Delhi High Court - Orders
Honda Cars India Limited vs Additional/ Joint /Deputy/Assistant ... on 13 April, 2021
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3523/2021 & CM APPL. NO.10668/2021
HONDA CARS INDIA LIMITED .....Petitioner
Through: Mr. Deepak Chopra, Adv.
versus
ADDITIONAL/ JOINT /DEPUTY/ASSISTANT COMMISSIONER
OF INCOME TAX & ORS. .....Respondents
Through: Mr. Abhishek Maratha, Sr. Standing
Counsel.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 13.04.2021 CM APPL. No.13406/2021
1. Mr. Maratha, learned senior Standing Counsel, who appears for the revenue, has returned with instructions.
2. Mr. Maratha says that he has received instructions from the concerned officer engaged with the National Faceless Assessment Centre.
3. Mr. Maratha says that he has received instructions to the effect that the draft assessment order dated 30.03.2021, passed under Section 144C (1) of the Income Tax Act, 1961, concerning the Assessment Year 2017-2018, shall be withdrawn unconditionally. 3.1 The statement of Mr. Maratha is taken on record.
W.P.(C) 3523/2021 1/2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:16.04.2021 12:55:414. The application is disposed of in terms of the statement made by Mr. Maratha.
RAJIV SHAKDHER, J TALWANT SINGH, J APRIL 13, 2021 rb Click here to check corrigendum, if any W.P.(C) 3523/2021 2/2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:16.04.2021 12:55:41