M/S Savitt Universal Limited Through ... vs Union Of India
2024 Latest Caselaw 3470 MP

Madhya Pradesh High Court

M/S Savitt Universal Limited Through ... vs Union Of India on 6 February, 2024

Author: Sushrut Arvind Dharmadhikari

Bench: Sushrut Arvind Dharmadhikari

                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                           WP No. 2916 of 2024
                           (M/S SAVITT UNIVERSAL LIMITED THROUGH ITS AUTHORISED SIGNATORY SHRI AKHILESH RATHI Vs
                                                          UNION OF INDIA AND OTHERS)

                           Dated : 06-02-2024
                                  Shri Sumit Nema - Senior Advocate with Shri Gagan Tiwari - Advocate

                           for the petitioner.
                                  Ms.    Veena     Mandlik      -   Senior   Standing     Counsel     for    the
                           respondents/Income Tax Department.

Learned Senior Counsel for the petitioner submits that point involved in

this matter is no more res integra. A Division Bench of Telangana High Court in (2023) 156 taxmann.com 178 (TELANGANA) Kankanala Ravindra Reddy vs. Income-tax Officer has drawn the curtains and similar notice issued under Section 148 of I.T. Act was held to be invalid. Although, SLP is filed and notices were directed to be issued by the Apex Court on 02.01.2024 in S.L.P. (C) No.27736/2023, the Apex Court has not granted any stay against the Division Bench Judgement of Telangana High Court.

Considering the aforesaid, Ms. Veena Mandlik, learned Senior Standing

Counsel is directed to take notice. She prays for and granted four weeks' time to file short reply to the interim prayer.

Subject to hearing the other side and considering the Division Bench judgment of Telangana High Court aforesaid, till next date of hearing no final order be passed pursuant to the impugned notice Annexure P/1.

The name of Ms. Veena Mandlik, learned Senior Standing Counsel for Income Tax Department may be reflected in the cause list.

List after four weeks.

                                (S. A. DHARMADHIKARI)       (DEVNARAYAN MISHRA)
                                         JUDGE                     JUDGE
                           VS