Delhi High Court - Orders
Anjna Mahajan vs Income Tax Officer, Ward 25(1), Delhi on 27 February, 2024
Author: Yashwant Varma
Bench: Yashwant Varma, Purushaindra Kumar Kaurav
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2885/2023
ANJNA MAHAJAN ..... Petitioner
Through: Mr. Sumit K. Batra, Mr.
Manish Khurana and Ms.
Priyanka Jindal, Advs.
versus
INCOME TAX OFFICER, WARD 25(1), DELHI
..... Respondent
Through: Mr. Puneet Rai, Sr. Standing
Counsel along with Mr. Ashvini
Kumar and Mr. Rishabh
Nangia, Standing Counsels and
Mr. Nikhil Jain, Adv.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR
KAURAV
ORDER
% 27.02.2024
1. This writ petition has been preferred seeking the following reliefs:-
"a) Issue a writ of Certiorari or writ of mandamus or appropriate writ, direction or order -
i. setting aside and quash the impugned order bearing DIN & Order No. ITBA/ COM/F/17/2022-23/ 1044024934(1) dated 23.07.2022 passed by the Respondent in the case of assessee under Section 148A(d) of the Income Tax Act, 1961 for the Assessment Year 2017-18;
ii. setting aside and quash the proceedings initiated pursuant to the aforesaid order under Section 148A(d), including but not limited to the notice under Section 148 of the Income Tax Act, 1961 bearing DIN & notice no. ITBA/ AST/ M/ 148_1/ 2022-23/ 1044025982(1) dated This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 04/03/2024 at 20:44:18 23.07.2022 issued by the Respondent in the case of assessee company for the Assessment Year 2017-18; iii. directing the Respondent to not to initiate any proceedings based on the order under Section 148A(d) of the Act bearing DIN & Order No. ITBA/ COM/ F/17/ 2022-23/ 1044024934(1) dated 23.07.2022 for the AY 2017-18;
b) pass any other Order that this Hon'ble Court may deem fit and proper in the interest of equity, justice and fair play."
2. Learned counsels for parties are ad idem that the issue which stands raised herein has been answered in favour of the writ petitioner in light of the decision rendered by the Court in Twylight Infrastructure Pvt Ltd. vs. Income Tax Officer Ward 25(3) Delhi & Ors. [2024 SCC OnLine Del 330].
3. We, accordingly, allow the instant writ petition and set aside the impugned notice dated 23 July 2022 referable to Section 148 of the Income Tax Act, 1962, subject to liberty reserved in terms of paragraphs 28 to 30 of Twylight Infrastructure Pvt Ltd.
YASHWANT VARMA, J.
PURUSHAINDRA KUMAR KAURAV, J.
FEBRUARY 27, 2024/RW This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 04/03/2024 at 20:44:18