Neeraj Gupta vs Commissioner Of Income Tax
2010 Latest Caselaw 3108 Del

                THE HIGH COURT OF DELHI AT NEW DELHI

%                                     Judgment delivered on: 05.07.2010

+               ITA 885/2009

NEERAJ GUPTA                                                  ..... Appellant


                                       versus


COMMISSIONER OF INCOME TAX                                    ..... Respondent

Advocates who appeared in this case: For the Appellant : Mr M.P. Rastogi with Mr R. Kumar and Mr K.N. Ahuja For the Respondent : Ms Prem Lata Bansal

CORAM:-

HON'BLE MR JUSTICE BADAR DURREZ AHMED HON'BLE MR JUSTICE V.K. JAIN

1. Whether Reporters of local papers may be allowed to see the judgment ?

2. To be referred to the Reporter or not ?

3. Whether the judgment should be reported in Digest ?

BADAR DURREZ AHMED, J

1. This is an appeal under Section 260A of the Income-tax Act,

1961 (hereinafter referred to as „the said Act‟) and it arises out of the order

dated 30.01.2009 passed by the Income-tax Appellate Tribunal in ITA

386/Del/2005 in respect of the block period 01.04.1990 to 18.01.2001. The

following substantial questions of law arise for consideration in this

appeal:-

"1. Whether, in the facts and circumstances of the case, the notice under Section 143(2) of the Income Tax Act, 1961 was issued beyond the prescribed period of limitation and as a

consequence thereof the block assessment order under 158 BC(c) of the said Act was bad in law ?

2. Whether, if the notice under Section 143(2) of the Income Tax Act, 1961 is held to have been issued within time, the block assessment order dated 30.07.2004 was barred by limitation?"

2. In an identical matter, in the case of Rajan Gupta v.

Commissioner of Income-tax [ITA No.884/2009) decided by us today itself,

we have answered the question No.1 above in favour the assessee and

against the revenue. In view of the answer to question No.1, we did not feel

it necessary to answer question No.2. Consequently, following our decision

in Rajan Gupta v. Commissioner of Income-tax (ITA No.884/2009] decided

today itself, we answer question No.1 in favour of the assessee and do not

feel it necessary to answer question No.2.

3. The appeal stands allowed to this extent. There shall be no order

as to costs.

BADAR DURREZ AHMED, J

V.K. JAIN, J JULY 05, 2010 dutt