Delhi High Court - Orders
Jaipur Mahua Tollway Pvt Ltd (Formerly ... vs Deputy Commissioner Of Income Tax ... on 8 February, 2024
Author: Yashwant Varma
Bench: Yashwant Varma, Purushaindra Kumar Kaurav
$~37 to 39 & 41
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1846/2024 & CM APPL. 7720/2024 (stay)
JAIPUR MAHUA TOLLWAY PVT LTD (FORMERLY
KNOWN AS JAIPUR MAHUA TOLLWAY LTD)
..... Petitioner
Through: Mr. Ajay Vohra, Sr. Adv. with
Mr. Aniket D. Agrawal and Mr.
Samarth Chaudhari, Advs.
versus
DEPUTY COMMISSIONER OF INCOME TAX CIRCLE
13(1) NEW DELHI & ANR. ..... Respondents
Through: Mr. Gaurav Gupta, Sr. Standing
Counsel along with Mr.
Shivendra Singh, Mr. Puneett
Singhal, Jr. Standing Counsels,
Ms. Mahima Garg and Ms.
Deepika Goyal, Advs.
38
+ W.P.(C) 1848/2024 & CM APPL. 7724/2024 (stay)
JAIPUR MAHUA TOLLWAY PVT LTD (FORMERLY
KNOWN AS JAIPUR MAHUA TOLLWAY LTD)
..... Petitioner
Through: Mr. Ajay Vohra, Sr. Adv. with
Mr. Aniket D. Agrawal and Mr.
Samarth Chaudhari, Advs.
versus
DEPUTY COMMISSIONER OF INCOME TAX CIRCLE
13(1) NEW DELHI & ANR. ..... Respondents
Through: Mr. Gaurav Gupta, Sr. Standing
Counsel along with Mr.
Shivendra Singh, Mr. Puneett
Singhal, Jr. Standing Counsels,
Ms. Mahima Garg and Ms.
Deepika Goyal, Advs.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 12/02/2024 at 21:50:49
39
+ W.P.(C) 1851/2024 & CM APPL. 7728/2024 (stay)
JAIPUR MAHUA TOLLWAY PVT LTD (FORMERLY
KNOWN AS JAIPUR MAHUA TOLLWAY LTD)
..... Petitioner
Through: Mr. Ajay Vohra, Sr. Adv. with
Mr. Aniket D. Agrawal and Mr.
Samarth Chaudhari, Advs.
versus
DEPUTY COMMISSIONER OF INCOME TAX CIRCLE
13(1) NEW DELHI & ANR. ..... Respondents
Through: Mr. Gaurav Gupta, Sr. Standing
Counsel along with Mr.
Shivendra Singh, Mr. Puneett
Singhal, Jr. Standing Counsels,
Ms. Mahima Garg and Ms.
Deepika Goyal, Advs.
41
+ W.P.(C) 1855/2024 & CM APPL. 7736/2024 (stay)
JAIPUR MAHUA TOLLWAY PVT LTD (FORMERLY
KNOWN AS JAIPUR MAHUA TOLLWAY LTD)
..... Petitioner
Through: Mr. Ajay Vohra, Sr. Adv. with
Mr. Aniket D. Agrawal and Mr.
Samarth Chaudhari, Advs.
versus
DEPUTY COMMISSIONER OF INCOME TAX CIRCLE
13(1) NEW DELHI ..... Respondent
Through: Mr. Gaurav Gupta, Sr. Standing
Counsel along with Mr.
Shivendra Singh, Mr. Puneett
Singhal, Jr. Standing Counsels,
Ms. Mahima Garg and Ms.
Deepika Goyal, Advs.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR
KAURAV
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 12/02/2024 at 21:50:49
ORDER
% 08.02.2024 CM APPL. 7721/2024 (exemption) in W.P.(C) 1846/2024 CM APPL. 7725/2024 (exemption) in W.P.(C) 1848/2024 CM APPL. 7729/2024 (exemption) in W.P.(C) 1851/2024 CM APPL. 7737/2024 (exemption) in W.P.(C) 1855/2024 Allowed, subject to all just exception. Applications are disposed of.
W.P.(C) 1846/2024 & CM APPL. 7720/2024 (stay) W.P.(C) 1848/2024 & CM APPL. 7724/2024 (stay) W.P.(C) 1851/2024 & CM APPL. 7728/2024 (stay) W.P.(C) 1855/2024 & CM APPL. 7736/2024 (stay) The petitioners are aggrieved by the Garnishee Notice dated 31 January 2024 which had been issued upon the State Bank of India and ICICI Bank. Learned counsel has drawn our attention to Annexure-M on the basis of which it is pointed that various rectification applications are pending while some of the demands have been duly satisfied.
In view of the aforesaid, we request learned counsel appearing for the respondents to obtain instructions.
Let the matter be called again on 13.02.2024.
YASHWANT VARMA, J.
PURUSHAINDRA KUMAR KAURAV, J.
FEBRUARY 8, 2024/neha This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 12/02/2024 at 21:50:50