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Judgment
Heard.
Issue notice to the respondents as per rules. Ms Naushina Ali, learned standing counsel for the Income Tax accepts notice on behalf of the
respondents, therefore, PF need not be paid.
Also heard on application for grant of interim relief. Learned counsel for the petitioner submits that no specific reason has been assigned in the notice
issued under Section 148 of wpt 251 of 2018 the Income Tax Act, 1961. He further submits that the reasons assigned for reopening of the assessment
year 2011-12 were same that have already been considered by the Revenue for the assessment year 2010-11. Learned counsel further submits that
there is no independent application of mind for invoking provision under Section 148 of the Income Tax Act, 1961.
Assessment proceeding may go on but no coercive steps be taken to recover the reassessed amount.
List the matter in the week commencing 14th January, 2019. In view of above, application for urgent hearing and application for hearing during winter
vacation stand disposed off.