Hanaman Singh Son Of Shri Bhura Ram vs Income Tax Officer
2022 Latest Caselaw 6890 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              D.B. Civil Writ Petition No. 15907/2022

Hanaman Singh Son Of Shri Bhura Ram
                                                                   ----Petitioner
                                    Versus
Income Tax Officer
                                                                 ----Respondent

For Petitioner(s) : Mr. Siddharth Ranka Mr. Muzaffar Iqbal Mr. Saurav Harsh Ms. Apeksha Bapna Mr. Rohan Chatter For Respondent(s) : Ms. Parinitoo Jain

HON'BLE THE CHIEF JUSTICE MR. PANKAJ MITHAL HON'BLE MR. JUSTICE SAMEER JAIN

Order

31/10/2022

Heard learned counsel for the parties.

The dispute is regarding the Assessment Year 2015-16. The

challenge is to the notice dated 29.03.2022 issued under Section

148 of the Income Tax Act, 1961 and the consequential order

dated 26.03.2022 passed under Section 148A(d) of the Act.

Learned counsel for the petitioner has relied upon the

judgment and order dated 29.06.2022 passed by the co-ordinate

Bench of this Court in D.B. CWP No.7853/2022-Abdul Majeed

Vs. Income Tax Officer and Circular dated 22.08.2022 issued by

the Central Board of Direct Taxes qua instruction regarding

uploading of date on functionalities/portal of the Income Tax

Department.

(2 of 2) [CW-15907/2022]

Ms. Parinitoo Jain, learned counsel accepts notice on behalf

of the respondent. She prays for and is allowed two weeks time to

obtain instructions and if necessary to file counter affidavit.

List on 16.11.2022. Name of Ms. Parinitoo Jain be reflected

in the cause list as learned counsel for the respondent-Income

Tax.

(SAMEER JAIN),J (PANKAJ MITHAL),CJ

N. Gandhi/JKP-15

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