Karnataka High Court
M/S Megacity (Bangalore) Builders vs The Principal Commissioner Of Income ... on 20 March, 2025
Author: S.R.Krishna Kumar
Bench: S.R.Krishna Kumar
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NC: 2025:KHC:12204
WP No. 26884 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 20TH DAY OF MARCH, 2025
BEFORE
THE HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO. 26884 OF 2023 (T-IT)
BETWEEN:
M/S. MEGACITY (BANGALORE) BUILDERS
AND DEVELOPERS PVT LTD,
NO.120, MEGA TOWER,
K.H. ROAD,
BENGALURU - 560 027
A PUBLIC LIMITED COMPANY,
FORMED UNDER COMPANIES ACT,
REPRESENTED BY SHAREHOLDER AND
ERSTWHILE DIRECTOR OF THE PETITIONER COMPANY
MR. GANGADARESHWRA.
...PETITIONER
(BY SRI. SRI MALLAHAR RAO, ADVOCATE)
AND:
1. THE PRINCIPAL COMMISSIONER OF
INCOME TAX-2
BMTC BUILDING,
80 FEET ROAD, 6TH BLOCK,
Digitally
signed by
NEAR KHB GAMES VILLAGE,
LEELAVATHI KORAMANGALA,
SR
Location:
BANGALORE,
High Court of KARANTAKA - 560 095.
Karnataka
2. THE ASSESSMENT UNIT
INCOME TAX DEPARTMENT
NATIONAL E-ASSESSMENT CENTRE,
INSIDE JAWAHARLAL NEHRU STADIUM,
NEW DELHI - 110 001.
3. THE DEPUTY COMMISSIONER OF INCOME TAX
BMTC BUILDING,
80 FEET ROAD, 6TH BLOCK,
NEAR KHB GAMES VILLAGE,
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NC: 2025:KHC:12204
WP No. 26884 of 2023
KORAMANGALA
BANGALORE
KARNATAKA - 560095.
...RESPONDENTS
(BY SRI. Y.V. RAVIRAJ, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
IMPUGNED ASSESSMENT ORDER PASSED BY THE R2 DATED
26.03.2023 VIDE DIN.ITBA.AST.S/147/2022-23/1051329444(1) AT
ANNEXURE-R AND DEMAND NOTICE VIDE ANNEXURE-R1 DATED
26.03.2023 VIDE DIN BEARING NO.ITBA/AST/S/156/2022-
23/1051331068(1), ISSUE WRIT NOT TO PROCEED FURTHER
STEPS OR MEASURES OR ANY SUCH KIND OF INITIATIVES
PERTAINING TO RECOVERY(S) PURSUANT TO THE IMPUGNED
ASSESSMENT ORDER VIDE ANNEXURE-R AND DEMAND NOTICE
VIDE ANNEXURE-R1 BOTH DATED 26.03.2023 DIRECTING THE
RESPONDENT AUTHORITIES TO REFRAIN FROM TAKING
COERCIVE STEPS, IN ANY MANNER OF WHATSOEVER IN NATURE,
IN PURSUANT TO THE IMPUGNED ASSESSMENT ORDER AND
DEMAND NOTICE, BOTH DATED 26.03.2023 FOR THE
ASSESSMENT YEAR 2018-19 ETC.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
ORAL ORDER
In this petition, petitioner seeks for the following reliefs:
i) Issue Writ of Certiorari or in the like nature of Certiorari quashing the impugned assessment order passed by the 2nd respondent dated 26.03.2023, vide DIN:
ITBA/AST/S/14/2022-23/1051329444(1) at ANNEXURE-R and demand notice vide ANNEXURE-R1 dated 26.03.2023 vide DIN bearing No-ITBA/AST/S/156/2022- 23/1051331068(1).-3-
NC: 2025:KHC:12204 WP No. 26884 of 2023
ii) Issue Writ of Prohibition, not to proceed further steps or measures or any such kind of initiatives pertaining to recovery(s) pursuant to the impugned assessment order vide-ANNEXURE-R and demand notice vide ANNEXURE-
R1 both dated 26.03.2023 directing the respondent authorities to refrain from taking coercive steps, in any manner of whatsoever in nature, in pursuant to the impugned assessment order and demand notice, both dated 26.03.2023 for the assessment year 2018-19.
iii) Pass such other or further orders as this Hon'ble Court may deem fit in the facts and circumstances of this case, in the interest of justice and equity.
