Bombay High Court
Deepak Chanderbhan Sudhija vs Union Of India Thru Jt. Secretary, ... on 21 December, 2018
Author: M.S. Sanklecha
Bench: Akil Kureshi, M.S. Sanklecha
9. civil wp 14247-18.doc
R.M. AMBERKAR
(Private Secretary)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 14247 OF 2018
Deepak Chanderbhan Sudhija .. Petitioner
Versus
Union of India & Ors. .. Respondents
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Mr. Khushiram Jadhwani i/by Satyajeet Dighe for the Petitioner
Mr. N.C. Mohanty for the Respondents
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CORAM : AKIL KURESHI &
M.S. SANKLECHA, JJ.
DATE : DECEMBER 21, 2018.
P.C.:
1. Petitioner has challenged a notice of reopening of assessment which is issued beyond the period of four years from the end of relevant assessment year.
2. Learned counsel for the petitioner drew our attention to the reasons recorded by the assessing officer and contended that the reasons proceed on factually incorrect premises. Further on similar sets of reasons, earlier the notice of reassessment was issued but later on dropped.
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9. civil wp 14247-18.doc
3. Learned counsel Mr. Mohanty for the Revenue would like to file reply. S.O to 25th January, 2019.
4. By way of ad-interim relief, impugned notice of reassessment is stayed.
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