022 MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 17, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53 Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:18.02.2022 21:28:53