2. Heard learned counsel for the petitioner and learned counsel for the respondents and perused the material on record.
3. A perusal of the material on record will indicate that respondent No.2 issued the impugned notice dated 04.03.2023 under Section 142(1) of the Income Tax Act at Annexure-P2 to the petitioner asking him to appear on 06.03.2023. Since, there was short gap of time, petitioner did not appear and did not submit reply which culminated in the impugned order dated 26.03.2023 at Annexure-R. Similarly, respondent No.2 issued Show Cause Notice dated 13.03.2023 at Annexure-Q calling upon the petitioner to appear on 15.03.2023. Due to insufficient opportunity, the petitioner -4- NC: 2025:KHC:12204 WP No. 26884 of 2023 could not reply to the show cause notice and as such, the respondent passed impugned exparte assessment order dated 26.03.2023 at Annexure-R and demand notice dated 26.03.2023 at Annexure-R1. Aggrieved by the same, the petitioner is before this Court by way of the present petition.
4. In this context, it is pointed out that inability and omission on the part of the petitioner to submit replies to the notices issued by the respondents and to participate in the proceedings was due to bonafide and unavoidable circumstances and sufficient cause and consequently, the petitioner was not in a position to issue reply or appear before the respondents and participate in the said proceedings. It is submitted that the petitioner has a good case to urge on merits and if one more opportunity is granted in favour of the petitioner, the petitioner would submit its reply along with the documents and participate in the proceedings and as such, it is necessary that the impugned orders / Notices at Annexures - R, R1 and Q be set aside and the matter be remitted back to the respondents by providing one more opportunity to the petitioner to submit its reply to the notices and direct the respondents to proceed further in accordance with law. -5-
NC: 2025:KHC:12204 WP No. 26884 of 2023
5. Per contra, learned counsel for the respondents submits that despite sufficient opportunity being granted in favour of the petitioner, the petitioner did not send its reply nor participated in the proceedings and consequently, the impugned order does not warrant interference by this Court and the petition is liable to be dismissed.
6. A perusal of the impugned order at Annexure - R will clearly indicate that the same was passed in the absence of the petitioner, who did not avail the opportunity provided by the respondent, who has proceeded to pass the impugned order. In view of the aforesaid facts and circumstances and specific assertions on the part of the petitioner that due to bonafide reasons, unavoidable circumstances and sufficient cause, the petitioner was not in a position to send reply enclosing documents and contest the proceedings and in order to provide one more opportunity to the petitioner, by adopting a justice oriented approach, I deem it just and appropriate to set aside the impugned order and remit the matter back to the respondents for reconsideration afresh in accordance with law after providing one more opportunity to the petitioner in this regard. -6-
NC: 2025:KHC:12204 WP No. 26884 of 2023
7. In the result, I pass the following:
ORDER
(i) The impugned notice / orders at Annexures -
R, R1 and Q dated 26.03.2023, 26.03.2023 and 13.03.2023 respectively, are hereby set aside.
(ii) Matter is remitted back to the stage of petitioner submitting reply to Annexure-P dated 21.10.2022 under Section 142(1) and to proceed further in accordance with law.
(iii) Liberty is reserved in favour of the petitioner to file its reply, pleadings, documents, etc., before respondent No.2, who shall consider the same and pass appropriate orders in accordance with law.
(iv) All rival contentions are kept open and no opinion is expressed on the same.
Sd/-
(S.R.KRISHNA KUMAR) JUDGE MDS List No.: 1 Sl No.: 7