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[Cites 3, Cited by 0]

Madras High Court

Rajaratnam Sabapathy vs The Additional Commissioner Of Income ... on 28 July, 2023

Author: C.Saravanan

Bench: C.Saravanan

                                                                            W.P.No.22474 of 2023




                        IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                          DATED : 28.07.2023

                                                CORAM :

                           THE HONOURABLE MR.JUSTICE C.SARAVANAN

                                         W.P.No.22474 of 2023
                                                 and
                                        W.M.P.No.21888 of 2023

              Rajaratnam Sabapathy                                      ... Petitioner


                                                    Vs.

              1.The Additional Commissioner of Income Tax,
                Central Circle,
                Central Range-1,
                Room No.310, New Building - III Floor,
                Investigation Building,
                No.46 (Old No.108), Mahatma Gandhi Road,
                Chennai - 600 034, Tamil Nadu.

              2.The Principal Commissioner of Income Tax,
                Central Circle,
                Central Range - 1,
                No.46 (Old No.108), Mahatma Gandhi Road,
                Chennai - 600 034, Tamil Nadu.                          ... Respondents

              Prayer: Writ Petition filed under Article 226 of the Constitution of India, for
              issuance of a Writ of Mandamus, to direct the first respondent to furnish
              documents as sought for by the petitioner vide its letter dated 01.02.2023.


                 ____________
https://www.mhc.tn.gov.in/judis
              Page No. 1 of 6
                                                                             W.P.No.22474 of 2023




                                For Petitioner   : Mr.G.Baskar
                                                   for Mr.R.Sandeep Bagmar

                                For Respondents : Mr.A.N.R.Jayaprathap
                                                  Standing Counsel


                                                   ORDER

Mr.A.N.R.Jayaprathap, learned Standing Counsel takes notice on behalf of the respondents.

2. The petitioner has filed this writ petition for a Mandamus, to direct the first respondent to furnish copies of documents sought for in their reply dated 01.02.2023.

3. On 18.01.2023, the petitioner was issued with personal hearing notices for proceeding under Section 274 read with Section 271D and Section 274 read with Section 271E of the Income Tax Act, 1961.

4. By these notices, the petitioner has been called upon to file a reply by 2nd of February 2023, to which, the petitioner has also filed a reply dated 01.02.2023, which was left at the Tapal Section of the respondents.

____________ https://www.mhc.tn.gov.in/judis Page No. 2 of 6 W.P.No.22474 of 2023

5. In the aforesaid reply, the petitioner has requested for the following documents:-

(i) Statements/submissions of Mr.Rakesh Kumar of Swarna Shilpi made during the Assessment Proceedings in his case.
(ii) Copy of the Assessment Order of Mr.Rakesh Kumar for AY 2021-22.
(iii) Statements/submissions of Mr.P R Palanisamy made during the Assessment Proceedings in his case.
(iv) Copy of the Assessment Order of Mr. P R Palanisamy for AY 2021-22.
(v) Statements/submissions of Mr. R Saravanan of Saravanabhavan Hotel group made during the Assessment Proceedings in his case.
(vi) Copy of the Assessment Order of Mr. R Saravanan for AY 2021-22.

6. Meanwhile, the petitioner has also been issued with a further notices dated 21.07.2023 whereby, the petitioner was called upon to show cause as to why penalty should not be imposed on the petitioner under Section 271D of the Income Tax Act, 1961.

____________ https://www.mhc.tn.gov.in/judis Page No. 3 of 6 W.P.No.22474 of 2023

7. In the aforesaid notice itself, the respondents have stated that the petitioner's reply dated 01.02.2023 has been considered and since orders have to be passed within six months from the last day of the month, in which, the notice was issued and since the last date was expiring on 31st of July 2021, the petitioner was being called for a personal hearing.

8. Considering the fact that the respondents have not furnished the documents requested by the petitioner in his reply dated 1st of February 2023, there shall be a direction to the respondents to furnish the same within a period of seven days from the date of receipt of a copy of this order.

9. The petitioner shall file additional reply/representation if any, before the respondents within a period of fifteen days from the date of receipt of a copy of this order.

10. Consequently, the last date for passing the order will stand postponed by 30 days from the date of service of the documents to the petitioner in view of the pendency of the present writ petition.

____________ https://www.mhc.tn.gov.in/judis Page No. 4 of 6 W.P.No.22474 of 2023

11. This Writ Petition stands disposed of with the above observations.

No costs. Consequently, connected Writ Miscellaneous Petition is closed.

28.07.2023 Index : Yes/No Internet : Yes/No Speaking Order/Non-Speaking Order Neutral Citation : Yes/No arb To

1.The Additional Commissioner of Income Tax, Central Circle, Central Range-1, Room No.310, New Building - III Floor, Investigation Building, No.46 (Old No.108), Mahatma Gandhi Road, Chennai - 600 034, Tamil Nadu.

2.The Principal Commissioner of Income Tax, Central Circle, Central Range - 1, No.46 (Old No.108), Mahatma Gandhi Road, Chennai - 600 034, Tamil Nadu.

____________ https://www.mhc.tn.gov.in/judis Page No. 5 of 6 W.P.No.22474 of 2023 C.SARAVANAN, J.

arb W.P.No.22474 of 2023 and W.M.P.No.21888 of 2023 28.07.2023 ____________ https://www.mhc.tn.gov.in/judis Page No. 6 of 6