Bihar State Power Generation ... vs Principal Commissioner Of Income ...
2021 Latest Caselaw 319 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.10284 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. GPO, 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/s

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 Patna, having its office at Central Revenue Building, Bir Chand Patel Marg, Patna.

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

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

... ... Respondent/s ====================================================== 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): Patna High Court CWJC No.10284 of 2020 dt.25-01-2021

"i) the respondent no. 2 or 3 be directed to hear and dispose of Appeal No. 10075/CIT (A)- 2/2018-19 for the Financial Year 2012-13 relevant to the Assessment Year 2013- 14 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

2013-2014.

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.10284 of 2020 dt.25-01-2021

Interlocutory application, if any, shall also stand

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J)

K.C.Jha/-

AFR/NAFR
CAV DATE
Uploading Date          27.01.2021
Transmission Date