Calcutta High Court (Appellete Side)
Ms. Ratna Sarkar vs Union Of India & Ors on 14 June, 2022
Author: Md. Nizamuddin
Bench: Md. Nizamuddin
14.6.2022
ks WPA 9480 of 2022
sl. 11
Ms. Ratna Sarkar
Vs
Union of India & Ors.
Mr. Arijit Chakraborti,
Mr. Ashis Kumar Mukherjee,
Mr. Sourab Prosad
... For the Petitioner.
Mr. Soumen Bhattacharji
... For the UOI.
Heard learned Advocates appearing for the parties.
This writ petition has been filed by the petitioner
challenging the impugned order under Section 148A(d)
of the Income Tax Act, 1961, on the ground that the
same was passed without serving any notice under
Section 148A(b) of the Act.
Mr. Bhattcharji, learned Advocate appearing for the
respondents submits on instructions with supporting
document which may be kept with the record that the allegation of the petitioner is not correct and the notice under Section 148A(b) of the Act was served upon the petitioner and he hands over a copy of such document to Mr. Chakraborti, learned Advocate appearing for the petitioner who will take appropriate instructions in the matter.
List this matter on 20.6.2022 for further consideration.
( Md. Nizamuddin, J. ) 2