This order pertains to a batch of matters including two appeals and two writ petitions. The writ petitions were tagged with the appeals as the decision in the appeals would significantly impact the writ petitions. The matters were to be listed before the Bench hearing income tax appeals.

What were the issues?

The primary issue was how to proceed with the writ petitions which were dependent on the outcome of the income tax appeals. The court decided to consolidate them for hearing by the appropriate bench.

Director of Income Tax Exemption vs Society for Scholars Aipeccs… | Delhi High Court 2015

Q: What did the High Court hold?

The High Court directed that the entire batch of matters, comprising appeals and writ petitions, be listed before the Bench hearing income tax appeals as per the Roster. This was done because the decision in the appeals would have a material bearing on the writ petitions.

Heard together (2 matters)

W.P.(C) 21054/2005

W.P.(C) 3797/2011

Read from the judgment's own cause title. This page is filed under one of them.

$~4-7 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 705/2008 DIRECTOR OF INCOME TAX EXEMPTION ..... Appellant Through : Mr Kamal Sawhney with Mr Shikhar Garg and Mr Naman Nayak and Mr Raghavendra Singh versus ALL INDIA PERSONALITY ENHANCEMENT & CULTURAL SOCIETY FOR SCHOLARS AIPECCS SOCIETY ..... Respondent Through : Ms Kavita Jha with Mr Vaibhav Kulkarni + ITA 924/2009 DIRECTOR OF INCOME TAX (EXEMPTION) ..... Appellant Through : Mr Kamal Sawhney with Mr Shikhar Garg and Mr Naman Nayak and Mr Raghavendra Singh versus ALL INDIA PERSONALITY ENHANCEMENT & CULTURAL CENTRE FOR SCHOLARS ..... Respondent Through : Ms Kavita Jha with Mr Vaibhav Kulkarni + W.P.(C) 21054/2005 JOGINDER SINGH BAGGA ..... Petitioner Through : Mr Manmeet Singh with Mr Kunal Aganpal versus THE UOI & ORS ..... Respondents Through : Mr Kamal Sawhney with Mr Shikhar Garg and Mr Naman Nayak and Mr Raghavendra Singh + W.P.(C) 3797/2011 ALL INDIA PERSONALITY ENHANCEMENT AND CULTURAL CENTRE FOR SCHOLARS AIPECCS SOCIETY ..... Petitioner Through : Ms Kavita Jha with Mr Vaibhav Kulkarni versus DIRECTOR GENERAL OF INCOME-TAX (EXEMPTIONS) ..... Respondent Through : Mr Kamal Sawhney with Mr Shikhar Garg and Mr Naman Nayak and Mr Raghavendra Singh CORAM: HON'BLE MR. JUSTICE BADAR DURREZ AHMED HON'BLE MR. JUSTICE SANJEEV SACHDEVA O R D E R % 02.07.2015 This batch of matters comprises of two appeals and two writ petitions. From the order-sheets, it is apparent that the writ petitions were tagged along with the appeals This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 04/04/2026 at 22:01:43

inasmuch as the decision in the appeals would have a material bearing on the writ petitions. This being the position, we feel that it would be appropriate that this entire batch is listed before the Bench hearing income tax appeals as per the Roster. Accordingly, the same be listed before that Bench on 16.07.2015, subject to orders of Hon’ble the Chief Justice. BADAR DURREZ AHMED, J JULY 02, 2015 SANJEEV SACHDEVA, J SR This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 04/04/2026 at 22:01:43

DIRECTOR OF INCOME TAX EXEMPTION vs. SOCIETY FOR SCHOLARS AIPECCS SOCIETY

What did the High Court hold?

What were the facts?

What were the issues?

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