Delhi High Court - Orders
Ishwar Chand Mittal (Huf) vs Assisstant Commissioner Of Income Tax ... on 11 April, 2022
Author: Manmohan
Bench: Manmohan, Dinesh Kumar Sharma
$~150
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5279/2022, CM APPL. 15753/2022
ISHWAR CHAND MITTAL (HUF) ..... Petitioner
Through Ms. Divya and Mr.Ruchesh Sinha,
Advocates.
versus
ASSISSTANT COMMISSIONER OF INCOME TAX CIRCLE
43(1), DELHI & ANR. ..... Respondents
Through Mr. Sunil Agarwal, Mr. Tushar Gupta
and Mr.Samarth Chaudhari,
Advocates.
CORAM
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 11.04.2022 Learned counsel for the petitioner states that though this Court on 30th March, 2022 had granted stay of the impugned reassessment notice, yet the Assessing Officer has subsequently passed an assessment order accepting the returned income of the petitioner.
In view of the subsequent development, the present writ petition along with pending application is disposed of as infructuous.
MANMOHAN, J DINESH KUMAR SHARMA, J APRIL 11, 2022 st Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:12.04.2022 16:47:29