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Dharmesh Arora Prop. M/S Future INDIA vs. Cpio, GST Commissionerate Faridabad & Ors.

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W.P.(C)/1783/2021HC DelhiGSTCNR DLHC01002598202015 April 2026Bench: HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV2 pages
For Petitioner: Mr. N.K. Sharma, Mr. Deepak Gautam and Mr. Madhvan Aggarwal, AdvocatesFor Respondent: Ms. Arunima Dwivedi, CGSC, Ms.Himanshi Singh and Ms.Monalisa Pradhan, Advocates

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Cause title — parties, addresses and appearances
$~7 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 1783/2021 DHARMESH ARORA PROP. M/S FUTURE INDIA .....Petitioner Through: Mr. N.K. Sharma, Mr. Deepak Gautam and Mr. Madhvan Aggarwal, Advocates. versus CPIO, GST COMMISSIONERATE FARIDABAD & ORS. .....Respondents Through: Ms. Arunima Dwivedi, CGSC, Ms.Himanshi Singh and Ms.Monalisa Pradhan, Advocates. CORAM: HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV

O R D E R %

15.04.

2026

1.

The instant petition is for the following reliefs:- “a) Issue a writ in the nature of Certiorari/order or direction quashing the order and Order in Appeals Dt.22.102018 and Dt.02.01.2019 & 10.09.2020 passed by CPIO and First Appellate & Central Information Commission ordering that the sought information is denied to petitioner.

b) Issue a writ of mandamus/in the nature of mandamus or any suitable directions to the respondent no.1 to supply the Information sought by the petitioner.

c) Pass any other appropriate order or direction as the Honourable Court deems just and appropriate in the facts and circumstances of the case.”

2.

The information sought by the petitioner seems to have been denied 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 03/06/2026 at 00:14:31

on the ground of invoking Section 8(1)(h) of the Right to Information Act, 2005 (‘RTI Act’). Section 8(1)(h) of the RTI Act relates to information which would impede the process of investigation or apprehension or prosecution of offenders.

3.

Section 8(1)(h) of the RTI Act is extracted as under:- “8. Exemption from disclosure of information. .... .... (h) information which would impede the process of investigation or apprehension or prosecution of offenders; ....”

4.

Learned counsel appearing on behalf of the petitioner submits that the investigation by now, is completed and the matter is pending for adjudication before the Appellate Authority.

5.

If that is so, the Court finds that there is no reason to invoke Section 8(1)(h) of the RTI Act. In view thereof, the Court grants liberty to the petitioner to file a fresh application. If the petitioner does so, let his application be considered in accordance with law under the changed circumstances.

6.

With the aforesaid observations and liberty, the instant petition stands disposed of.

7.

All rights and contentions of the parties are left open.

PURUSHAINDRA KUMAR KAURAV, J APRIL 15, 2026 Nc

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 03/06/2026 at 00:14:31

Reproduced from the public record of the Delhi High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.