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Calcutta High Court
Merlin Projects Limited vs Joint Commissioner Of Income Tax ... on 23 March, 2026
Author: Kausik Chanda
Bench: Kausik Chanda
OD-10 to 33
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
WPO/287/2025
MERLIN PROJECTS LIMITED
VS
JOINT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE CENTRAL
RANGE -2 KOLKATA AND ORS
And
WPO/290/2025
MERLIN PROJECTS LIMITED
VS
JOINT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE CENTRAL
RANGE 2 KOLKATA AND ORS
And
WPO/291/2025
MERLIN PROJECTS LIMITED
VS
JOINT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE CENTRAL
RANGE 2 KOLKATA AND ORS
And
WPO/292/2025
MERLIN PROJECTS LIMITED
VS
JOINT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE CENTRAL
RANGE 2 KOLKATA AND ORS
And
WPO/293/2025
MERLIN PROJECTS LIMITED
VS
JOINT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE CENTRAL
RANGE 2 KOLKATA AND ORS
And
2
WPO/294/2025
MERLIN PROJECTS LIMITED
VS
JOINT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE CENTRAL
RANGE 2 KOLKATA AND ORS
And
WPO/295/2025
MERLIN LEISURES LIMITED
VS
JOINT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE CENTRAL
RANGE 2 KOLKATA AND ORS
And
WPO/297/2025
MERLIN PROJECTS LTD
VS
JOINT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE CENTRAL
RANGE 2 KOL AND ORS
And
WPO/300/2025
MERLIN LEISURES LTD
VS
JOINT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE CENTRAL
RANGE 2 KOL AND ORS
And
WPO/301/2025
MERLIN LEISURES LTD
VS
JOINT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE CENTRAL
RANGE 2 KOL AND ORS
And
WPO/302/2025
MERLIN LEISURES LTD
VS
3
JOINT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE CENTRAL
RANGE 2 KOL AND ORS
And
WPO/303/2025
MERLIN LEISURES LTD
VS
JOINT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE CENTRAL
RANGE 2 KOL AND ORS
And
WPO/304/2025
MERLIN LEISURES LTD
VS
JOINT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE CENTRAL
RANGE 2 KOL AND ORS
And
WPO/305/2025
MERLIN LEISURES LTD
VS
JOINT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE CENTRAL
RANGE 2 KOL AND ORS
And
WPO/306/2025
MERLIN PROJECTS LTD
VS
JOINT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE CENTRAL
RANGE 2 KOL AND ORS
And
WPO/307/2025
MERLIN PROJECTS LTD
VS
JOINT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE CENTRAL
RANGE 2 KOL AND ORS
And
4
WPO/310/2025
MERLIN PROJECTS LTD
VS
JOINT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE CENTRAL
RANGE 2 KOLKATA AND ORS
And
WPO/311/2025
MERLIN LEISURES LTD
VS
JOINT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE CENTRAL
RANGE 2 KOL AND ORS
And
WPO/312/2025
MERLIN LEISURES LTD
VS
JOINT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE CENTRAL
RANGE 2 KOL AND ORS
And
WPO/317/2025
MERLIN PROJECTS LTD
VS
JOINT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE CENTRAL
RANGE 2 KOL AND ORS
And
WPO/318/2025
MERLIN PROJECTS LTD
VS
JOINT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE CENTRAL
RANGE 2 KOL AND ORS
And
WPO/319/2025
MERLIN PROJECTS LTD
VS
5
JOINT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE CENTRAL
RANGE 2 KOL AND ORS
And
WPO/321/2025
MERLIN PROJECTS LTD
VS
JOINT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE CENTRAL
RANGE 2 KOL AND ORS
And
WPO/322/2025
MERLIN PROJECTS LTD
VS
JOINT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE CENTRAL
RANGE 2 KOL AND ORS
BEFORE:
The Hon'ble JUSTICE KAUSIK CHANDA
Date: 23rd March, 2026.
Appearance:
Mr. Abhratosh Mazumdar, Sr. Adv.
Mr. Pratyush Jhunjhunwala, Adv.
Ms. Akshara Shukla, Adv.
Mr. Aritra Nag, Adv.
..for the petitioner in Item Nos.10-15,17,24,25,26,29,30-33
Mr. Abhratosh Mazumdar, Sr. Adv.
Ms. Rajshree Kajaria, Adv.
Mr. Pratyush Jhunjhunwala, Adv.
Mr. Uttam Sharma, Adv.
..for the petitioner in Item Nos.16,18-23,27 & 28
Mr. Aryak Dutt, Adv.
Mr. Soumen Bhattacharjee, Adv.
Mr. Anurag Roy, Adv.
Mr. Ankan Das, Adv.
Ms. Shradhya Ghosh, Adv.
Mr. Raunak Seal, Adv.
..for the respondents
Mr. Madhu Jana, Adv.
..for the Union of India in Item No.15
Mr. Prithu Dudhoria, Adv.
..for the Union of India in Item No.18
Mr. Amit Sharma, Adv.
Mr. Abhishek Kr. Agrahari, Adv.
..for the Union of India in Item Nos.21 & 27
Mr. Amal Kumar Datta, Adv.
..for the Union of India in Item No.23
The Court : Let the interim order granted earlier be extended for a
further period of ten weeks from date.
List these matters after eight weeks under the heading "To Be
Mentioned".
In the meantime, the parties will be at liberty to exchange their
affidavits, if not already exchanged.
(KAUSIK CHANDA, J.)
kc.
