Delhi High Court - Orders
Mother Dairy Fruit And Vegetable ... vs Deputy Commissioner Of Income Tax & Ors on 10 March, 2021
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~1 to 3 & 5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2509/2021
MOTHER DAIRY FRUIT AND VEGETABLE PRIVATE LIMITED
..... Petitioner
Through: Mr. Vishal Kalra and Mr. S.S. Tomar,
Advocates.
versus
DEPUTY COMMISSIONER OF INCOME TAX & ORS.
..... Respondents
Through: None.
2
+ W.P.(C) 2637/2021
MOTHER DAIRY FRUIT AND VEGETABLE PRIVATE
LIMITED ..... Petitioner
Through: Mr. Vishal Kalra and Mr. S.S. Tomar,
Advocates.
versus
DEPUTY COMMISSIONER OF INCOME TAX & ORS.
..... Respondents
Through: None.
3
+ W.P.(C) 2638/2021
MOTHER DAIRY FRUIT AND VEGETABLE PRIVATE LIMITED
..... Petitioner
Through: Mr. Vishal Kalra and Mr. S.S. Tomar,
Advocates.
versus
W.P.(C) 2509/2021 & connec. Page 1
Signature Not Verified
Signed By:HARIOM
Signing Date:12.03.2021
17:31:43
DEPUTY COMMISSIONER OF INCOME TAX & ORS.
..... Respondents
Through:
5
+ W.P.(C) 2477/2021
MOTHER DAIRY FRUIT AND VEGETABLE PRIVATE
LIMITED ..... Petitioner
Through: Mr. Vishal Kalra and Mr. S.S. Tomar,
Advocates.
versus
DEPUTY COMMISSIONER OF INCOME TAX & ORS.
..... Respondents
Through: None.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 10.03.2021 [PHYSICAL COURT HEARING]
1. There is no representation on behalf of the respondent-revenue in the captioned matters. Evidently, affidavits have been filed by the respondent- revenue, inter alia, stating therein that they need to verify Form 26AS TDS for AY 2010-2011.
2. Mr. Vishal Kalra, Advocate, who appears for the appellant-assessee, says that the relevant TDS certificate has already been placed on record and therefore, this exercise cannot take too long.
3. Adverse orders against the revenue are deferred.
W.P.(C) 2509/2021 & connec. Page 2 Signature Not Verified Signed By:HARIOM Signing Date:12.03.2021 17:31:43
4. Learned counsel for the appellant-assessee, in the meanwhile, will inform the counsel for the respondent-revenue as to what transpired at the hearing today.
5. The respondent-revenue will ensure that the necessary verification, if any, is carried out before the next date of hearing. In case, this exercise is not completed, the concerned officer will join the proceedings on the next date of hearing.
6. List on 13.04.2021.
RAJIV SHAKDHER, J TALWANT SINGH, J MARCH 10, 2021 mr Click here to check corrigendum, if any W.P.(C) 2509/2021 & connec. Page 3 Signature Not Verified Signed By:HARIOM Signing Date:12.03.2021 17:31:43 Signature Not Verified Signed By:HARIOM Signing Date:12.03.2021 17:31:43