Rajasthan High Court - Jaipur
Dinesh Kumar Khatoria, Son Of Late Shri ... vs Assistant Commissioner Of Income Tax on 23 March, 2022
Bench: Manindra Mohan Shrivastava, Sameer Jain
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Writ Petition No. 4635/2022
Dinesh Kumar Khatoria, Son Of Late Shri Damodar Lal Khatoria
----Petitioner
Versus
Assistant Commissioner Of Income Tax
----Respondent
For Petitioner(s) : Mr. Siddharth Ranka, Advocate For Respondent(s) : Mr. Anuroop Singhi, Advocate with Mr. N.S. Bhati, Advocate HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SAMEER JAIN Order 23/03/2022 Heard.
Learned counsel for the petitioner would submit that in respect of other assesses where similar proceedings were initiated on the basis of certain cash transactions with Manihar Group, on identical situation, petitions have been entertained and interim orders have been passed. He would submit that in one of such case Shyam Sunder Khandelwal Versus Assistant Commissioner of Income Tax, DB Civil Writ Petition No.342/2022, considering similar petitions, notices have been issued and protection has been granted.
Issue notice to the respondent.
P.F. and notice be paid by tomorrow.
Additionally, a copy of this petition be supplied to Mr. Anuroop Singhi, Adv. who usually represents the respondent.
Considering that prima facie,the issue raised in the petition is identical to that raised in petitions which are already pending (Downloaded on 24/12/2022 at 05:00:16 PM) (2 of 2) [CW-4635/2022] before this Court, reference of which has been made in order dated 13.01.2022 passed in DB Civil Writ Petition No.342/2022 in respect of different assessment years, we deem it appropriate to pass similar interim order in the present case also to the effect that the respondent is restrained from proceeding further in the matter pursuant to proceedings initiated under Sections 147 and 148 of the Income Tax Act, 1961 as against the petitioner in respect of order which is questioned in the present petition.
List this case along with DB Civil Writ Petition No.342/2022 and batch of petitions.
If the P.F. as directed is not paid, the interim order shall lose its efficacy.
(SAMEER JAIN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ Arun/Simple Kumawat /65 (Downloaded on 24/12/2022 at 05:00:16 PM) Powered by TCPDF (www.tcpdf.org)