Telangana High Court
M/S. Taashee Linux Services Private ... vs The Union Of India, on 18 November, 2025
THE HON'BLE THE CHIEF JUSTICE SRI APARESH KUMAR SINGH
AND
THE HON'BLE SRI JUSTICE G.M.MOHIUDDIN
Writ Petition No.34806 of 2025
ORDER:
Heard Mr. A.M. Kalyan Ram, learned counsel for the petitioner and Ms. J. Sunitha, learned Senior Standing Counsel appears for the Income Tax Department.
2. During the pendency of the appeal proceedings, against the impugned assessment order dated 22.03.2024, the petitioner has preferred the instant writ petition as the respondent Department has directed to attach its account with respondent No.4 Bank.
3. Learned counsel for the petitioner submits that the Assessing Officer failed to appreciate the detailed evidence adduced with respect to the unsecured loan amount of Rs.4,76,87,156/- from the Managing Director, including declarations and bank statements establishing its genuineness. Despite detailed reply furnished by the petitioner Company with supporting invoices, the Assessing Officer failed to appreciate the same. Therefore, ::2::
addition of Rs.29,63,62,875/- under Section 68 of the Income Tax Act, 1961, is arbitrary and violative of principles of natural justice. In the meanwhile, respondent Department is taking coercive steps in freezing the bank account of the petitioner. Therefore, the petitioner has approached this Court.
4. Learned counsel for the respondent Department submits that the petitioner is already pursuing the appeal filed against the impugned assessment order and simultaneously challenged the same in the present writ petition. He therefore submits that this Court may therefore refuse to interfere in the matter. If the petitioner's appeal is pending, the same may be decided in a time bound manner.
5. Having regard to the facts and circumstances noted above if the petitioner's appeal is pending, the appellate authority would endeavour to dispose it of within a reasonable time, preferably, within six months from the date of receipt of a copy of this order.
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6. Accordingly, the writ petition is disposed of. No order as to costs.
As a sequel, miscellaneous petitions, pending if any, stand closed.
______________________________ APARESH KUMAR SINGH, CJ ______________________________ G.M.MOHIUDDIN, J Date: 18.11.2025 ES