Orissa High Court
Vedanta Resources Limited vs The Assistant Commissioner Of Income ... on 7 April, 2022
Author: R.K. Pattanaik
Bench: R.K. Pattanaik
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) Nos. 6372, 6375, 6377, 6378 and 6395 of 2022
Vedanta Resources Limited .... Petitioner
Mr. Sachit Jolly, Advocate along with
Mr. Adhiraj Mohanty, Advocate
-versus-
The Assistant Commissioner of Income .... Opposite Parties
Tax International Taxation,
Bhubaneswar and another
Mr. R. Chimanka, Senior Standing Counsel along with
Mr. A. Kedia, Junior Standing Counsel
CORAM:
THE CHIEF JUSTICE
JUSTICE R.K. PATTANAIK
ORDER
Order No. 07.04.2022
02. 1. Mr. Sachit Jolly, learned counsel appearing for the Petitioner points out that in some of the so called approvals there is in fact no approval with the endorsement being that no such approval is necessary. Further, he points out that the jurisdiction in relation to the Petitioner lies in Delhi whereas the Officer at Bhubaneswar has issued the notice under Section 148 of the Income Tax Act, 1961.
2. Mr. R. Chimanka, learned Senior Standing Counsel appearing for the Department needs time to seek instructions.
3. At his request, list on 6th July, 2022. The interim order passed earlier shall continue till then.
(Dr. S. Muralidhar) Chief Justice (R.K. Pattanaik) Judge S.K. Guin