Bombay High Court
Kamla Chandrasingh Kabali vs The Principal Commissioner Of Income ... on 29 January, 2020
Bench: Ujjal Bhuyan, Milind N. Jadhav
1. os wp 3622-19.doc
R.M. AMBERKAR
(Private Secretary)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
O.O.C.J.
WRIT PETITION NO. 3622 OF 2019
Kamla Chandrasingh Kabali .. Petitioner
Versus
Pr. Commissioner of Income Tax - 27 & Ors. .. Respondents
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Mr. D.H. Jain a/w Ms. Radha Halbe for the Petitioner
Mr. N.C. Mohanty for the Respondents
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CORAM : UJJAL BHUYAN &
MILIND N. JADHAV, JJ.
DATE : JANUARY 29, 2020.
P.C.:
1. Heard Mr. Jain, learned counsel for the petitioner and Mr. N.C. Mohanty, learned standing counsel, revenue.
2. In terms of order dated 3.1.2020, Mr. Mohanty submits that he has received instructions from the Principal Commissioner of Income Tax-27, Mumbai to the effect that request for adjustment of self-assessment tax and advance tax under Income Declaration Scheme, 2016 is not acceptable.
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1. os wp 3622-19.doc
3. Let a formal notice be issued. Mr. Mohanty waives notice for the respondents.
4. Respondents may file an affidavit indicating their stand in the matter along with all subsequent developments.
5. Pendency of the Writ Petition shall not be a bar for the petitioner to deposit balance tax amount with interest at the rate of 1% and in the event, the same is deposited, respondent No. 1 may issue necessary receipt.
6. S.O to 21.2.2020.
[ MILIND N. JADHAV, J. ] [ UJJAL BHUYAN, J. ] Digitally signed by Ravindra Ravindra M. Amberkar M. Date:
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