Vinod Fabrics Private Limited vs Assistant Commissioner Of Income ...
2023 Latest Caselaw 1373 Guj

     C/SCA/1695/2023                          ORDER DATED: 08/02/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 1695 of 2023

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                VINOD FABRICS PRIVATE LIMITED
                           Versus
     ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 4(1)(1),
                         AHMEDABAD
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Appearance:
MR SUDHIR M MEHTA(2058) for the Petitioner(s) No. 1
MS SHAILEE S MEHTA(5873) for the Petitioner(s) No. 1
MS KALPANA N. RAVAL, SR. STANDING COUNSEL WITH MR KARAN
SANGHANI, ADVOCATE for the Respondent(s) No. 1
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CORAM:HONOURABLE MS. JUSTICE SONIA GOKANI
      and
      HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                         Date : 08/02/2023

                   ORAL ORDER

(PER : HONOURABLE MS. JUSTICE SONIA GOKANI)

1. The petitioner seeks to challenge the notice issued under

Section-148 of the Income Tax Act, 1961 dated 30.06.2021. In

view of judgment in case of Union of India Vs. Ashish Agarwal

(2022) 138 Taxmann. Com, the respondent issued a notice

under Section-148A(b) for the A.Y.2013-14 on 18.05.2022,

which have been replied to eventually and the respondent

passed an order under Section-148A(d) on 26.08.2022. A

notice under Section-148 as per Finance Act, 2021 came to be

passed on the very day.

C/SCA/1695/2023 ORDER DATED: 08/02/2023

2. The challenge is made by way of following prayers:-

"7(A) be pleased to admit and allow this petition;

(B) be pleased to issue a writ of certiorari or a writ in the nature of certiorari or any other appropriate writ, order or direction for quashing and setting aside the impugned notice dated 27.08.2022 u/s.148 of the Act at Annexure-F;

(C) pending admission, hearing and final disposal of the present petition, be pleased to stay the implementation, operation and execution of the impugned notice dated 27.08.2022 u/s.148 of the Act at Annexure-F;

(D) be pleased to grant any other and further relief which may be deemed fit and proper in the interest of justice."

3. Rule made returnable forthwith. Ms. Kalpana Raval,

learned senior standing counsel assisted by Mr. Karan

Sanghani, learned advocate waives service of notice of rule

for and on behalf of respondent.

4. On hearing both the sides and also, in wake of decision

of this Court in case of Keenara Industries Private Limited

Vs. The Income Tax Officer, Surat and allied matters; Special

Civil Application No.17321 of 2022; decided on 07.02.2023,

C/SCA/1695/2023 ORDER DATED: 08/02/2023

where this Court on the issue of limitation has allowed the

plea of petitioner and quashed the notices for the A.Y. 2013-

14 and A.Y.2014-15 issued by the respondent, this petition is

also allowed applying the very reasonings without elaborating

the same.

5. Resultantly, the petition is allowed quashing and setting

aside the notice impugned dated 27.08.2022 issued under

Section-148 of the Act alongwith the order dated 26.08.2022

issued under Section-148A(d) of Act.

Rule is made absolute to the aforesaid extent.

(SONIA GOKANI, J)

(SANDEEP N. BHATT,J) A. B. VAGHELA