Citation : 2021 Latest Caselaw 593 Tri
Judgement Date : 4 June, 2021
Page 1 of 2
HIGH COURT OF TRIPURA
AGARTALA
WP(C) No.401/2021
For Petitioner(s) : Mr. B.L. Narasimhan, Advocate,
Mr. Rahul Tangri, Advocate,
Mr. Deepro Sen, Advocate,
Mr. Nanda Dulal Pal, Advocate,
Mr. Tapas Kumar Deb, Advocate,
Mr. Nirnoy Paul, Advocate.
For Respondent(s) : Mr. K. De, Addl. G.A.
HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY
Order 04/06/2021 (Akil Kureshi, C.J.)
The petitioner has challenged assessments and demand of unpaid
tax with interest and penalty raised by the respondent No.3 pursuant to the
orders of assessment. Counsel for the petitioner submitted that the order has
been passed without opportunity of hearing. Show-cause notice was issued
only for the period 2018-19 whereas tax demands have been confirmed for
the year 2017-18 to 2020-21. Further, the very premise for raising the demand
is unfounded.
We have perused the petition and the accompanying documents.
Perusal of the assessment order passed by the respondent No.3 leaves us
perplexed. It is an order which runs into hundreds of pages and in which the
said officer has reproduced various statutory provisions and judgments of
Courts without showing relevance thereof or what conclusions he arrives at
on the basis of such statutory framework and the case law. Prima facie, the
order is incomprehensible.
Under the circumstances, let there be notice, returnable on
22.06.2021.
Learned Addl. Government Advocate Mr. K. De waived notice
on behalf of the respondents.
By way of ad-interim relief, it is provided that there shall be no
coercive recovery against the petitioner pursuant to the impugned orders.
(S.G. CHATTOPADHYAY), J (AKIL KURESHI), CJ
Pulak
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