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M/S AMRIT HOMES PRIVATE LIMITED v. DEPUTY COMMISSIONER OF INCOME TAX

Madhya Pradesh High Court
Aug 9, 2023
Smart Summary (Beta)

Factual and Procedural Background

This opinion addresses a writ petition filed under Article 226 of the Constitution challenging a notice dated 28.04.2023 issued under Section 148 of the Income Tax Act. The petitioner assails the order dated 28.04.2023 passed under Section 148A(d) of the Income Tax Act, contending that it does not satisfy the foundational prerequisite of Section 148A(d). The petition arises from proceedings relating to the reopening of assessment for the assessment year 2016-17. The petitioner was issued a show-cause notice under Section 148A(b) and submitted a detailed reply. The impugned order under Section 148A(d) and consequential notice under Section 148 were subsequently passed/issued by the Revenue.

Legal Issues Presented

  1. Whether the order passed under Section 148A(d) of the Income Tax Act satisfies the foundational prerequisite required by the statute before issuance of notice under Section 148.
  2. Whether the show-cause notice under Section 148A(b) must be supported by supply of material/evidence forming the foundation of the Assessing Officer's opinion that income chargeable to tax has escaped assessment.
  3. The extent and nature of the inquiry contemplated under Section 148A, particularly whether it is a detailed inquiry or a preliminary communication to the assessee.
  4. Whether the writ jurisdiction under Article 226/227 can be exercised to examine the veracity or genuineness of the material/evidence forming the opinion of the Assessing Officer in the context of reopening assessment.

Arguments of the Parties

Petitioner's Arguments

  • The impugned order under Section 148A(d) was passed despite absence of any information suggesting that income chargeable to tax has escaped assessment.
  • The impugned order and notice were issued without considering the reply submitted by the petitioner.
  • The notice under Section 148 is untenable due to statutory bar under Section 149(b) and because there are no books of accounts, documents, or evidence revealing a case of escaped assessment.

Table of Precedents Cited

Precedent Rule or Principle Cited For Application by the Court
Principal Commissioner of Income Tax -I Vs. Shri Pukhraj Soni, 06.02.2019 (Coordinate Bench decision) Referenced by petitioner to support arguments against impugned order under Section 148A(d). The Court found this decision not directly applicable as it predates insertion of Section 148A (w.e.f. 01.04.2021).
Red Chilli International Sales Vs. Income Tax Officer and another, 2023 SCC OnLine SC 237 Considered for the principle that writ petitions challenging Section 148A(d) orders may be entertained to examine jurisdictional preconditions. The Apex Court set aside the High Court judgment dismissing the writ petition on alternative remedy grounds and held that deeper examination of Section 148A is required.
GKN Driveshafts (India) Ltd. Vs. Income Tax Officer and others, 2003 (1) SCC 72 Established the procedure and rights of the assessee upon issuance of notice under Section 148, including filing objections and requirement of speaking order disposing objections. Section 148A was inserted to give statutory effect to the principles laid down in this case, ensuring opportunity to be heard before reopening assessment.
Cape Brandy Vs. IRC, L 1921 (1) KB 64; State of Bombay Vs. Automobile and Agricultural Industries Corporation, 1961 (12) STC 122 Para 5; Federation of A.P. Chambers Vs. State of Andhra Pradesh, 2000 (6) SCC 550 Para 7; State of West Bengal Vs. Kesoram Industries Ltd., 2004 (10) SCC 201 Para 106; State of Jharkhand and others Vs. Ambay Cements, 2005 (1) SCC 368 Paras 24-26; Ajmera Housing Corporation Vs. Commissioner Income Tax, 2010 (8) SCC 739 Para 36; Deputy Commissioner of Income Tax Vs. Ace Multi Axes System Limited, 2018 (2) SCC 158; Commissioner of Customs (Import) Mumbai Vs. Dilip Kumar Company and others, 2018 (9) SCC 1 Paras 24-25; Checkmate Services Pvt. Ltd. Vs. Commissioner Income Tax, 2023 (6) SCC 451 Paras 55-56 Principle that taxing statutes must be interpreted literally and strictly according to their plain language without implication or intendment. The Court applied this principle to hold that Section 148A does not require supply of evidentiary material supporting the Assessing Officer's opinion in the show-cause notice.

