Allahabad High Court
Dilip Kumar Pahuja vs Income Tax Appellate Tribunal And 2 ... on 30 July, 2019
Bench: Bharati Sapru, Rohit Ranjan Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 35 Case :- WRIT TAX No. - 826 of 2019 Petitioner :- Dilip Kumar Pahuja Respondent :- Income Tax Appellate Tribunal And 2 Others Counsel for Petitioner :- Ashish Bansal,Shalini Goel Counsel for Respondent :- S.S.C. Hon'ble Bharati Sapru,J.
Hon'ble Rohit Ranjan Agarwal,J.
The appeals of the petitioner are pending before the Tribunal.
Learned Counsel for the department states that the Tribunal will work on 2nd of August, 2019.
We direct the Tribunal to take up the appeals of the petitioner and decide them within one month on merits and in accordance with law.
Till the appeals are decided no coercive action may be taken against the petitioner.
The Writ Petition is disposed of. No costs.
Order Date :- 30.7.2019 S.P.