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Delhi High Court - Orders

Nova Realtors Pvt Ltd vs Income Tax Officer on 26 March, 2021

Author: Rajiv Shakdher

Bench: Rajiv Shakdher, Talwant Singh

                          $~27
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    W.P.(C) 4097/2021
                               NOVA REALTORS PVT LTD                           .....Petitioner
                                               Through: Mr. Satyen Sethi and Mr. Arta Trana
                                                        Panoa, Advocates.

                                                   versus

                                INCOME TAX OFFICER                                   .....Respondent
                                             Through:            Mr. Deepak Anand, Sr. Standing
                                                                 Counsel with Mr. Vipul Agrawal, Jr.
                                                                 Standing Counsel.

                                CORAM:
                                HON'BLE MR. JUSTICE RAJIV SHAKDHER
                                HON'BLE MR. JUSTICE TALWANT SINGH

                                             ORDER

% 26.03.2021 CM APPL. 12488/2021

1. Allowed, subject to all just exceptions. W.P.(C) 4097/2021 & CM APPL. 12487/2021

2. We are informed by counsel for the parties that the issue which arises in the instant matter also obtains in W.P.(C) No.3850/2021, titled as, RPS Infrastructure Ltd. vs. Assistant Commissioner of Income Tax, Circle-78, TDS-02 and W.P. (C) No.9483/2019, titled as, titled as Puri Constructions Private Limited vs. Additional Commissioner of & Ors.

3. Accordingly, issue notice. Mr. Deepak Anand, Sr. Standing Counsel, who appears on behalf of respondent-revenue, on advance notice, accepts service.

Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:04.04.2021 00:53:10

4. Counter affidavit will be filed within three weeks from today.

5. Rejoinder thereto, if any, will be filed before the next date of hearing.

6. List the matter on 06.05.2021.

7. The order, if any, passed by the respondent-revenue, will not be given effect to till further orders of the Court.

RAJIV SHAKDHER, J TALWANT SINGH, J MARCH 26, 2021 rb Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:04.04.2021 00:53:10