Bishan Chand Mukesh Kumar vs Union Of India (Uoi) And Ors.
2003 Latest Caselaw 1060 Del

Citation : 2003 Latest Caselaw 1060 Del
Judgement Date : 24 September, 2003

Delhi High Court

Bishan Chand Mukesh Kumar vs Union Of India (Uoi) And Ors. on 24 September, 2003

Equivalent citations: (2004) 190 CTR Del 258

Bench: D Jain, M B Lokur

JUDGMENT

1. Mr. R.D. Jolly, learned senior Standing counsel for the Revenue, states on instructions from Mr. Ram Mohan Singh, Dy. CIT that the reasons recorded for issuing notice under Section 158BD of the IT Act, 1961, shall be supplied to the petitioner. In view of the statement, we dispose of the writ petition with a direction that on petitioner's filing objections within two weeks of the supply on the reasons, the AO shall dispose of the same before proceeding further in the matter of assessment for the block period in question. It will be open to the petitioner to raise all the objections with regard to the jurisdiction of the AO in taking recourse to the proceedings in question.

2. The writ petition stands disposed of in the above terms.

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