Tej Organisers Private Limited vs Income Tax Officer , Ward 4(1)(1)
2023 Latest Caselaw 1740 Guj

     C/SCA/393/2023                                 ORDER DATED: 21/02/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 393 of 2023

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                       TEJ ORGANISERS PRIVATE LIMITED
                                   Versus
                      INCOME TAX OFFICER , WARD 4(1)(1)
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Appearance:
HIREN J TRIVEDI(8808) for the Petitioner(s) No. 1
NOTICE SERVED for the Respondent(s) No. 1
MRS KALPANA RAVAL, for the Respondent(s) No.1
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 CORAM:HONOURABLE THE CHIEF JUSTICE MS. JUSTICE
       SONIA GOKANI
       and
       HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                               Date : 21/02/2023

                              ORAL ORDER

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

1. In view of judgment in case of Union of

Taxmann.Com, the respondent issued a notice under Section 148A(b) for the A.Y. 2014-15 on 26.05.2022, which have been replied to eventually and the respondent passed an order under Section-148A(d) on 30.08.2022. A notice under Section-148 as per Finance Act, 2021 came to be passed on the very day.

C/SCA/393/2023 ORDER DATED: 21/02/2023

2. This Court on 10.01.2023 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.

3. Rule, 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

C/SCA/393/2023 ORDER DATED: 21/02/2023

reasonings without elaborating the same.

5. Resultantly, the petition is allowed quashing and setting aside the notice impugned dated 30.07.2022 issued under Section-148 of the Act alongwith the order under Section-148A(d) of the self-same date as well as the notice under section 148A(b) of the IT Act dated 26.05.2022.

6. Rule is made absolute to the aforesaid

extent.

(SONIA GOKANI,CJ)

(SANDEEP N. BHATT,J) M.M.MIRZA