Sanjay Kumar Baheti vs Principal Comissioner Of Income ...
2021 Latest Caselaw 18127 Raj

(1 of 2) [CW-10698/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10698/2021

Sanjay Kumar Baheti S/o Shri Shankar Lal, Aged About 42 Years, R/o Ward No. 8, Himmatsar, Nokha, Bikaner (Raj.).

----Petitioner Versus

1. Principal Comissioner Of Income Tax, Income Tax Department, Bikaner.

2. Deputy Director Of Income Tax (Investigation), Income Tax Department, Bikaner (Raj.).

3. Income Tax Officer, Income Tax Department Ward Nokha, Bikaner (Raj.).

                                                                 ----Respondents


For Petitioner(s)         :     Mr. Lokesh Mathur
For Respondent(s)         :     -



                      JUSTICE DINESH MEHTA

                                     Order

01/12/2021

1. The present writ petition is directed against the notice dated

31.03.2021 issued under Section 148 of the Income Tax Act,

1961.

2. Mr. Mathur, learned counsel for the petitioner seeks

permission to withdraw the present writ petition with liberty to file

his objection before the assessing authority in light of judgment of

the Hon'ble the Supreme Court rendered in case of GKN

Driveshafts (India) Ltd. Vs. Income Tax Officer & Ors. reported in

2003 1 SCC 72.

3. With liberty as prayed, the writ petition is dismissed as

withdrawn.

(2 of 2) [CW-10698/2021]

4. Stay application also stands disposed of accordingly.

(DINESH MEHTA),J 25-Rahul/-

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