Gujarat High Court
Parixit Irrigation Limited vs The Assistant Commissioner Of Income ... on 27 April, 2021
Author: R.M.Chhaya
Bench: R.M.Chhaya, N.V.Anjaria
C/SCA/6423/2021 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 6423 of 2021
=============================================
PARIXIT IRRIGATION LIMITED
Versus
THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 3(1)(1)
=============================================
Appearance:
MS VAIBHAVI K PARIKH(3238) for the Petitioner(s) No. 1
for the Respondent(s) No. 1
=============================================
CORAM: HONOURABLE MR. JUSTICE R.M.CHHAYA
and
HONOURABLE MR. JUSTICE N.V.ANJARIA
Date : 27/04/2021
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE R.M.CHHAYA) Heard Mr. Tushar Hemani, learned Senior Advocate assisted by Ms. Vaibhavi Parikh, learned advocate for the petitioner.
Petitioner by way of this petition under Article 226 of the Constitution of India has challenged the notice dated 18.03.2020 issued by the respondent authority under Section 148 of the Income Tax Act 1961 for the AY 201314 after a period of four years.
Having regard to the submission made by Mr. Tushar Hemani, learned Senior Advocate for the petitioner, notice returnable on 14.06.2021. Meanwhile, no final order be passed by the respondent authority.
(R.M.CHHAYA, J) (N.V.ANJARIA, J) KAUSHIK J. RATHOD Page 1 of 1 Downloaded on : Tue Apr 27 21:28:57 IST 2021