Bombay High Court
Kohinoor Planet Constructions Pvt Ltd vs Asst. Commissioner Of Income Tax Circle ... on 22 December, 2018
Author: M.S. Sanklecha
Bench: Akil Kureshi, M.S. Sanklecha
Uday S. Jagtap 3633-18-WP-921==.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 3633 OF 2018
Kohinoor Planet Constructions Pvt. Ltd. .. Petitioner
v/s.
Asst. Commissioner of Income Tax & Ors. ..Respondents
Mr. Mihir Naniwadekar a/w Mr. Ruturaj Gurjar for the petitioner None for the respondent CORAM : AKIL KURESHI & M.S. SANKLECHA, J.J. DATED : 22 nd DECEMBER, 2018.
P.C.
1. The petitioner has challenged a notice of reopening of assessment issued beyond the period of 4 years from the end of relevant assessment year. Drawing our attention to the reasons recorded by the Assessing Officer, Counsel submitted that the reasons lack necessary particulars. Further, in any case, there is no failure on the part of the assessee to disclose truly and fully all material facts.
2. Despite service, no one appeared for the respondents.
3. Stand over to 18th January, 2019.
4. By way of ad-interim relief, the impugned notice of reopening of assessment is stayed.
(M.S. SANKLECHA J.) (AKIL KURESHI, J.) 1 of 1 ::: Uploaded on - 22/12/2018 ::: Downloaded on - 25/12/2018 23:35:25 :::