Ketankumar Amarutlal Doshi vs Union Of India
2023 Latest Caselaw 1486 Guj

     C/SCA/24703/2022                             ORDER DATED: 13/02/2023




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 24703 of 2022

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                        KETANKUMAR AMARUTLAL DOSHI
                                   Versus
                               UNION OF INDIA
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Appearance:
MR.AVINASH PODDAR(9761) for the Petitioner(s) No. 1
MRS KALPANA RAVAL for the Respondent(s) No. 1,2,3
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 CORAM:HONOURABLE THE CHIEF JUSTICE (DESIGNATE) MS.
       JUSTICE SONIA GOKANI
       and
       HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                              Date : 13/02/2023

                        ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE (DESIGNATE) MS. JUSTICE SONIA GOKANI)

1. In view of judgment in case of Union of India Vs. Ashish Agarwal (2022) 138 Taxmann. Com , the respondent issued a notice under Section 148 for the A.Y. 2013-14 on 21.04.2021, which have been replied to eventually and the respondent passed an order under Section-148A(d) on 28.07.2022. A notice under Section-148 as per Finance Act, 2021 came to be passed on the very day.

2. This Court on 08.12.2022 issued notice and granted interim relief directing the process of assessment to continue with the cooperation of the petitioner, however, not to pass the final order till the returnable date.

C/SCA/24703/2022 ORDER DATED: 13/02/2023

3. Rule made returnable forthwith. Learned Senior Standing Counsel Mrs. Kalpana Raval, assisted by learned Standing Counsel Mr. Karan Sanghani, 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; Special Civil Application No.17321 of 2022 and allied matters; decided on 07.02.2023, 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 28.07.2022 issued under Section-148 of the Act alongwith the order under Section- 148A(d) of the self-same date.

Rule is made absolute to the aforesaid extent.

(SONIA GOKANI,CJ(DESIG.))

(SANDEEP N. BHATT,J) Bhoomi