Bombay High Court
Golden Tobacco Limited vs The National Faceless Assessment ... on 1 July, 2021
Author: Abhay Ahuja
Bench: Sunil P. Deshmukh, Abhay Ahuja
1 27-WP 1282-21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.1282 OF 2021
Golden Tobacco Limited ... Petitioner
Vs.
The National Faceless Assessment Centre
& Ors. ... Respondents
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Mr. Dharan Gandhi for Petitioner.
Mr. Suresh Kumar for Respondents.
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CORAM : SUNIL P. DESHMUKH &
ABHAY AHUJA, JJ.
DATE : 1ST JULY 2021
(THROUGH VIDEO CONFERENCING)
P.C. :
1. Learned counsel for Petitioner submits that the
impugned assessment order has been passed completely in breach of Section 144B of the Income Tax Act without issuing any show- cause notice and draft assessment order and also without affording opportunity of hearing to Petitioner.
2. Issue notice to Respondents, returnable on 29/07/2021. Mr. Kumar waives service of notice for Respondents.
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3. Till the next date, no further action on the basis of impugned assessment order be taken.
(ABHAY AHUJA, J.) (SUNIL P. DESHMUKH , J.)
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