Bombay High Court
Mantra Industries Ltd vs National Faceless Assessment Centre ... on 3 July, 2021
Author: Abhay Ahuja
Bench: Sunil P. Deshmukh, Abhay Ahuja
7. WP(L) 14286-2021.doc
Anand IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 14286 OF 2021
Mantra Industries Ltd. .Petitioner
Vs.
National Faceless Assessment Centre ( Formerly .Respondents
known as National E-Assessment Centre ) & ors.
Mr. Devendra Jain a/w Ms Radha Halbe, Advocate, for the
Petitioner
CORAM : SUNIL P. DESHMUKH &
ABHAY AHUJA, JJ.
DATE : 03.07.2021
( THROUGH VIDEO CONFERENCING )
P. C.
. Mr. Jain, learned counsel for the Petitioner submits
that despite having sought personal hearing, as provided under Section 144 r/w 144B of the Income Tax Act, the same has not come the way of the Petitioner and impugned order has been in breach of principles of natural justice.
2. Issue notice to the respondents returnable on 30.07.2021. Till the next date, no further action based on the impugned assessment order be taken.
( ABHAY AHUJA, J. ) ( SUNIL P. DESHMUKH, J. ) ::: Uploaded on - 05/07/2021 ::: Downloaded on - 19/09/2021 10:28:03 :::