Sat Pal Chadha vs Union Of India & Ors
2011 Latest Caselaw 2597 Del

$~2.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+      LPA 891/2010
                                           Date of order: 13th May, 2011

       SAT PAL CHADHA                        ..... Appellant
                     Through Mr. S.P. Chawla, Advocate.
                versus
       UNION OF INDIA & ORS                ..... Respondents
                     Through Ms. Prem Lata Bansal, Sr.
                     Advocate with Mr. Ruchir Bhatia,
                     Advocate.

        CORAM:
        HON'BLE THE CHIEF JUSTICE
        HON'BLE MR. JUSTICE SANJIV KHANNA

1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporter or not ?
3. Whether the judgment should be reported in the Digest ?

SANJIV KHANNA, J.:

       Pursuant to order dated 16th December, 2010, the

respondent-Income-Tax Department has filed status report

dated 20th April, 2011.         It is stated that search and seizure

operations were conducted on 14th July, 1999 on SKN Bentex

Group. Thereafter, assessment orders were passed in case of

37 assessees of the said group. Case-wise details have been

given in the status report. Copy of the said status report has

been furnished to the counsel for the appellant.

2.     It is noticed that the appellant has been paid interim

reward of Rs.1 lac and final reward of Rs.2,04,744/-. From the

LPA NO. 891/2010                                                     Page 1 of 2
 status report, it appears that part additions have been set aside

or reduced by the appellate authorities and in some other cases

appeals are still pending.

3.     After some hearing, learned counsel for the appellant

states that on the basis of the status report he would like to

make a representation to the respondent authorities and appear

before them to explain his case/stand. Learned counsel for the

respondents states that the respondents have no objection and

would consider the representation and hear the appellant.

4.     The appellant will make a representation within a period of

six weeks and thereafter will be given a date of hearing before

Deputy      Director   of   Income-Tax   (Investigation)-I.       After

considering the representation and hearing the appellant, an

order will be passed and communicated to the appellant. The

aforesaid exercise will be completed within two months from the

date the appellant files his representation.

5.     With the aforesaid observations, the appeal is disposed of.

There will be no order as to costs.


                                           SANJIV KHANNA, J.

CHIEF JUSTICE MAY 13, 2011 VKR