High CourtsDivision Bench(1991) 07 AHC CK 0033

Anand Kumar Sharma vs Assistant Commissioner of Income Tax

Allahabad High Court · Decided on 9 July 1991 · Citation: (1992) 198 ITR 121

HON’BLE JUDGES
R.R. Misra, J · R.B. Mehrotra, J
CASE NUMBER
Civil Miscellaneous Writ Petition No. Nil of 1991

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Judgment

2 paragraphs · 208 words
1.

Heard learned counsel for the parties. The sole grievance raised on behalf of the petitioner in this petition is that, after service of the notice u/s 148 of the Act for the assessment years 1986-87 and 1987-88 and the petitioner informing the Assistant Commissioner of Income Tax (assessing authority) that the return filed originally may be treated as a return filed in compliance with the notice u/s 148 of the Act for the said two assessment years, the assessing authority has refused to disclose the reasons for taking action u/s 148 of the Act. In view of the fact that the assessee has stated that the return filed originally by him may be treated as a return filed in compliance with Section 148 of the Act for the said assessment years, we direct the sole opposite party (assessing authority) to disclose the reasons for taking action u/s 148 of the Act for the said assessment years to the petitioner within two weeks from the date of production of a certified copy of this order before him.

2.

Let a certified copy of this order be given to learned counsel for the petitioner on payment of usual charges within three days. We dispose of this writ petition accordingly.