M/S Hcl Infosystm Ltd. Thru' Auth. ... vs State Of U.P. & 2 Others
2017 Latest Caselaw 7197 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT TAX No. - 778 of 2017
 

 
Petitioner :- M/S Hcl Infosystm Ltd. Thru' Auth. Signatory
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- Nishant Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Saumitra Dayal Singh,J.

Connect along with Writ Tax No.777 of 2017.

Challenge in this petition to reassessment proceedings initiated against the petitioner for the assessment year 2010-11 (U.P. & Central) for the reasons that the Assessing Authority is of the view that the chargers sold along with the mobile phones are liable to be taxed separately as unclassified items.

This Court in an earlier judgment in Writ Tax No.435 of 2016 has already quashed similar reassessment proceedings in the case of another assessee.

In view of above, let Shri Nimai Dass, learned Standing file a counter affidavit within a month.

List this matter on 21.12.2017.

Till then, reassessment proceedings in pursuance of the consequential notice dated 12.09.2017 for the assessment year 2009-10 (U.P. & Central) shall remain stayed.

Order Date :- 21.11.2017

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