Delhi High Court - Orders
Star Wire India Limited vs Assistant Commissioner Of Income Tax ... on 28 January, 2022
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~27 & 50
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1624/2022
STAR WIRE INDIA LIMITED ..... Petitioner
Through: Mr.Arnav Kumar & Mr.Harsh Bhatia,
Advs.
versus
ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 22 (2)
DELHI & ANR. ..... Respondents
Through: Mr.Ruchir Bhatia, Sr. Standing
Counsel with Ms.Mansie Jain, Adv.
+ W.P.(C) 1650/2022
M/S PERFECT POLYCHEM PRIVATE LIMITED ..... Petitioner
Through: Mr.Arzoo Raj, Adv.
versus
OFFICE OF THE INCOME TAX OFFICER ..... Respondent
Through: Mr.Sunil Kumar Agarwal, Sr.
Standing Counsel.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 28.01.2022 The petitions have been heard by way of video conferencing. CM APPL. 4728/2022 (Exemption) in W.P.(C) 1624/2022 CM APPL. 4778/2022 (Exemption) in W.P.(C) 1650/2022 Allowed, subject to all just exceptions. Accordingly, the applications stand disposed of.
Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:30.01.2022 22:45:30W.P.(C) 1624/2022 & CM APPL. 4727/2022 W.P.(C) 1650/2022 & CM APPL. 4777/2022 Learned counsel for the petitioners state t hat t hough t he im pugned notices in the present matters are dated 31st March, 2021, yet the sam e h ave been issued on or after 1st April, 2021. The said con tention is dispu ted by learned counsel for revenue.
Issue notice. Mr.Sunil Kumar Agarwal, Advocate and Mr.Ruchir Bhatia, Advocate accept notice on behalf of respondents. They pray for an d are permitted to file their counter affidavits within fou r weeks. Rejoinder affidavits, if any, be filed before the next date of hearing.
List on 14th March, 2022 along with connected matters.
MANMOHAN, J NAVIN CHAWLA, J JANUARY 28, 2022/rv Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:30.01.2022 22:45:30