Ajay Kumar Agarwal vs Union Of India Through The ...
2022 Latest Caselaw 1551 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           W.P.(T) No. 5376 of 2021
Ajay Kumar Agarwal                                         --- Petitioner
                                 Versus
1.     Union of India through the Secretary, Ministry of Finance,
       Department of Revenue, New Delhi
2.     Central Board of Direct Taxes, through its Chairman, New Delhi
3.     Deputy Commissioner of Income Tax, Circle-I,
       East Singhbhum, Jamshedpur
4.     Assistant Commissioner of Income Tax, Circle-I,
       East Singhbhum, Jamshedpur                           --- Respondents
                                   With
                          W.P.(T) No. 5412 of 2021
Sanjiv Badhan Huf through its Karta Shri Sanjiv Badhan --- Petitioner
                                 Versus
1.     Union of India through the Secretary, Ministry of Finance,
       Department of Revenue, New Delhi
2.     Central Board of Direct Taxes, through its Chairman, New Delhi
3.     The Income Tax Officer, Ward 3 (1), East Singhbhum, Jamshedpur
                                                            --- Respondents
                                   With
                          W.P.(T) No. 144 of 2022
Mamta Goyal                                                  --- Petitioner
                                 Versus
1.     Union of India through the Secretary, Ministry of Finance,
       Department of Revenue, New Delhi
2.     Central Board of Direct Taxes, through its Chairman, New Delhi
3.     The Income Tax Officer, Ward 2 (1), East Singhbhum, Jamshedpur
                                                            ---- Respondents
                                  With
                           W.P.(T) No. 145 of 2022
Priti Lodha                                                 --- Petitioner
                                 Versus
1.     Union of India through the Secretary, Ministry of Finance,
       Department of Revenue, New Delhi
2.     Central Board of Direct Taxes, through its Chairman, New Delhi
3.     The Income Tax Officer, Ward 2 (1), East Singhbhum, Jamshedpur
                                  With
                           W.P.(T) No. 637 of 2022
Vivek Kumar Agarwal                                         --- Petitioner
                                 Versus
1.     Union of India through the Secretary, Ministry of Finance,
       Department of Revenue, New Delhi
2.     Central Board of Direct Taxes, through its Chairman, New Delhi
3.     The Income Tax Officer, Ward 3 (1), Jamshedpur       --- Respondents
                                  With
                           W.P.(T) No. 1008 of 2022
Ratan Lal Agarwal (HUF)                                     --- Petitioner
                                 Versus
1.     Union of India through the Secretary, Ministry of Finance,
       Department of Revenue, New Delhi
2.     Central Board of Direct Taxes, through its Chairman, New Delhi
3.     The Income Tax Officer, Ward 2 (1), Jamshedpur       --- Respondents
                                              -2-
                                        With
                                  W.P.(T) No. 1211 of 2022
        Sevensea Vincom Private Limited.                           --- Petitioner
                                        Versus
        1.    Union of India through the Secretary, Ministry of Finance,
              Department of Revenue, New Delhi
        2.    Central Board of Direct Taxes, through its Chairman, New Delhi
        3.    Assistant Commissioner of Income Tax,
              Centre Circle -1, Ranchi.                            --- Respondents

                CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh
                            Hon'ble Mr. Justice Deepak Roshan
                                               ---

For the Petitioner : M/s. Nitin Kr. Pasari & Sidhi Jalan, Advocates For the Respondents: Mr. Rahul Lamba, Advocate [W.P(T) Nos. 5376 & 5412/2021, 1211/2022] Ms. Amrita Sinha, Advocate [W.P.(T) Nos. 144, 145, 637, 1008/2022]

---

06/18.04.2022 Learned counsel for the respondents Income Tax Department Mr. Rahul Lamba and Ms. Amrita Sinha submit that counter affidavit would be filed within this week.

Learned counsel for the petitioners in the respective writ petitions pray for two weeks' time to file rejoinder.

As prayed for, list these cases on the reopening week after summer vacation, 2022. Compilation of judgments and relevant provisions of law, circular, etc. be submitted before close of summer vacation.

Interim order dated 16.02.2022 passed in W.P.(T) Nos. 5376 of 2021, 5412 of 2021, 144 of 2022 and 145 of 2022 and interim order dated 28.02.2022 passed in W.P(T) No. 637 of 2022 shall continue till the next date.

(Aparesh Kumar Singh, J)

(Deepak Roshan, J) Shamim/