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Judgment
RAJIV SHAKDHER, J.: (ORAL)
Allowed, subject to just exceptions.
This writ petition concerns Assessment Year (AY) 2014-15.
The petitioner/assessee has assailed via the instant writ petition, the order dated 20.07.2022 passed under Section 148A(d) of the Income Tax Act, 1961 [in short, “Act”].
Besides this, challenge is also laid to the notice dated 29.05.2022 issued under Section 148A(b) of the Act.
In addition thereto, there is also a challenge laid to Instruction No.1 of 2022 dated 11.05.2022, issued by the CBDT.
Ms Ananya Kapoor, learned counsel, who appears on behalf of petitioner/assessee, fairly concedes that no response was submitted by the petitioner/assessee to the aforementioned notice issued under Section 148A(b) of the Act.
Ms Kapoor’s contention is that a reply was filed on 30.04.2023. In this context, Ms Kapoor draws our attention to Annexure P-16 appended on page 117 of the case file.
It is Ms Kapoor’s contention that the Case Related Information Detail (CRID) furnished along with notice issued under Section 148A(b) of the Act, refers to the following transactions:
| Dayanand Singh | Rs.33,81,000/- |
| Lifeline Securities Ltd. | Rs.35,51,459/- |
| I. Venture Capital Pvt. Ltd. | Rs.3,20,000/- |
Ms Kapoor says that a perusal of the reply filed by the petitioner/assessee, albeit after the impugned order was passed under Section 148A(d), would show that the petitioner/assessee has taken the stand that he did not enter into any transaction with Dayanand Singh, as alleged by the respondent/revenue, or at all. Ms Kapoor submits that if the amount alleged to have been transacted with Dayanand Singh, i.e., Rs. 33,81,000/- is taken out of the equation, the alleged escaped income would be below Rs.50 lakhs.
Unfortunately for the petitioner/assessee, this stand was not taken in time.
Given this position, the writ petition is disposed of, with a direction that before the Assessing Officer proceeds to pass an assessment order, he would verify the assertion made by the petitioner/assessee which is recorded in the reply, and in this context, also accord personal hearing to the petitioner/assessee and/or his authorised representative.
Consequently, pending application shall also stand closed.