Madhya Pradesh High Court
Sindhu Sehkari Sakh Sanstha Maryadit vs Income Tax Officer Exemption on 30 March, 2022
Author: Vivek Rusia
Bench: Vivek Rusia
-1-
The High Court of Madhya Pradesh : Bench At Indore
W.P. Nos.12912/2021,12912/2021, 13071/2021, 13117/2021, 13147/2021, 13211/2021, 13212/2021,
13256/2021, 13261/2021, 13273/2021, 13276/2021, 13280/2021, 13285/2021, 13293/2021, 13296/2021,
13306/2021, 13309/2021, 13667/2021, 13697/2021, 14609/2021, 16053/2021, 16155/2021, 26110/2021,
27846/2021, 28395/2021, 28397/2021, 28399/2021, 28494/2021, 28498/2021, 28505/2021, 28506/2021,
28509/2021, 28519/2021, 28521/2021, 28529/2021, 28640/2021, 28745/2021, 259/2022, 264/2022,
266/2022, 269/2022, 489/2022, 502/2022, 508/2022, 511/2022, 521/2022, 524/2022, 525/2022, 526/2022,
664/2022, 666/2022, 667/2022, 673/2022, 1894/2022, 1896/2022, 1897/2022, 2356/2022, 2370/2022,
2374/2022, 2376/2022, 2389/2022, 2392/2022, 2397/2022, 2405/2022, 2565/2022, 2566/2022,
2569/2022, 2570/2022, 2572/2022, 2574/2022, 2706/2022, 3593/2022, 3596/2022, 4138/2022,
4685/2022, 5576/2022, 5729/2022, 6057/2022, 6063/2022, 6068/2022, 6127/2022, 6317/2022,
6326/2022, 6555/2022, 6558/2022, 6651/2022, 6751/2022, 6753/2022 and 6769/2022
Indore, dated 30.03.2022
Parties through their counsel.
Counsel for the respondents prays for four weeks' time to file
reply in the matter.
Learned counsel for the petitioners submit that as many as six High Courts have struck down the validity of impugned notifications, therefore, same may kindly be followed in these writ petitions.
Ms. Veena Mandlik, learned counsel for the respondent submits that CBDT has already approached the Apex Court by way of SLP No.1767 of 2022 against the judgment passed by the High Court of Judicature at Allahabad and some other High Court like Chhatisgarh High Court has dismissed the writ petitions.
As the case may be, all these writ petitions are liable to be decided on merit after filing of reply by the respondents.
Office is directed to list all these connected 143 writ petitions before the Principal Registrar of this Bench for completing the pleadings then list the matter before this Court IR (if any) shall remain in operation till the next date of hearing. Let a copy of this order be kept in the connected petitions also.
(VIVEK RUSIA) (AMAR NATH (KESHARWANI))
JUDGE JUDGE
Ravi
Digitally signed by RAVI PRAKASH
Date: 2022.03.30 18:56:34 +05'30'