Bombay High Court
Akshar Builders And Developers vs Asstt. Commissioner Of Income Tax, ... on 22 December, 2018
Author: M.S.Sanklecha
Bench: Akil Kureshi, M.S.Sanklecha
wp-14490-2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO.14490 OF 2018
Akshar Builders and Developers .. Petitioner.
v/s.
Asst. Commissioner of Income Tax
Circle-28(1) & Another .. Respondents.
Ms. Ritika Agarwal with Ms. Deepti Jethva, for the Petitioner.
Mr. N. C. Mohanty, for Respondent No.1.
CORAM: AKIL KURESHI &
M.S.SANKLECHA, JJ.
DATE : 22nd DECEMBER, 2018.
P.C:-
Petitioner has challenged a notice of re-opening of an Assessment in case where the return filed by the Petitioner, was accepted without scrutiny.
2 However, Counsel for the Petitioner drew our attention to the reasons recorded by the Assessing Officer and contended that the information received by the Assessing Officer dealing with one Mudra Real Estate was with Akshar Developers, partnership firm, whereas the impugned notice is issued to the Petitioner is Akshar Builders and Developers, a separate partnership firm with different partners and different PAN numbers.
3 Learned Counsel Mr. Mohanty prayed for time to file reply.
S.R.JOSHI 1 of 2 ::: Uploaded on - 24/12/2018 ::: Downloaded on - 25/12/2018 23:35:39 ::: wp-14490-2018 4 Stand over to 17th January, 2019. 5 By way of ad-interim relief, impugned notice of re-opening of an Assessment,is stayed. (M.S.SANKLECHA,J.) (AKIL KURESHI,J.) S.R.JOSHI 2 of 2 ::: Uploaded on - 24/12/2018 ::: Downloaded on - 25/12/2018 23:35:39 :::