Shrikant Phulchand Bhakkad (Huf) ... vs Joint Commissioner Of Income Tax ...
2022 Latest Caselaw 2950 Bom

                                    (1)                            901-wp-14336-2021



          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                     WRIT PETITION NO.14336 OF 2021

 SHRIKANT PHULCHAND BHAKKAD (HUF) THROUGH ITS KARTA
 SHRIKANT PHULCHAND BHAKKAD          ..PETITIONER

                  VERSUS

 JOINT COMMISSIONER OF INCOME TAX RANGE-1 AND
 OTHERS                              ..RESPONDENTS
                         ...
 Mr.   Raviraj   R.   Chandak,  Advocate   for   the
 Petitioner.
 Mr. Alok Sharma, Advocate for Respondent Nos.1 to
 3.
                                          ...

                                 CORAM : R. D. DHANUKA &
                                         S. G. MEHARE, JJ.

DATED : 24th MARCH, 2022.

PER COURT:-

1. We have heard the learned counsel appearing for both the parties at length.

2. For the reasons to be recorded, closed for orders.

3. The respondents shall not proceed with the re-assessment of the Income Tax Return filed by the petitioner in question pursuant to the impugned notice issued under Section 148 of the Income Tax Act till the date of pronouncement of this judgment.

4. Mr. Sharma, learned counsel for respondent nos.1 to 3 shall convey this order to the learned

(2) 901-wp-14336-2021

Commissioner of Income Tax at Nashik having jurisdiction of this matter during the course of the day.

   (S. G. MEHARE)                                  (R. D. DHANUKA)
          JUDGE                                         JUDGE


 Devendra/March-2022