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Lok Capital Growth Fund vs National Faceless Assessment Unit
2026 Latest Caselaw 5020 Bom

Citation : 2026 Latest Caselaw 5020 Bom
Judgement Date : 13 May, 2026

[Cites 2, Cited by 0]

Bombay High Court

Lok Capital Growth Fund vs National Faceless Assessment Unit on 13 May, 2026

                                                             Digitally signed
                                                             by PALLAVI
                                                             MAHENDRA
                                                  PALLAVI    WARGAONKAR
                                                  MAHENDRA
2026:BHC-OS:12323-DB                              WARGAONKAR Date:
                                                             2026.05.13
                                                             20:54:49
                                                             +0530                                           16-WP(L)13111-2026.doc



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

                                                WRIT PETITION (L) NO.13111 OF 2026

                         Lok Capital Growth Fund                                             ...Petitioner

                                 Versus

                         National Faceless Assessment Unit & Ors.                            ...Respondents.

                                                                                __________

                         Ms Fereshte Sethna (VC) a/w Ms Mrunal Parekh i/by DMD Advocates for the
                         Petitioner.
                         MS Mamta Omle for respondent.
                                                                                __________

                                                                    CORAM : ADVAIT M. SETHNA &
                                                                            SANDESH D. PATIL, JJ.
                                                                    DATE           :   13 MAY 2026
                                                                                       (VACATION COURT)

                         P.C.:

                         1.       Heard the learned Counsel for the parties.

2. The Petitioner has assailed the impugned order dated 17.03.2026

(Exh.A) passed by the Assessment Officer, Income Tax Department

(Respondent No.1) i.e. National Faceless Assessment Unit.

3. We have heard the learned Counsel for the Petitioner and the

Respondents for some time.

4. Miss Mamta Omle, the learned Counsel for the Respondent, at the

very outset, points out that this order is appealable under the provisions of

Income Tax Act before the Commissioner, Income Tax (Appeals).

16-WP(L)13111-2026.doc

Considering that such statutory appellate remedy is available, in the fitness

of things, we deem it appropriate that the Appeal alongwith the Stay

Application is filed before the Statutory Appellate Authority i.e. CIT

Appeals. The Petitioner is at liberty to raise all contentions in the Stay

Application/Appeal including that of jurisdiction and the issue of

exemption in light of the findings recorded in the Assessment Order. Such

Appeal and Stay Application shall be filed within a period of two weeks

from today.

5. The Impugned Order records that the issue being adjudicated is not

the substantive eligibility of the Assessee for exemption u/s 10(23 FBA) of

the Income Tax Act, which is not in dispute. The Authority further

records that, Rather the issue is the failure to comply with the mandatory

statutory requirement of disclosing exempt income and claiming

exemption in the prescribed schedule of the return of income. It may also

be pertinent to note that for the previous years, in similar facts the Asessee

has been granted exemption for the Assessment Year 2022-2023, vide

Assessment Order dated 09.03.2024.

6. In light of the above, we pass the following order :

(i) The Petitioner shall file the Appeal alongwith the Stay

Application before the Statutory Appellate Authority i.e. CIT

Appeals within two weeks from today. The said Application

shall be heard on priority basis and decided as expeditiously as

16-WP(L)13111-2026.doc

possible, on its own merits and in accordance with law.

(ii) Until decision on the said Application by the Appellate

Authority, no coercive steps shall be taken against the Petitioner

in the given factual complexion pursuant to the impugned

Assessment Order dated 17.03.2026.

(iii) As the Petitioner has been bonafide pursuing this proceeding,

the issue of limitation if raised, will not come in the way of the

Petitioner while deciding the Statutory Appeal.

5. In light of the above, the Petition is worked out and is accordingly,

Disposed Of, in the above terms.

6. All concerned to act on the authenticated copy of this order.

                   [SANDESH D. PATIL, J]                            [ADVAIT M. SETHNA, J.]










 

 
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