Lal Bihari Singh vs The Principal Chief Commissioner
2022 Latest Caselaw 5302 Patna

           IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.17117 of 2022
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Lal Bihari Singh S/o Shivbachan Singh, Resident of Villlage- Lachhidih, Post- Moap Kala, P.S.- Imadpur, District- Bhojpur.

... ... Petitioner/s

Versus

1. The Principal Chief Commissioner Income Tax (Bihar and Jharkhand), Revenue Building, Bir Chand Patel Path, Patna.

2. The Commissioner of Income Tax-1, Lok Nayak Bhawan, Dak Bungalow Chouraha, Patna.

3. The Income Tax Officer, Ward -1 (4), Ara.

4. The Deputy Commissioner of Income Tax, National Faceless Assessment Centre, Delhi.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Arvind Kumar, Advocate For the Respondent/s : Ms.Archana Sinha @ Archana Shahi, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE PARTHA SARTHY ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

(The proceedings of the Court are being conducted by Hon'ble the Chief Justice/ Hon'ble Judges through Video Conferencing from their residential offices/residences. Also, the Advocates and the Staffs joined the proceedings through Video Conferencing from their residences/offices.)

Date : 16-12-2022

Petitioner has prayed for following relief (s) :

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"a) For issuance of writ of Certiorari, quashing assessment Patna High Court CWJC No.17117 of 2022 dt.16-12-2022

order dated 25.03.22 passed under Sec. 147 read with Sec. 144B of Income Tax Act and demand notice dated 25.03.22 (Annexure- 3 Series) issued by Respondent no 4 for AY 2016-17 without considering the reply filed by the Petitioner, respondent had violated the principles of natural justice.

b) For any other consequential relief or reliefs for which the petitioner is found entitled during course of hearing of this writ petition."

The impugned order of assessment dated

25.03.2022 (Annexure- 3 series, Page 25) is quashed and

set aside for the reason that the order stands passed in

violation of principles of natural justice; material placed on

record was neither referred to nor considered and dealt

with; entails civil and penal consequences inasmuch as

liability stands fastened upon the petitioner.

Liberty reserved to the petitioner to place

additional materials, should the need so arise, within a

period of two weeks from today.

The Assessing Authority shall pass a fresh

order expeditiously in compliance with the principles of

natural justice.

The instant petition sands disposed of in the

aforesaid terms.

Patna High Court CWJC No.17117 of 2022 dt.16-12-2022

Interlocutory Application(s), if any, also

stands disposed of.

(Sanjay Karol, CJ)

( Partha Sarthy, J)

KC Jha/chn AFR/NAFR CAV DATE Uploading Date 20.12.2022 Transmission Date