Gujarat High Court
Urmilaben Anirudhhasinhji Jadeja vs Income Tax Officer, Ward 7(1)(3) on 8 October, 2018
Author: Akil Kureshi
Bench: Akil Kureshi, B.N. Karia
C/SCA/15310/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 15310 of 2018
==========================================================
URMILABEN ANIRUDHHASINHJI JADEJA
Versus
INCOME TAX OFFICER, WARD 7(1)(3)
==========================================================
Appearance:
MR.TUSHAR HEMANI, ADVOCATE with MS VAIBHAVI K PARIKH(3238) for
the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 1
==========================================================
CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE B.N. KARIA
Date : 08/10/2018
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI)
1. Petitioner has challenged notice dated 28.03.2018 issued by the respondent Assessing Officer for reopening the assessment of late husband of the petitioner. Case of the petitioner is that her husbandthe assessee had filed the return of income for the assessment year 201112. He expired on 27.09.2016. Notice of reassessment was issued in his name long after he had died.
2. NOTICE, returnable on 19.11.2018. The respondent Assessing Officer may continue with the assessment in connection with the impugned notice, final order thereon shall not be passed without the leave of the Court.
(AKIL KURESHI, J) (B.N. KARIA, J) ANKIT SHAH Page 1 of 1