Bhardwaj Steels Private Limited vs Principal Commissioner Of Income Tax
2026 Latest Caselaw 1982 Jhar

Jharkhand High Court

Bhardwaj Steels Private Limited vs Principal Commissioner Of Income Tax on 16 March, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                                ( 2026:JHHC:6952-DB )

 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       W.P. (T) No. 2672 of 2022
                                      With
                        W.P. (T) No. 2675 of 2022
                                      With
                        W.P. (T) No. 2684 of 2022
                                      With
                        W.P. (T) No. 2706 of 2022
                                      With
                        W.P. (T) No. 2720 of 2022
  Bhardwaj Steels Private Limited, having its office at Mangrodih, P.O. and P.S.
  Mangrodih, District Giridih, through its Director Bablu Kumar, aged about 38 years,
  son of Shri Ashok Kumar, resident of Krishna Nagar, Giridih, P.O. Giridih, P.S.
  Giridih and District- Giridih, Jharkhand.                  ....       Petitioner
                                                                      (in all cases)
                                      Versus
  1.      Principal Commissioner of Income Tax, Dhanbad, having its office at
          Aaykar Bhawan, Luby Circular, Dhanbad, P.O., P.S. and District-Dhanbad.
  2.      Assistant Commissioner of Income-tax, having its office at Central Circle,
          Dhanbad, having its office at Aaykar Bhawan, Luby Circular, Dhanbad, P.O.,
          P.S. and District- Dhanbad.                          ....     Respondents
                                                                      (in all cases)
                         ------

CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner : Mr Nitin Kumar Pasari, Advocate For the Respondents : Mr. Kumar Vaibhav, Sr. SC Mr. Anurag Vijay, Jr. SC Mr. Durgesh Agarwal, Advocate Mr. Vishwajeet Singh, Advocate

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13 /Dated: 16.03.2026

1. Mr Nitin Kumar Pasari, learned counsel for the appellant, on

instructions, states that reliefs in these petitions have been rendered infructuous

and, therefore, these petitions may be disposed of.

2. Accordingly, we dispose of these petitions. I.As., if any, in these

petitions will not survive and are disposed of.

(M.S. Sonak, C.J.)

(Rajesh Shankar, J.) March 16, 2026 Ranjeet / R.Kr. / NAFR Uploaded on 16.03.2026