Paramjeet Kaur Reen vs Principal Commissioner Of Income ...
2022 Latest Caselaw 1790 Bom

                                                                                   915-wp-2567-2021.doc




                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      ORDINARY ORIGINAL CIVIL JURISDICTION

                                          WRIT PETITION NO.2567 OF 2021

                      Paramjeet Kaur Reen                                    ...Petitioner
                                 vs.
                      Principal Commissioner of Income Tax-17
VISHAL                and Another                                            ...Respondents
SUBHASH
PAREKAR
Digitally signed by
                      Ms. Radha Halbe i/b. Devendra Jain, for the Petitioner.
VISHAL SUBHASH
PAREKAR
                      Mr. Suresh Kumar, for the Respondents.
Date: 2022.02.22
15:40:51 +0530
                                           CORAM :         K.R. SHRIRAM &
                                                           N. J. JAMADAR, JJ.

                                          DATE :           FEBRUARY 22, 2022

                      P.C.:

                      .        Having heard counsels, we hereby set aside the order dated

23rd February, 2021 passed under section 264 of the Income Tax

Act, 1961 for A.Y. 2016-17 and remand the matter for denovo

consideration.

2. Petitioner may file further submissions, if they so wish within

two weeks from the date this order is uploaded.

3. Principal Commissioner, Income Tax-17 shall give a personal

hearing to Petitioner before passing any order and the date of

personal hearing shall be communicated at least seven working

days in advance. If PCIT is going to rely on any order or judgment of

any Court or Tribunal other than those referred to in the impugned

order, a list thereof shall also be provided along with a notice for

Vishal Parekar 1/2 915-wp-2567-2021.doc

personal hearing. The order passed shall deal with all submissions

made by Petitioner and shall contain reasons for the conclusion

arrived at.

4. Petition disposed.

            (N. J. JAMADAR, J.)             (K. R. SHRIRAM, J.)




Vishal Parekar                                                        2/2