Allahabad High Court
Goel Nawal Kishore And Family Huf vs Union Of India And Another on 7 April, 2022
Bench: Surya Prakash Kesarwani, Jayant Banerji
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 3 Case :- WRIT TAX No. - 452 of 2022 Petitioner :- Goel Nawal Kishore And Family Huf Respondent :- Union Of India And Another Counsel for Petitioner :- Devaang Savla,Tanmay Sadh Counsel for Respondent :- A.S.G.I.,Agam Narain Roy,Gaurav Mahajan Hon'ble Surya Prakash Kesarwani,J.
Hon'ble Jayant Banerji,J.
Heard Sri Tanmay Sadh, learned counsel for the petitioner and Sri Praveen Kumar, learned counsel for the Income Tax Department.
After the arguments were heard at some length, Sri Tanmay Sadh, learned counsel for the petitioner states that reassessment order has been passed subsequently and he shall challenge the reassessment order in appeal under Section 246A of the Income Tax Act, 1961. He, therefore, states that the petitioner wants to withdraw this writ petition and, it may be dismissed as withdrawn.
In view of the aforesaid, the writ petition is dismissed as withdrawn leaving it open to the petitioner to challenge the reassessment order in appeal under Section 246A of the Income Tax Act, 1961, raising all objections as may be available to him under law.
Order Date :- 7.4.2022 T.S.