ASHOK KUMAR GOYAL Vs. INCOME TAX SETTLEMENT COMMISSION

JUDGEMENT

(1.) THIS order shall govern disposal of (1) W. P. No. 3358/08, Ashok kumar Goyal Vs. Income Tax Settlement Commission and others; (2) W. P. No. 3356/08, Harishankar Goyal Vs. Income Tax Settlement Commission and others; (3) W. P. No. 3361/08, Yash Kumar Goyal Vs. Income Tax Settlement commission and others; (4) W. P. No. 3364/08, Tarun Kumar Vs. Income Tax settlement Commission and others; (5) W. P. No. 3360/08, Smt. Pretti Goyal Vs. Income Tax Settlement Commission and others; (6) W. P. No. 3363/08, Smt. Renu Goyal Vs. Income Tax Settlement Commission and others; (7) W. P. No. 3357/08, Smt. Nirupam Kaur Vs. Income Tax Settlement Commission and others; and (8) W. P. No. 3359/08, Gulzar Singh Vs. Income Tax Settlement commission and others.

(2.) FOR the purpose of decision in all these writ petitions the facts stated in Writ Petition No. 3358/08, Ashok Kumar Goyal Vs. Income Tax settlement Commission and others, have been taken into consideration.

(3.) HEARD on the question of admission and grant of interim relief.