Punjab-Haryana High Court
Sanjay Singal vs Deputy Commissioner Of Income Tax on 15 October, 2019
123
CRM-M-43496-2019
CRM-M-43499-2019
CRM-M-43524-2019
CRM-M-43613-2019
CRM-M-43619-2019
CRM-M-43668-2019
SANJAY SINGAL VS DEPUTY COMMISSIONER OF INCOME TAX
Present: Mr. R.S.Cheema, Senior Advocate with
Ms. Sumanjit Kaur, Advocate for the petitioners.
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Learned Senior counsel contends that the complaint brought by Deputy Commissioner of Income Tax is founded on the assessment order dated 18.03.2016 wherein the petitioner has been summoned to face prosecution for the offences punishable under Section 276-C(1) read with Section 277 of Income Tax Act, 1961. According to him, the said assessment order is subject matter of the appeal before the Income Tax Appellate Authority and is fixed for 10.12.2019. It is contended that the said decision would have direct bearing upon the prosecution as in case the appeal succeeds, the complaint may not survive.
Notice of motion for 14.11.2019.
Notice re: stay as well.
A photocopy of this order be placed on the file(s) of connected case(s).
(MANOJ BAJAJ) JUDGE October 15, 2019 vanita 1 of 1 ::: Downloaded on - 16-10-2019 06:18:03 :::