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Kuber Planters Limited vs Assistant Commissioner Of Income Tax & ... on 26 August, 2022

Author: Manmohan

Bench: Manmohan, Manmeet Pritam Singh Arora

                              $~7
                              *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                              +     W.P.(C) 5316/2022
                                    KUBER PLANTERS LIMITED                             ..... Petitioner
                                                       Through:     Ms. Ekashara Mahajan, Advocate.

                                                       versus

                                    ASSISTANT COMMISSIONER OF
                                    INCOME TAX & ANR.                                ..... Respondents
                                                       Through:     Mr. Shailendra Singh, Advocate for
                                                                    Ms. Vibhooti Malhotra, Sr. Standing
                                                                    Counsel for Revenue.

                              CORAM:
                              HON'BLE MR. JUSTICE MANMOHAN
                              HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
                                                       ORDER

% 26.08.2022 CM APPL. 37266/2022 Present application has been filed on behalf of the Petitioner seeking a stay on the operation of the notice issued under Section 148 of the Income Tax Act, 1961 ['the Act'] as well as the order passed under Section 148A(d) of the Act both dated 30th July, 2022 for the Assessment Year 2014-15.

Learned counsel for the Petitioner states that this Court vide order dated 30th March, 2022 in the present matter had stayed proceedings pursuant to the impugned reassessment notices. She states that despite the stay order of this Court, the Respondents have passed the impugned order under Section 148A(d) of the Act dated 30th July, 2022 seeking to initiate reassessment proceedings against the Petitioner.

Issue notice. Mr. Shailendra Singh, Advocate for Respondents- Revenue accepts notice.

Keeping in view the averments in the application, there shall be a stay of the order dated 30th July, 2022 till the disposal of the present writ petition.

Accordingly, the present application stands disposed of.

MANMOHAN, J MANMEET PRITAM SINGH ARORA, J AUGUST 26, 2022/msh Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:29.08.2022 19:28:14