Bihar State Power Generation ... vs Principal Commissioner Of Income ...
2021 Latest Caselaw 316 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.10598 of 2020
     ======================================================

Bihar State Power Generation Company Ltd. a Company incorporated under the Companies Act 1956, having its registered office at Vidyut Bhawan, Bailey Road, P.O. G.P.O., P.S.- Kotwali, through its Sr. Manager Finance, Kumar Amit (Male, aged about 35 years), son of Shri Dayanand Mahto, resident of Road No. 3, Near Gandhi Murti, East Patel Nagar, P.O.- Shastri Nagar, P.S.- Shastri Nagar, Patna ... ... Petitioner.

Versus

1. Principal Commissioner of Income Tax having its Office at Central Revenue Building, Bir Chand Patel Marg, Patna

2. Commissioner of Income Tax (Appeal) 2 having its Office at Central Revenue Building, Bir Chand Patel Marg, Patna

3. Commissioner of Income Tax (Appeal), Camp Office, Patna, having its office at Central Revenue Building, Bir Chand Patel Marg, Patna

4. Asst. Commissioner of Income Tax having its office at Central Revenue Building, Bir Chand patel Marg, Patna

... ... Respondents.

====================================================== Appearance :

For the Petitioner/s : Mr.D.V.Pathy, Advocate For the Respondent/s : Mrs.Archana Sinha @ Archana Shahi, Sr.S.C.

Mr. Alok Kumar, Jr.S.C.

Mr. Sanjeev Kumar, Jr.S.C.

====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 25-01-2021

Petitioner has prayed for the following relief(s):

"i) the respondent no. 2 or 3 be directed to hear and dispose of Appeal No. Patna High Court CWJC No.10598 of 2020 dt.25-01-2021

10078/CIT (A)- 2/2018-19 for the Financial Year 2015-16 relevant to the Assessment Year 2016- 17 expeditiously.

ii) for granting any other relief(s) to which the petitioner is otherwise found entitled to."

The issue agitated before us is on a limited

point of expeditious hearing of the appeal pending consideration

with the appropriate authority pertaining to the assessment year

2016-2017.

We dispose of the petition on the following

mutually agreeable terms:

a. The petitioner shall place all material by

way of written submission in response to the contentions raised

in the appeal within a period of four weeks from today.

b. Equally, the Revenue shall respond to the

same within a period of one week thereafter.

c. For uploading such submissions, link shall

be provided to the petitioner.

d. The proceeding of the appeal shall be

conducted in terms of the present prevalent practice

expeditiously, preferably by 31st of March, 2021 and certainly

within four months.

Patna High Court CWJC No.10598 of 2020 dt.25-01-2021

Interlocutory application, if any, shall also stand

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J)

DKS/K.C.Jha AFR/NAFR CAV DATE Uploading Date 29.01.2021 Transmission Date