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Gujarat High Court

Sunrise Education Trust vs Income Tax Officer (Exemption) on 12 September, 2017

Author: Akil Kureshi

Bench: Akil Kureshi, Biren Vaishnav

                  C/SCA/16726/2017                                             ORDER



                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     SPECIAL CIVIL APPLICATION NO. 16726 of 2017

         ==========================================================
                       SUNRISE EDUCATION TRUST....Petitioner(s)
                                      Versus
                   INCOME TAX OFFICER (EXEMPTION)....Respondent(s)
         ==========================================================
         Appearance:
         MS VAIBHAVI K PARIKH, ADVOCATE for the Petitioner(s) No. 1
         ==========================================================

          CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
                 and
                 HONOURABLE MR.JUSTICE BIREN VAISHNAV

                                     Date : 12/09/2017


                                      ORAL ORDER

(PER : HONOURABLE MR.JUSTICE AKIL KURESHI)

1. Petitioner has challenged notice of reopening of  the assessment for the assessment year 2010­11.   The  Assessing Officer in the reasons recorded for issuing  the   notice   had  referred  to   a   cash   deposit   of  Rs.33,97,775/­ made by the petitioner trust during the  year under consideration but had not filed the return  of   income   for   the   said   assessment   year 2010­11. Learned counsel for the petitioner submitted  that   petitioner   trust   runs   a   school   and   the   cash  deposit   was   out   of   the   fees   collected   from   the  students.     The   petitioner   had   filed   the   return   of  Page 1 of 2 HC-NIC Page 1 of 2 Created On Tue Sep 12 23:29:41 IST 2017 C/SCA/16726/2017 ORDER income   contrary   to   what   is   stated   by   the   Assessing  Officer   in   the   reasons   recorded.     He   therefore  submitted that reasons lack validity.  Counsel pointed  out   that   the   order   passed   by   the   Assessing   Officer  rejecting the objections of the petitioner in which,  he agreed that the petitioner had in fact, filed the  return which was acknowledged under section 143(1) of  the Act.  

2. NOTICE,  returnable on 10.10.2017. The respondent  Assessing Officer may continue with the assessment in  connection   with   the   impugned   notice,   final   order  thereon shall not be passed without the leave of the  Court.     

(AKIL KURESHI, J.) (BIREN VAISHNAV, J.) ANKIT Page 2 of 2 HC-NIC Page 2 of 2 Created On Tue Sep 12 23:29:41 IST 2017