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Save Solutions Private Limited vs The Principal Chief Commissioner ...
2021 Latest Caselaw 5236 Patna

Citation : 2021 Latest Caselaw 5236 Patna
Judgement Date : 16 November, 2021

Patna High Court
Save Solutions Private Limited vs The Principal Chief Commissioner ... on 16 November, 2021
          IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.19115 of 2021

     ======================================================

Save Solutions Private Limited having its registered office at C- 927, 3rd Floor Palam Extension, Dwarka, New Delhi- 110075 through its authorised representative namely Pintu Kumar Singh male aged about 31 years son of Janki Singh resident of Village- Simarwar, P.O.- Lahathua, P.S.- Mohanpur, Gaya- 824201.

... ... Petitioner/s Versus

1. The Principal Chief Commissioner of Income Tax, Bihar and Jharkhand Central Revenue Building, Birchand Patel Path, Patna.

2. The Principal Commissioner of Income Tax- I, Central Revenue Building, Birchand Patel Path, Patna.

3. The Commissioner of Income Tax (Appeals)-I Patna Central Revenue Building, Birchand Patel Path, Patna.

4. The Income Tax Officer Ward- 3 (1), Income Tax Department, Gaya.

5. The National Faceless Appeal Centre having its office at North Block, New Delhi through the Principal Chief Commissioner of Income Tax (NFAC) Delhi.

... ... Respondent/s

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

For the Petitioner/s : Mr. Gautam Kumar Kejriwal, Advocate For the Respondent/s : Ms. Archana Sinha @ Archana Shahi, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 16-11-2021

Heard learned counsel for the parties.

The petitioner has prayed for the following relief/s :- Patna High Court CWJC No.19115 of 2021 dt.16-11-2021

Patna High Court CWJC No.19115 of 2021 dt.16-11-2021

In view of intervening developments, Shri Gautam

Kumar Kejriwal, learned counsel for the petitioner does not

press the main prayer of the writ petition.

It is brought to our notice that now the matter,

perhaps, with the intervention of Ms. Archana Sinha, learned

counsel appearing for the Revenue, is pending before the

appropriate authority for consideration, in accordance with law.

We only hope and trust that the said proceeding would

be completed positively within a period of four months from

today. Pending such consideration, we are sure that the authority

shall not take coercive steps against the petitioner in light of

demand raised, subject matter of the present petition.

Patna High Court CWJC No.19115 of 2021 dt.16-11-2021

The petition stands disposed of in the aforesaid terms.

Interlocutory Application(s), if any, stands disposed

of.

(Sanjay Karol, CJ)

( S. Kumar, J) Ashwini/Sujit AFR/NAFR CAV DATE Uploading Date 20.11.2021 Transmission Date

 
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