Rajasthan High Court - Jaipur
Alka Khandaka, W/O Kuber Khandaka vs Income Tax Officer on 5 March, 2020
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 3784/2020
Alka Khandaka, W/o Kuber Khandaka
----Petitioner
Versus
Income Tax Officer & Anr.
----Respondents
For Petitioner(s) : Mr. Siddharth Ranka For Respondent(s) :
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 05/03/2020 Relying upon the order of the Hon'ble Apex Court dated 20.07.2018 in Principal Commissioner of Income Tax 5 and Ors versus M/s. L G Electronics India Pvt. Ltd., 2018(7) TMI 1905 (SC), the learned counsel for the petitioner submits that the assessing authority was not justified in requiring the petitioner to deposit 20% of the demand as a pre-requisite for considering his application for grant of stay on demand raised against him.
Learned counsel for the petitioner is directed to supply two sets of writ petition in the office of learned counsel Shri Anil Mehta during course of the day.
List the matter on 31.03.2020 after showing name of Shri Anil Mehta, learned counsel in the cause list.
Till next date, no coercive action shall be taken against the petitioner in pursuance of demand notice dated 12.02.2020.
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