Gujarat High Court
Dastan Residency Through Joga Singh ... vs National E-Assessment Centre Delhi on 17 August, 2021
Author: Bela M. Trivedi
Bench: Bela M. Trivedi, Ashokkumar C. Joshi
C/SCA/7461/2021 ORDER DATED: 17/08/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 7461 of 2021
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DASTAN RESIDENCY THROUGH JOGA SINGH KALRA
Versus
NATIONAL E-ASSESSMENT CENTRE DELHI
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Appearance:
MR. HARDIK V VORA(7123) for the Petitioner(s) No. 1
. for the Respondent(s) No. 1,2
MRS KALPANAK RAVAL(1046) for the Respondent(s) No. 2
SERVED BY RPAD (N)(6) for the Respondent(s) No. 1
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CORAM:HONOURABLE MS. JUSTICE BELA M. TRIVEDI
and
HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI
Date : 17/08/2021
ORAL ORDER
(PER : HONOURABLE MS. JUSTICE BELA M. TRIVEDI) After hearing the learned advocates for the parties, it appears that there is no clarity as to whether the assessment order has been passed under the scheme framed in exercise of section (3A) of 143 of the Income Tax Act or under the 144B of the Act which has come into force with effect from 01.04.2021.
Learned advocates for the parties are directed to verify the position. Put up on 24.08.2021.
(BELA M. TRIVEDI, J) (A. C. JOSHI,J) AMAR SINGH Page 1 of 1 Downloaded on : Tue Aug 17 20:34:19 IST 2021