Delhi High Court - Orders
Mr Mohit Jain vs Dy Director Of Income Tax Inv & Ors on 13 January, 2022
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~1, 17 to 25, 27 & 29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 217/2022 & CM APPL. 606-07/2022
MR MOHIT JAIN ..... Petitioner
Through: Mr.Sachit Jolly, Mr.Rohit Garg &
Ms.Mehak Sachdeva, Advs.
versus
DY DIRECTOR OF INCOME TAX INV & ORS.
..... Respondents
Through: Mr.Ajit Sharma, Sr. Standing counsel.
Mr.Ravi Prakash, CGSC for UOI.
$~17
+ W.P.(C) 1503/2021
SURENDRA KUMAR JAIN ..... Petitioner
Through: Mr.Ajay Vohra, Sr. Adv. with
Mr.Rohit Jain & Mr.Aniket D.
Agrawal, Advs.
versus
ADDL. COMMISSIONER OF INCOME TAX, CENTRAL RANGE-
5, NEW DELHI ..... Respondent
Through: Mr.Tushar Mehta, SG, Mr.Balbir
Singh, ASG & Mr.Zoheb Hossain, Sr.
Standing Counsel with Mr.Vipul
Agarwal, Jr. Standing Counsel &
Mr.Parth Semwal, Jr. SC
$~18
+ W.P.(C) 1692/2021
POONAM JAIN ..... Petitioner
Through: Mr.Ajay Vohra, Sr. Adv. with
Mr.Rohit Jain & Mr.Aniket D.
Agrawal, Advs.
versus
ADDL. COMMISSIONER OF INCOME TAX CENTRAL RANGE
5 NEW DELHI ..... Respondent
Through: Mr.Tushar Mehta, SG, Mr.Balbir
Singh, ASG & Mr.Zoheb Hossain, Sr.
Standing Counsel with Mr.Vipul
Agarwal, Jr. Standing Counsel &
Signature Not Verified
Digitally Signed
By:KRISHNA BHOJ
Signing Date:14.01.2022
21:08:21
Mr.Parth Semwal, Jr. Standing
Counsel.
$~19
+ W.P.(C) 1693/2021
GEETIKA JAIN ..... Petitioner
Through: Mr.Ajay Vohra, Sr. Adv. with
Mr.Rohit Jain & Mr.Aniket D.
Agrawal, Advs.
versus
ADDL. COMMISSIONER OF INCOME TAX, CENTRAL RANGE-
5, NEW DELHI ..... Respondent
Through: Mr.Tushar Mehta, SG, Mr.Balbir
Singh, ASG & Mr.Zoheb Hossain, Sr.
Standing Counsel with Mr.Vipul
Agarwal, Jr. Standing Counsel &
Mr.Parth Semwal, Jr. Standing
Counsel.
$~20
+ W.P.(C) 5012/2021
MANAVINDER SINGH ..... Petitioner
Through: Mr.Ajay Vohra, Sr. Adv. with
Mr.Rohit Jain & Mr.Aniket D.
Agrawal, Advs.
versus
DY DIRECTOR OF INCOME TAX (INV) UNIT 3(4) NEW DELHI
..... Respondent
Through: Mr.Tushar Mehta, SG, Mr.Balbir
Singh, ASG & Mr.Zoheb Hossain, Sr.
Standing Counsel with Mr.Vipul
Agarwal, Jr. Standing Counsel &
Mr.Parth Semwal, Jr. Standing
Counsel.
$~21
+ W.P.(C) 5561/2021
ROBERT VADRA ..... Petitioner
Through: Mr. Suman Jyoti Khaitan, Mr. Prateek
Chadha, Mr. Vikas Kumar, Advs.
versus
Signature Not Verified
Digitally Signed
By:KRISHNA BHOJ
Signing Date:14.01.2022
21:08:21
UNION OF INDIA & ORS. ..... Respondents
Through: Mr.Ravi Prakash, CGSC for UOI.
Mr.Tushar Mehta, SG, Mr.Balbir
Singh, ASG & Mr.Zoheb Hossain, Sr.
Standing Counsel with Mr.Vipul
Agarwal, Jr. Standing Counsel &
Mr.Parth Semwal, Jr. Standing
Counsel.
$~22
+ W.P.(C) 5007/2021
ANIL KUMAR MITTAL ..... Petitioner
Through: Mr.Anirudh Bakhru, Ms.Roohe Hina
Dua & Mr.Tejaswini Chandrasekhar,
Advs.
versus
ADDL.COMMISSIONER OF INCOME TAX
..... Respondent
Through: Mr.Kunal Sharma, Sr. Standing
Counsel with Ms.Zehra Khan, Jr.
Standing Counsel & Mr.Shubhendu
Bhattacharyya, Adv.
