Jigneshkumar Dhirajlal Savaliya vs Income Tax Officer, Ward 28 (2) ...
2023 Latest Caselaw 6296 Bom

2023:BHC-AS:18554-DB                                               1/3                              902-WP-7858-2023.doc




                PURTI
                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                PRASAD                        CIVIL APPELLATE JURISDICTION
                PARAB
             Digitally signed by
             PURTI PRASAD
             PARAB
             Date: 2023.07.07
             14:55:53 +0530                    WRIT PETITION NO. 7858 OF 2023

           Jigneshkumar Dhirajlal Savaliya                                                  ....Petitioner
                V/s.
           Income Tax Officer, Ward 28(2)(1),
           Mumbai and Ors.                                                                  ...Respondents

                                                                   ----
           Mr. Harsh R. Kothari for Petitioner.
           Mr. Manoj Shirsat, Senior Panel Counsel, Income Tax Department.
                                                ----

                                                               CORAM : K.R. SHRIRAM &
                                                                       FIRDOSH P. POONIWALLA, JJ.

DATED : 4th JULY 2023

P.C. :

1. The prayers (a), (b) and (c) in the petition read as under :

(a) that this Hon'ble Court be pleased to issue a Writ of Certiorari or any other writ, order or direction in the nature of Certiorari under Article 226 of the Constitution of India calling for the records of the case leading to the issue of the impugned show cause notice, passing of the impugned order, the issue of the impugned notice under section 148 of the Act, the passing of the impugned assessment order and the issue of the impugned demand notice and the impugned penalty notice and after going through the same and examining the question of legality thereof quash, cancel and set aside the impugned show cause notice dated 21 st March 2022 (Exhibit B), impugned order dated 30th March 2022 passed under section 148A(d) of the Act (Exhibit D), the impugned notice dated 30th March 2022 issued under section 148 of the Act (Exhibit E), the impugned assessment order dated 29th March 2023 (Exhibit R), the impugned demand notice dated 29th March 2023 (Exhibit S) and the impugned penalty notice dated 29th March 2023 (Exhibit T) for the assessment year 2018-19;

(b) that this Hon'ble Court may be pleased to issue a Writ of Mandamus or a Writ in the nature of Mandamus, or any other appropriate Writ, Order or Direction under Article 226 of the Constitution of India, ordering and directing Respondent No.1 to withdraw the impugned show cause notice dated 21 st March 2022 (Exhibit B), impugned order dated 30th March 2022 passed under section 148A(d) of the Act (Exhibit D), the impugned notice dated 30th March 2022 issued under section 148 of the Act (Exhibit E), the

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impugned assessment order dated 29th March 2023 (Exhibit R), the impugned demand notice dated 29 th March 2023 (Exhibit S) and the impugned penalty notice dated 29th March 2023 (Exhibit T) for the assessment year 2018-19;

(c) that this Hon'ble Court may be pleased to issue a Writ of Prohibition or any other writ order or direction under Article 226 of the Constitution of India ordering and directing Respondent No.1 not to take any action in furtherance to the impugned assessment order dated 29th March 2023 (Exhibit R), the impugned demand notice dated 29th March 2023 (Exhibit S) and the impugned penalty notice dated 29th March 2023 (Exhibit T) for the assessment year 2018-19;

2. Petitioner is aggrieved because among other grounds taken in

the petition, the primary ground is that no personal hearing was granted to

petitioner despite an express request being made.

3. When the petition was taken up for admission yesterday, we

indicated to counsel for respondents that we are inclined to dispose the

petition at the admission stage itself and he should take instructions as to

why the impugned orders and notices be not quashed and set aside.

4. When Mr. Shirsat was confronted with this position as to the

effect of not giving a personal hearing or opportunity to be heard, Mr.Shirsat

as an officer of the court in fairness submitted that he has come across

atleast two judgments being Bharat Aluminium Company Limited Vs Union

of India and Others1 and Piramal Enterprises Limited vs. Additional/

Joint/Deputy/Assistant Commissioner of Income Tax/Income Tax Officer

and Others2 in which it states that assessee should be given an opportunity

to present his case personally. More so, if he asks for.

1 2022 SCC OnLine Del 105
2 2021 SCC OnLine Bom 1534
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5. In the circumstances, without going into the merits of the

matter we hereby quash and set aside the order dated 30 th March 2022

passed under Clause (d) of Section 148A of the Income Tax Act, 1961 (the

Act) and the Assessment Order dated 29 th March 2023. The matter is

remanded for denovo consideration. The time spent from the date this

petition was lodged, i.e. 8th June 2023 till date is excluded in computing

limitation.

6. Before passing any order, petitioner shall be given a personal

hearing, notice whereof shall be communicated atleast five working days in

advance. If the Assessing Officer is going to rely on any judgment or any

order of the Tribunal or Court, list thereof shall be provided to petitioner in

advance alongwith notice of personal hearing so that petitioner will be able

to deal with the same/distinguish the same during the personal hearing.

Any order passed shall be a reasoned and detailed order dealing with all

submissions of petitioner.

7. Petition disposed. No order as to costs.

(FIRDOSH P. POONIWALLA, J.) (K.R. SHRIRAM, J.)

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