RAJESH POPLI vs. DEPUTY COMMISSIONER OF INCOME TAX

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ITA/3/2015HC Himachal PradeshHPHC01042185201406 July 2021Bench: HON'BLE MR. JUSTICE RAVI MALIMATH, ACTING CHIEF JUSTICE,HON'BLE MS. JUSTICE JYOTSNA REWAL DUA4 pages
AI SummaryDismissed

What did the High Court hold?

The High Court considered the applications filed by the appellant. For the reasons stated in these applications, the Court decided to dismiss the appeals as withdrawn.

What were the facts?

The appellant, Rajesh Popli, filed multiple appeals before the High Court against the Deputy Commissioner of Income Tax and Principal Commissioner of Income Tax. These appeals were filed across various years, starting from 2015.

What were the issues?

The primary issue was whether the appeals filed by the appellant should be dismissed as withdrawn based on the applications made.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA ITA No.1 of 2015 a/w ITA Nos.2 to 7 of 2015, 101 to 104, 106, 107   of   2018   and   9   and   10   of 2020

Decided on: 6th July, 2021 ____________________________________________________________ 1. ITA No.1 of 2015 Rajesh Popli

…..Appellant Versus Deputy Commissioner of Income Tax       …..Respondent 2. ITA No.2 of 2015 Rajesh Popli

…..Appellant Versus Deputy Commissioner of Income Tax       …..Respondent 3. ITA No.3 of 2015 Rajesh Popli

…..Appellant Versus Deputy Commissioner of Income Tax       …..Respondent 4. ITA No.4 of 2015 Rajesh Popli

…..Appellant Versus Deputy Commissioner of Income Tax       …..Respondent 5. ITA No.5 of 2015 Rajesh Popli

…..Appellant Versus Deputy Commissioner of Income Tax       …..Respondent 6. ITA No.6 of 2015 Rajesh Popli

…..Appellant

Versus Deputy Commissioner of Income Tax       …..Respondent 7. ITA No.7 of 2015 Rajesh Popli

…..Appellant Versus Deputy Commissioner of Income Tax       …..Respondent 8. ITA No.101 of 2018 Rajesh Popli

…..Appellant Versus Deputy Commissioner of Income Tax       …..Respondent 9. ITA No.102 of 2018 Rajesh Popli

…..Appellant Versus Deputy Commissioner of Income Tax       …..Respondent 10. ITA No.103 of 2018 Rajesh Popli

…..Appellant Versus Deputy Commissioner of Income Tax       …..Respondent 11. ITA No.104 of 2018 Rajesh Popli

…..Appellant Versus Deputy Commissioner of Income Tax       …..Respondent 12. ITA No.106 of 2018 Rajesh Popli

…..Appellant Versus Deputy Commissioner of Income Tax       …..Respondent 13. ITA No.107 of 2018 Rajesh Popli

…..Appellant 2

Versus Deputy Commissioner of Income Tax       …..Respondent 14. ITA No.9 of 2020 Rajesh Popli

…..Appellant Versus Principal Commissioner of Income           …..Respondent 15. ITA No.10 of 2020 Rajesh Popli

…..Appellant Versus Principal Commissioner of Income           …..Respondent _____________________________________________________________ Coram Hon'ble Mr. Justice Ravi Malimath, Acting Chief Justice. Hon’ble Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting? ______________________________________________________ For the Appellant: Mr.Vishal Mohan, Advocate. For the respondent: Mr. Vinay Kuthiala, Senior Advocate with Ms. Vandana Kuthiala, Advocate. (Through Video Conferencing) Ravi Malimath, Acting Chief Justice(Oral) OMP No.257 of 2021 in ITA No.1 of 2015 OMP No.254 of 2021 in ITA No.2 of 2015 OMP No.255 of 2021 in ITA No.3 of 2015 OMP No.256 of 2021 in ITA No.4 of 2015 OMP No.252 of 2021 in ITA No.5 of 2015 –-------------------------------------------------------------------------------------------------------------------------------------------------------------------------------------------------- Whether reporters of Local Papers may be allowed to see the judgment? 3

OMP No.253 of 2021 in ITA No.6 of 2015 OMP No.251 of 2021 in ITA No.7 of 2015 OMP No.249 of 2021 in ITA No.101 of 2018 OMP No.248 of 2021 in ITA No.102 of 2018 OMP No.250 of 2021 in ITA No.103 of 2018 OMP No.247 of 2021 in ITA No.104 of 2018 OMP No.246 of 2021 in ITA No.106 of 2018 OMP No.245 of 2021 in ITA No.107 of 2018 OMP No.243 of 2021 in ITA No.9 of 2020 OMP No.244 of 2021 in ITA No.10 of 2020 For the reasons assigned in the applications, the appeals are dismissed as withdrawn. The applications are disposed of accordingly. ( Ravi Malimath ) Acting Chief Justice ( Jyotsna Rewal Dua ) July 06, 2021 Judge (Bhardwaj/vt) 4

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