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Delhi High Court - Orders

Ibibo Group Private Limited vs Deputy Commissioner Of Income Tax ... on 18 May, 2023

Author: Rajiv Shakdher

Bench: Rajiv Shakdher

                                    $~20 to 23
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           W.P.(C) 15051/2022 & CM Appl.46490/2022
                                                IBIBO GROUP PRIVATE LIMITED                                                    ..... Petitioner
                                                              versus

                                                DEPUTY COMMISSIONER OF INCOME TAX
                                                CIRCLE 10(1), DELHI & ANR.    ..... Respondents

                                    +           W.P.(C) 17639/2022
                                                IBIBO GROUP PRIVATE LIMITED                                                    ..... Petitioner
                                                                                                  versus

                                                ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 10-1,
                                                & ANR.                             ..... Respondents

                                    +           W.P.(C) 17643/2022
                                                IBIBO GROUP PRIVATE LIMITED                                                    ..... Petitioner
                                                                                      versus

                                                ASSISTANT COMMISSIONER OF INCOME TAX
                                                CIRCLE 10-1 & ANR.                 ..... Respondents
                                    +           W.P.(C) 285/2023
                                                IBIBO GROUP PRIVATE LIMITED                                                    ..... Petitioner
                                                                                      versus

                                                ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 10(1)
                                                DELHI & ANR.                       ..... Respondents

                                                Counsel for the Petitioner:                                    Mr Sumit Lalchandani    with Ms
                                                                                                               Ananya Kapoor and Mr Salil Kapoor
                                                                                                               and, Advs.
                                    W.P.(C) 15051/2022 and connected matters                                                                  1/2




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 24/09/2023 at 12:52:07
                                                 Counsel for the Respondent:                                    Mr Sanjay Kumar, Sr Standing
                                                                                                               Counsel with Ms Easha Kadian,
                                                                                                               Advocate.
                                                CORAM:
                                                HON'BLE MR. JUSTICE RAJIV SHAKDHER
                                                HON'BLE MR. JUSTICE GIRISH KATHPALIA
                                                                                      ORDER

% 18.05.2023 [Physical Hearing/Hybrid Hearing (as per request)]

1. Mr Sanjay Kumar, who appears on behalf of the respondents/revenue, seeks and is granted further four weeks to file a counter-affidavit in the above-captioned matters.

2. Rejoinder thereto, if any, will be filed at least five days before the next date of hearing.

3. List the matters on 21.11.2023.

4. Counsel for the parties will file their written submissions, not exceeding three pages each, at least one week before the next date of hearing.

RAJIV SHAKDHER, J GIRISH KATHPALIA, J MAY 18, 2023/pmc Click here to check corrigendum, if any W.P.(C) 15051/2022 and connected matters 2/2 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 24/09/2023 at 12:52:07