Bombay High Court
Rajshree Realtors Private Limited vs Union Of India And 2 Ors on 26 November, 2019
Author: Nitin Jamdar
Bench: M.S. Sanklecha, Nitin Jamdar
1 60. WP 3112.19.doc
JPP
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 3112 OF 2019
Rajshree Realtors Pvt. Ltd. ... Petitioner
V/s.
Union of India and Ors. ... Respondents
Mr. A.R. Ajgaonkar a/w. Mr. Shashi Bekal i/b. S.M. Lodhe for the
Petitioner
Mr. Suresh Kumar for the Respondents 1 to 3.
CORAM : M.S. SANKLECHA &
NITIN JAMDAR, JJ.
DATE : 26 NOVEMBER 2019.
P.C. :-
This Petition challenges a notice dated 19 March 2019 issued under Section 148 of the Income Tax Act, 1961 (Act). The impugned notice seeks to reopen the assessment for Assessment Year 2012-13. The regular assessment was completed by way of intimation under Section 143(1) of the Act.
2. At the very outset Mr. Suresh Kumar, learned Counsel appearing for the Respondents seeks time to take instructions and ::: Uploaded on - 27/11/2019 ::: Downloaded on - 28/11/2019 00:15:13 ::: 2 60. WP 3112.19.doc file affidavit in reply, if necessary. Therefore, at the instance of the learned Counsel for the Respondents, the Petition is adjourned to 7 January 2020.
3. In the meantime, there shall be an ad-interim stay to the impugned notice dated 19 March 2019.
NITIN JAMDAR, J. M.S. SANKLECHA, J.
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