Page No.# 1/3 vs Pawan Kumar Garg
2024 Latest Caselaw 4317 Gua

Gauhati High Court

Page No.# 1/3 vs Pawan Kumar Garg on 14 June, 2024

Author: Suman Shyam

Bench: Suman Shyam

                                                                Page No.# 1/3

GAHC010104392024




                       THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                            Case No. : WA/193/2024

         THE PRINCIPAL DIRECTOR OF INCOME TAX (INVESTIGATION)
         4TH FLOOR, NEW AAYAKAR BHAWAN, CHRISTIAN BASTI, G.S. ROAD,
         GUWAHATI 781005

         2: THE DEPUTY DIRECTOR OF INCOME TAX (INVESTIGATION)
          UNIT-2(3)
          DIBRUGARH 786008

         3: THE ASSTT. DIRECTOR OF INCOME TAX (I AND CI)
          U-2
         AAYAKAR BHAWAN
          CHRISTIAN BASTI
          GUWAHATI 781005

         4: THE COMMISSIONER OF INCOME TAX
         AAYAKAR BHAWAN
          CHRISTIAN BASTI
          GUWAHATI 781005

         5: THE UNION OF INDIA
          REPRESENTED BY THE SECY. TO THE GOVT. OF INDIA
          MINISTRY OF FINANCE
          DEPTT. OF REVENUE
          ROOM NO. 46
          NORTH BLOCK
          NEW DELHI 11000

         VERSUS

         PAWAN KUMAR GARG
         S/O KEDAR NATH AGARWAL, R/O UNIQUE HEIGHTS, ROOM NO. 304, 3RD
         FLOOR, OPP BSNL OFFICE, WIRELESS, RUKMANI PATH, DISPUR, ASSAM
         781006
                                                                               Page No.# 2/3




Advocate for the Petitioner   : MR. S C KEYAL

Advocate for the Respondent :




                                  BEFORE
                    HONOURABLE MR. JUSTICE SUMAN SHYAM
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

Date : 14-06-2024 (Suman Shyam, J) Heard Mr. S.C. Keyal, learned standing counsel, IT Department.

This writ appeal is directed against the judgment and order dated 08-05-2024

passed by learned Single Judge in W.P.(C) No. 969/2021 allowing the writ petition.

We have perused the grounds taken in the memo of appeal.

Issue notice returnable on 17-07-2024.

Appellant to take steps for service of notice upon the sole respondent by registered

post with A/D.

Steps within 03 days from today.

Heard on the prayer of interim relief.

Subject to service of notice upon the sole respondent, the prayer for interim relief

will be considered on the returnable date.

List on 17-07-2024.

Page No.# 3/3

JUDGE JUDGE GS

Comparing Assistant