Flipkart India Pvt. Ltd. v. Assistant Commissioner of Income Tax

Smt. Prabhavati Adivesh Karchi vs. The Income Tax Officer

Bench: The Hon’Ble Mr.Justice Ashok S. Kinagi

…bly high pitched assessment or whether the petitioner is put to genuine hardship because of the said assessment. Learned counsel relied upon the judgment of this Court in Flipkart India Pvt. Ltd Vs. Assistant Commissioner of Income Tax reported in (2017) 396 ITR 551 in this regard. He submits that the first respondent without providing an opportunity to the petitioner has issued the impugned letter - 4 - at Annexure-A. Thus, the impugned letter issued by the first respondent is in violation of principles of natural justice. Hence, he prays to allow the writ petition. 4. Learned counsel for respo…

Shri.Uday S/O. Adivesh Karchi vs. The Income Tax Officer

Bench: The Hon’Ble Mr.Justice Ashok S. Kinagi

…bly high pitched assessment or whether the petitioner is put to genuine hardship because of the said assessment. Learned counsel relied upon the judgment of this Court in Flipkart India Pvt. Ltd Vs. Assistant Commissioner of Income Tax reported in (2017) 396 ITR 551 in this regard. He submits that the first respondent without providing an opportunity to the petitioner has issued the impugned letter at Annexure-A. Thus, the impugned letter issued by the first respondent is in violation of principles of natural justice. Hence, he prays to allow the writ petition. - 4 - 4. Learned counsel for respo…

M/S. Kanakadas Pattin Sahakari Sangh Niyamit vs. The Income Tax Officer

Accordingly, writ petition is allowed

Bench: The Hon’Ble Mr. Justice Ashok S. Kinagi

…ed order rejected the application for stay. He further submits that the second respondent without considering the law laid down by this court in the case of Flipkart India Pvt. Ltd., Vs. Assistant Commissioner of Income Tax reported in (2017) 396 ITR 551, has passed the impugned order. 6. The learned counsel appearing for the respondent fairly conceded that the second respondent without hearing the petitioner has passed 5 the impugned order. Thus, the impugned order is incontravention of principles of natural justice. 7. After careful evaluation of material availabl…

Hubli Advocates Urban Co-Op. Credit Society R vs. The Principal Commissioner of Income Tax-1

Bench: The Hon’Ble Mr.Justice Ashok S. Kinagi

…bly high pitched assessment or whether the petitioner is put to genuine hardship because of the said assessment. Learned counsel relied upon the judgment of this Court in Flipkart India Pvt. Ltd Vs. Assistant Commissioner of Income Tax reported in (2017) 396 ITR 551 in this regard. He submits that the first respondent without providing an opportunity of hearing to the petitioner has issued the - 4 - impugned letter at Annexure-A. Thus, the impugned letter issued by the first respondent is in violation of principles of natural justice. Hence, he prays to allow the writ petition. 4. Learned counse…

Maharaja Agrasen Urban Co-Op Credit Society vs. The Principal Commissioner of Income Tax

Bench: The Hon’Ble Mr.Justice Ashok S. Kinagi

…bly high pitched assessment or whether the petitioner is put to genuine hardship because of the said assessment. Learned counsel relied upon the judgment of this Court in Flipkart India Pvt. Ltd Vs. Assistant Commissioner of Income Tax reported in (2017) 396 ITR 551 in this regard. He submits that the first respondent without providing an opportunity to the petitioner has passed the impugned order at Annexure-A. Thus, the impugned order passed by the first - 4 - respondent is in violation of principles of natural justice. Hence, he prays to allow the writ petition. 4. Learned counsel for respond…