Gujarat High Court
Navkar Share And Stock Brokers Pvt. Ltd vs Asst. Commissioner Of Income Tax Circle ... on 30 August, 2016
Author: Akil Kureshi
Bench: Akil Kureshi, A.J. Shastri
C/SCA/14513/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 14513 of 2016
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NAVKAR SHARE AND STOCK BROKERS PVT. LTD.....Petitioner(s)
Versus
ASST. COMMISSIONER OF INCOME TAX CIRCLE 1(3)....Respondent(s)
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Appearance:
MR RK PATEL, ADVOCATE for the Petitioner(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE A.J. SHASTRI
Date : 30/08/2016
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI)
1. The petitioners challenged a notice for reopening assessment, which was previously framed after scrutiny. Such notice has been issued beyond the period of four years from the end of relevant assessment year. Counsel for the petitioner submitted that the issues on which the Assessing Officer seeks to reopen the assessment were examined during the original assessment. Further, there is no allegation even in the reasons recorded that the petitioner had not made full and true disclosures.
2. NOTICE, returnable on 27.09.2016. The respondent Page 1 of 2 HC-NIC Page 1 of 2 Created On Fri Sep 02 00:13:55 IST 2016 C/SCA/14513/2016 ORDER may continue with the assessment in connection with the impugned notice, final order thereon however, shall not be passed without the leave of the Court.
(AKIL KURESHI, J.) (A.J. SHASTRI, J.) ANKIT Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Sep 02 00:13:55 IST 2016