Neeraj Prakash vs Assistant Commissioner Of Income ...
2023 Latest Caselaw 13892 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Chief Justice's Court
 

 
Case :- WRIT TAX No. - 434 of 2023
 

 
Petitioner :- Neeraj Prakash
 
Respondent :- Assistant Commissioner Of Income Tax And Another
 
Counsel for Petitioner :- Varun Singh
 
Counsel for Respondent :- Gaurav Mahajan
 

 
Hon'ble Pritinker Diwaker,Chief Justice
 
Hon'ble Saumitra Dayal Singh,J.

Petitioner has placed reliance upon a judgment of this Court dated 22.2.2023 in Rajeev Bansal Vs. Union of India and others, Writ Tax No. 1086 of 2022.

Sri Gaurav Mahajan for the department points out that this judgment has been challenged in Special Leave to Appeal (C) No. 6706 of 2023 before the Supreme Court, wherein the judgment of the High Court has been stayed.

List after disposal of Special Leave to Appeal (C) No. 6706 of 2023.

We also provide that any proceeding initiated by the department in the meantime shall remain subject to the outcome of the appeal pending before the Supreme Court.

Order Date :- 2.5.2023

Shiraz

(S.D. Singh, J.) (Pritinker Diwaker, C.J.)