$~23
+ W.P.(C) 5170/2021
ANOOP KUMAR GUPTA ..... Petitioner
Through: Mr.Anirudh Bakhru, Ms.Roohe Hina
Dua, Mr.Tejaswini Chandrasekhar &
Mr.Arav Pandit, Advs.
versus
ADDL.COMMISSIONER OF INCOME TAX
..... Respondent
Through: Mr.Sanjay Kumar, Sr. Standing
Counsel with Ms.Easha Kadiyan, Jr.
Standing Counsel.
Signature Not Verified
Digitally Signed
By:KRISHNA BHOJ
Signing Date:14.01.2022
21:08:21
$~24
+ W.P.(C) 5181/2021
ARUN KUMAR GUPTA
..... Petitioner
Through: Mr.Anirudh Bakhru, Ms.Roohe Hina
Dua, Mr.Tejaswini Chandrasekhar &
Mr.Arav Pandit, Advs.
versus
ADDL.COMMISSIONER OF INCOME TAX ..... Respondent
Through: Mr.Sanjay Kumar, Sr. Standing
Counsel with Ms.Easha Kadiyan, Jr.
Standing Counsel.
$~25
+ W.P.(C) 5294/2021 & CM Nos.16297/2021
DEEPAK TALWAR ..... Petitioner
Through: Mr.Tanveer Ahmed Mir, Mr.Prabhav
Ralli & Mr.Vaibhav Suri, Advs.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr.Tushar Mehta, SG, Mr.Balbir
Singh, ASG & Mr.Zoheb Hossain, Sr.
Standing Counsel with Mr.Vipul
Agarwal, Jr. Standing Counsel &
Mr.Parth Semwal, Jr. Standing
Counsel.
Mr.Ravi Prakash, CGSC for UOI.
$~27
+ W.P.(C) 5559/2021 & CM APPL. 17230/2021
HARVANSH CHAWLA ..... Petitioner
Through: Mr.Ruchesh Sinha, Adv.
versus
MINISTRY OF FINANCE & ORS. ..... Respondent
Through: Mr.Sunil Agarwal, Sr. Standing
counsel with Mr.Tushar Gupta, Jr.
Signature Not Verified
Digitally Signed
By:KRISHNA BHOJ
Signing Date:14.01.2022
21:08:21
Standing Counsel & Mr.Samarth
Chaudhari, Adv.
Mr.Ravi Prakash, CGSC for UOI.
Mr.Jatin Puniya, GP. For UOI.
$~29
+ W.P.(C) 6092/2021 & CM APPL. 19281/2021
KRISHAN LAL MADHOK ..... Petitioner
Through: Mr.P.D. Gupta, Sr. Adv. with Mr.Atul
Gupta, Adv.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr.Kunal Sharma, Sr. Standing
Counsel with Ms.Zehra Khan, Jr.
Standing Counsel & Mr.Shubhendu
Bhattacharyya, Adv.
Mr.Satya Ranjan Swain, Central
Govt. Senior Panel Counsel for UOI
with Mr.Kautilya Birat, Adv.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 13.01.2022 The petitions have been heard by way of video conferencing. CM APPL. 2287/2022 in W.P.(C) 1503/2021 CM APPL. 2269/2022 in W.P.(C) 1692/2021 CM APPL. 2291/2022 in W.P.(C) 1693/2021 CM APPL. 2286/2022 in W.P.(C) 5012/2021 CM APPL. 1951/2022 in W.P.(C) 5561/2021 CM APPL. 2216/2022 in W.P.(C) 5294/2021 Keeping in view the averments made in the applications, the delay in filing the counter affidavits is condoned and the same are taken on record. Rejoinder affidavits, if any, be filed before the next date of hearing.
Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:14.01.2022 21:08:21Accordingly, the applications stands disposed of. W.P.(C) 217/2022 & CM APPL. 606-07/2022 W.P.(C) 1503/2021 W.P.(C) 1692/2021 W.P.(C) 1693/2021 W.P.(C) 5012/2021 W.P.(C) 5561/2021 W.P.(C) 5007/2021 W.P.(C) 5170/2021 W.P.(C) 5181/2021 W.P.(C) 5294/2021 & CM Nos.16297/2021 W.P.(C) 5559/2021 & CM APPL. 17230/2021 W.P.(C) 6092/2021 & CM APPL. 19281/2021 Learned counsel for the respondents pray for and are permitted to file/re-file their counter affidavits within four weeks. Rejoinder affidavits, if any, be filed before the next date of hearing.
The contesting parties are also directed to file short written submissions not exceeding five pages each.
Mr. Ajay Vohra, learned senior counsel and Mr.Zoheb Hossain, learned counsel are directed to circulate a common compilation within four weeks.
List on 28th February, 2022.
Interim order to continue.
MANMOHAN, J NAVIN CHAWLA, J JANUARY 13, 2022/rv Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:14.01.2022 21:08:21