Bombay High Court
Chhagan Chandrakant Bhujbal vs Income Tax Officer Ward 20(1)(3) And Anr on 19 December, 2019
Author: M. S. Karnik
Bench: Nitin Jamdar, M. S. Karnik
914 wp 3597-19.doc
Urmila Ingale IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 3597 OF 2019
Chhagan Chandrakant Bhujbal ... Petitioner
Vs.
Income Tax Officer Ward 20(1)(3) and Ors. ... Respondents
Mr.K.Gopal a/w Mr.Tanmay Phadke i/b Mr.Satendra Kumar Pandey,
for Petitioner.
Mr.Sham Walve a/w Mr.Pritish Chatterjee, for Respondents No.1 & 2.
CORAM : NITIN JAMDAR &
M. S. KARNIK, JJ.
DATE : 19 DECEMBER, 2019.
P. C. :
. By this Petition, the Petitioner challenges the notice issued
under section 148 of the Income Tax Act, 1961 dated 31/03/2019 seeking reopening the assessment for the year 2012-13. The main ground raised in this Petition is lack of jurisdiction on the part of the Assessing Officer.
2. Learned Counsel for the Respondents submits that even though the initial assessment was under section 143(1) of the Act, he will still require time to take instructions and file reply, if necessary. In these circumstances, we direct that there shall be ad-interim stay to the ad-interim notice till the next date.
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3. Stand over to 25 February 2020.
[M. S. KARNIK, J.] [NITIN JAMDAR, J.] Digitally signed by Urmila Urmila P. Ingle P. Date:
2019.12.21 Ingle 11:23:19 +0530 2/2