Citation : 2022 Latest Caselaw 13096 Bom
Judgement Date : 15 December, 2022
11. WPL 36887-22.doc
Chittewan
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO.36887 OF 2022
Bahram Navroz Vakil ... Petitioner
Versus
Assistant Commissioner of Income Tax
-Circle 19(1) And Others ... Respondents
***
Mr. Sukhsagar Syal a/w Mr. Sagar Vichare i/b Mr. Abhishek Adke
for the Petitioner.
Mr. Suresh Kumar for the Respondent.
***
CORAM : DHIRAJ SINGH THAKUR &
ABHAY AHUJA, JJ.
DATE : 15 DECEMBER 2022 P.C.
. Learned Counsel for the Petitioner challenges the notice dated
30 July 2022 under Section 148 of the Income Tax Act, 1961 ("the
Act") relevant to the assessment year 2016-17 on two grounds,
firstly, the Petitioner not having challenged the earlier notice under
Section 148 of the Act dated 30 June 2021, the impugned notice
dated 30 July 2022, could not have been issued pursuant to the
judgment in the case of UoI Vs. Ashish Agarwal1. Secondly, it ought
to have been issued after obtaining sanction from the Principal
Chief Commissioner of Income Tax, in accordance with Section
151(ii) of the Act and not from the Principal Commissioner of
11. WPL 36887-22.doc Chittewan
Income Tax. Prima facie case is made out.
2 Issue notice. Service waived by Mr. Suresh Kumar, learned
Counsel or the Respondents. Objections be filed by the next date of
hearing.
3 In the meantime, there will be ad-interim relief in terms of the
prayer clause (d) of the Petition.
4 List on 6 January 2023.
(ABHAY AHUJA, J.) (DHIRAJ SINGH THAKUR, J.)
Digitally signed by
RAJESH RAJESH VASANT
VASANT CHITTEWAN
CHITTEWAN Date: 2022.12.17
10:29:17 +0530
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