Gauhati High Court
Page No.# 1/2 vs Income Tax Deptt on 6 September, 2022
Author: Ajit Borthakur
Bench: Ajit Borthakur
Page No.# 1/2
GAHC010174582022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.Pet./896/2022
M/S FLAMINGO BREWERIES PVT LTD AND 2 ORS
HAVING ITS REGISTERED OFFICE AT H. NO. 316, NEAR AMOLAPATTY L.P.
SCHOOL,
WARD NO. 6, DIPHU 782460, KARBI ANGLONG, ASSAM, REPRESENTED
HEREIN BY ITS DIRECTORS, SRI SANJU PHANGCHO AND SRI BIJOY
PHANGCHO.
2: SRI SANJU PHANGCHO
S/O SRI LONGKI PHANGCHO
R/O TARALANGSO TINIALI
MANJA-DIPHU ROAD
DIPHU 782462
DIST. KARBI ANGLONG
ASSAM
3: SRI BIJY PHANGCHO
S/O SRI HOREN PHANGCHO
R/O AMOLAPATTY
NEAR BAPTIST CHURCH
DIPHU
DIST. KARBI ANGLONG
ASSA
VERSUS
INCOME TAX DEPTT
REP. BY SRI SAIKAT MITRA ACIT, INCOME TAX OFFICER, TINSUKIA,
CIRCLE, TINSUKIA, PIN-786125, ASSAM
Advocate for the Petitioner : MR. V RAJKHOWA
Advocate for the Respondent :
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BEFORE
HONOURABLE MR. JUSTICE AJIT BORTHAKUR
ORDER
06.09.2022 Heard Mr. V. Rajkhowa, learned counsel appearing for the petitioners. By this petition under Section 482 Cr.P.C., the petitioners have prayed for quashing of the proceedings in C.R. Case No. 1103 C/2019 u/s 276D/277 of the I.T. Act, 1961, pending in the Court of learned JMFC, Kamrup (M) at Guwahati.
Issue notice to the respondent. Steps be taken by registered post with A/D within 3(three) days.
List after the ensuing Puja Vacation (w.e.f. 02.10.2022 to 18.10.2022). The interim prayer will be considered after appearance of the respondent.
JUDGE Comparing Assistant