Delhi High Court - Orders
Agr Forex Holdings Private Ltd vs Acit Ciecle 1(1) Delhi & Ors on 5 October, 2021
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~30 to 32, 35, 37 and 40
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11323/2021
AGR FOREX HOLDINGS PRIVATE LTD ..... Petitioner
Through Mr.Surender Raizada, Adv.
versus
ACIT CIECLE 1(1) DELHI & ORS. ..... Respondents
Through Mr.Sanjay Kumar, Sr.SC, Ms.Easha
Kadian, Jr.SC
$~31
+ W.P.(C) 11326/2021
SHRI. LAXMI NARAIN KESARWANI ..... Petitioner
Through Mr.S.Krishnan, Adv.
versus
ASSISTANT COMMISSIONER OF INCOME TAX & ORS.
..... Respondents
Through Mr.Sunil Agarwal, Sr. St. counsel
with Mr.Tushar Gupta, Jr.SC,
Mr.Samarth Chaudhari, Advs.
$~32
+ W.P.(C) 11328/2021
RAJIV SINGH ..... Petitioner
Through Ms.Kavita Jha and Mr.Vaibhav
Kulkarni Advocates
versus
ASSISTANT COMMISSIONER OF INCOME TAX WARD 52(1)
DELHI & ANR. ..... Respondents
Through Mr.Kunal Sharma, Sr. SC with
Ms.Zehra Khan, Jr. SC and
Mr.Shubhendu Bhattacharyya, Adv
Signature Not Verified
Digitally Signed
By:KRISHNA BHOJ
Signing Date:06.10.2021
20:15:02
$~35
+ W.P.(C) 11333/2021
HAWK CAPITAL PVT. LTD. ..... Petitioner
Through Mr.Sumit Batra, Ms.Bandana Grover
and Mr.Manish Khurana, Advocates
versus
INCOME TAX OFFICER CIRCLE 10(1), DELHI & ANR.
..... Respondents
Through Ms.Vibhooti Malhotra, Sr. SC with
Mr.Shaliender Singh, Jr. SC, Mr.Udit
Sharma, Adv.
$~37
+ W.P.(C) 11335/2021
DINESH KUMAR ..... Petitioner
Through Ms.Kanika Gupta, Adv.
versus
INCOME TAX OFFICER & ORS. ..... Respondents
Through Mr.Puneet Rai, Sr. SC with
Ms.Adeeba Mujahid, Jr. SC
$~40
+ W.P.(C) 11362/2021
PROFESSIONAL IMPEX PVT LTD. ..... Petitioner
Through Ms.Kanika Gupta, Adv.
versus
ASSISTANT COMMISSIONER OF INCOME TAX & ORS.
..... Respondents
Through Mr.Sunil Agarwal, Sr. St. counsel
with Mr.Tushar Gupta, Jr.SC,
Mr.Samarth Chaudhari, Advs.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
Signature Not Verified
Digitally Signed
By:KRISHNA BHOJ
Signing Date:06.10.2021
20:15:02
ORDER
% 05.10.2021 CM No. 34880/2021 (Exemption) in WP(C) 11323/2021 CM No. 34888/2021 (Exemption) in WP(C) 11326/2021 CM No. 34892/2021 (Exemption) in WP(C) 11328/2021 CM No. 34901/2021 (Exemption) in WP(C) 11333/2021 CM No. 34905/2021 (Exemption) in WP(C) 11335/2021 CM No. 35008/2021 (Exemption) in WP(C) 11362/2021 Allowed, subject to all just exceptions. Accordingly, applications stand disposed of. WP(C) 11323/2021 & CM No. 34879/2021 WP(C) 11326/2021 & CM No. 34887/2021 WP(C) 11328/2021 & CM No. 34891/2021 WP(C) 11333/2021 & CM No. 34900/2021 WP(C) 11335/2021 & CM No. 34904/2021 WP(C) 11362/2021 & CM No. 35007/2021 As final hearing has already commenced in connected matters, this Court is of the view that if any notice is issued in the present batch of matters, it would lead to an adjournment.
Renotify these matters on 25th November, 2021. The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
MANMOHAN, J NAVIN CHAWLA, J OCTOBER 5, 2021/Arya Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:06.10.2021 20:15:02