Rajasthan High Court - Jaipur
M/S Integral Urban Co-Operative Bank ... vs Assistant Commissioner Of Income-Tax on 12 February, 2019
Author: Ashok Kumar Gaur
Bench: Ashok Kumar Gaur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writs No. 3353/2019
M/s Integral Urban Co-Operative Bank Ltd.
----Petitioner
Versus
Assistant Commissioner Of Income-Tax
----Respondent
For Petitioner(s) : Mr. Harish Gupta General Manager & Mr. Deepak Gaur Chairman present in person HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order 12/02/2019 This petition has been filed by the petitioner through General Manager-Harish Gupta S/o Shri Brij Pal Gupta, who is present in Court today. He argued the matter in person. Mr. Harish Gupta submits that the impugned order dt. 6 th February, 2019, has been passed rejecting the stay application.
Mr. Harish Gupta submits that the details of assets which are given in the impugned order directing the petitioner to pay and deposit Rs.3,14,48,554/- is based on the wrong assumption. It is submitted that the petitioner has to maintain 'cash in hand' as per directions of RBI and without considering the said aspect, the impugned order has been passed. Mr. Harish Gupta submits that the direction to deposit the entire demand is wholly unjustified and the Appellate Authority has passed the order in mechanical manner.
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(2 of 2) [CW-3353/2019] Issue notice to the respondents, returnable on 25 th February, 2019.
Notices be given 'dasti', as prayed.
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