Delhi High Court
Sahara India Financial ... vs Cit And Anr. on 23 August, 2017
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Reserved on: 05.09.2016
Pronounced on: 23.08.2017
+ W.P.(C) 3222/2008
SAHARA INDIA FINANCIAL CORPORATION LTD. LUCKNOW
.........Petitioner
Versus
COMMISSIONER OF INCOME TAX DELHI AND ORS.
........Respondents
Along with connected matters:
W.P.(C) 8157/2009; W.P.(C) 8160/2009; W.P.(C) 14123/2009; W.P.(C)
14141/2009; W.P.(C) 886/2011; W.P.(C) 1009/2011; W.P.(C) 1010/2011;
W.P.(C) 1011/2011; W.P.(C) 1012/2011; W.P.(C) 1013/2011; W.P.(C)
1014/2011; W.P.(C) 888/2011; W.P.(C) 3272/2013; W.P.(C) 2591/2013;
W.P.(C) 2879/2014; W.P.(C) 4408/2015; W.P.(C) 8841/2015; W.P.(C)
8877/2015; W.P.(C) 8878/2015; W.P.(C) 9138/2015; W.P.(C) 9139/2015;
W.P.(C) 9140/2015; W.P.(C) 9141/2015; W.P.(C) 9142/2015; W.P.(C)
9143/2015; W.P.(C) 9144/2015; W.P.(C) 9145/2015; W.P.(C) 9146/2015;
W.P.(C) 9147/2015; W.P.(C) 9148/2015; W.P.(C) 9149/2015; W.P.(C)
9150/2015; W.P.(C) 9151/2015;W.P.(C) 9152/2015 & W.P.(C)
9464/2015
Through: Mr. Satyen Sethi, Advocate along with Mr. Arta Trana Panda,
Advocates for the petitioners in Item Nos. 1 to 13 & 14 to 19.
Mr. Ajay Vohra, Sr. Advocate along with Ms. Kavita Jha and Mr. Vaibhav
Kulkarni, Advocates for the petitioners in Item Nos. 20 to 22.
Mr. M.S. Syali, Sr. Advocate along with Mr. Satyen Sethi, Mr. Arta Trana
Panda, Mr. Mayank Nagi and Mr. Tarun Singh, Advocates for petitioners
in Item Nos. 15 to 19.
Ms. Rashmi Chopra along with Mr. Ruchesh Sinha and Ms. Ariya,
Advocates for Petitioners in Item Nos. 23 to 41.
Mr. Dileep Shivpuri along with Mr. Sanjay Kumar, Advocates for
respondent/Income Tax in Item Nos. 1 to 13 & 14 to 22.
Mr. Rajesh Gogna, CGSC for respondent no. 1 in Item No. 18.
Mr. Kirtiman Singh, CGSC along with Mr. Pranav Agarwal, Mr. Waize
Ali Noor and Mr. Prateek Dhanda, Advocates for R-1 (UOI) in Item No.
Ms. Kailash Golani, Advocate for respondent no. 1 in Item No. 19.
Ms. Shraddha Bhargava, Advocate for respondents in Item nos. 31 to 33,
36 & 38.
Mr. Arun Bhardwaj, Advocate along with Mr. Sriram, Advocate for the
respondent in Item nos. 1, 16 to 19.
Mr. Harish Kumar Garg, Advocate for respondent no. 1 in Item No.22.
Mr. Ashok K. Manchanda, Advocate along with Ms. Lakshmi Gurung,
Advocate for Revenue in Item Nos. 23 to 41.
Mr. Vivek Goyal, CGSC for respondent/UOI in Item No. 17.
Ms. Mrinalini Sen, Advocate along with Ms. Kritika Gupta, Advocate for
respondent no.1 in Item Nos. 31 to 33, 36 & 38.
Ms. Saroj Bidawat, Advocate for respondent/UOI in Item Nos. 23 to 25 &
Ms. Manisha Aggarwal, Advocate along with Ms. Mansi Gupta, Advocate
for respondent/UOI in Item Nos. 29, 30, 37, 39 & 40.
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MS. JUSTICE DEEPA SHARMA
MR. JUSTICE S. RAVINDRA BHAT
%
1. W.P.(C) 3222/2008, W.P.(C) 8157/2009, W.P.(C) 8160/2009, W.P.(C)
14123/2009, W.P.(C) 14141/2009, W.P.(C) 886/2011, W.P.(C) 1009/2011,
W.P.(C) 1010/2011, W.P.(C) 1011/2011, W.P.(C) 1012/2011, W.P.(C) 1013/2011,
W.P.(C) 1014/2011, W.P.(C) 888/2011, W.P.(C) 3272/2011 & W.P.(C) 2591/2013
are directed to be listed before the concerned roster bench, dealing with income tax
matters, on 11.09.2017.
2. W.P.(C) 2879/2014, W.P.(C) 4408/2015, W.P.(C) 8841/2015, W.P.(C)
9464/2015, W.P.(C) 8877/2015, W.P.(C) 8878/2015, W.P.(C) 9138/2015, W.P.(C)
9139/2015, W.P.(C) 9140/2015, W.P.(C) 9141/2015, W.P.(C) 9142/2015, W.P.(C)
9143/2015, W.P.(C) 9144/2015, W.P.(C) 9145/2015, W.P.(C) 9146/2015, W.P.(C)
9147/2015, W.P.(C) 9148/2015, W.P.(C) 9149/2015, W.P.(C) 9150/2015, W.P.(C)
9151/2015 & W.P.(C) 9152/2015 are dismissed as unmerited.
3. For detailed judgment, the decision dated 23.08.2017 in W.P.(C) 3222/2008
may be referred to.
S. RAVINDRA BHAT
(JUDGE)
DEEPA SHARMA
(JUDGE)
AUGUST 23, 2017