Court's Reasoning and Analysis

The Court began by examining the statutory framework introduced by Finance Act, 2021, which inserted Section 148A in the Income Tax Act to regulate reopening of assessments. Section 148A mandates a preliminary inquiry with prior approval and issuance of a show-cause notice requiring the assessee to explain why a notice under Section 148 should not be issued. The Court emphasized that this inquiry is not a detailed one but a procedural communication to inform the assessee that the Assessing Officer possesses information suggesting escaped income.

The Court interpreted the taxing statute strictly, relying on established precedents emphasizing literal construction of taxing provisions. It held that Section 148A does not obligate the Assessing Officer to supply the foundational material or evidence forming the basis of the opinion that income has escaped assessment. Instead, the show-cause notice must contain sufficient reasons and information to disclose the Assessing Officer's mind and prima facie opinion.

The Court distinguished the concept of reasonable opportunity under taxing statutes from that under non-taxing statutes, noting that the former does not extend to supplying adverse material or evidence. Thus, the petitioner is not entitled to the evidentiary material underlying the opinion formed by the Assessing Officer, provided the show-cause notice adequately informs the assessee of the reasons.

Applying this interpretation to the facts, the Court found that the show-cause notice in the present case was accompanied by annexures stating reasons and information leading to the tentative opinion of escaped income. The petitioner also filed a detailed reply. Consequently, the order under Section 148A(d) and the notice under Section 148 were issued following due process.

The Court also addressed contrary views taken by some High Courts, noting that those decisions relied on the principle of reasonable opportunity as applied in non-taxing statutes and did not give due weight to the principle of literal interpretation of taxing statutes. The Court rejected those views as not persuasive.

Finally, the Court held that it is not appropriate to examine the reliability or genuineness of the material forming the Assessing Officer's opinion in writ jurisdiction under Article 226 or supervisory jurisdiction under Article 227.

Holding and Implications

The Court dismissed the writ petition at the admission stage itself.

The direct effect of this decision is that the impugned order under Section 148A(d) and consequential notice under Section 148 are upheld as having been passed following due process and satisfying the statutory prerequisites. The petitioner is granted liberty to avail statutory alternative remedies under the Income Tax Act. The Court did not set any new precedent beyond affirming the correct interpretation and application of Section 148A as inserted by the Finance Act, 2021.

Show all summary ...

IN THE HIGH COURT OF MADHYA PRADESH

AT JABALPUR

BEFORE

HON'BLE SHRI JUSTICE SHEEL NAGU &

HON'BLE SHRI JUSTICE AMAR NATH (KESHARWANI) WRIT PETITION No. 15244 of 2023 (O) BETWEEN : -

M/S AMRIT HOMES PRIVATE LIMITED,

THROUGH ITS MANAGING DIRECTOR PRITPAL

SINGH BINDRA, S/O LATE SHRI DALIP SINGH BINDRA, AGED ABOUT 60 YEARS, R/O E-1/165,

ARERA COLONY, BHOPAL (M.P.)

.....PETITIONER

(BY SHRI G.N. PUROHIT - SENIOR ADVOCATE WITH SHRI ESHAN TRIPATHI AND MS. UMA PARASHAR - ADVOCATES)

AND

1. DEPUTY COMMISSIONER OF INCOME TAX

CENTRAL CIRCLE - 2, AAYAKAR BHAWAN, 48

ARERA HILLS, BHOPAL (M.P.)

2. DIRECTOR GENERAL OF INCOME TAX (INV)

AAYAKAR BHAWAN, 48 ARERA HILLS, BHOPAL

(M.P.)

.....RESPONDENTS

(SHRI SIDDHARTH SHARMA - ADVOCATE )

Reserved on : 12.07.2023 Pronounced on : 09.08.2023 ------------------------------------------------------------------------------------------------

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This petition having been heard and reserved for orders, coming on for pronouncement this day, Hon'ble Shri Justice Sheel Nagu pronounced the following:

O R D E R

Instant petition filed u/A. 226 of the Constitution assails notice dated 28.04.2023 issued u/S 148 of Income Tax on the ground that order dated 28.04.2023 passed u/S.148A(d) of Income Tax Act does not satisfy the foundational prerequisite of Section 148A(d).

2. Submission of learned Senior Counsel - Shri G.N. Purohit while attacking the impugned order passed u/S 148A(d) is as follows:-

(i) Despite absence of any information suggesting that income chargeable to tax has escaped assessment, the impugned order u/S 148A(d) has been passed resulting in issuance of notice u/S 148.

(ii) Without taking into account the reply submitted by the petitioner/assesseee, the impugned order/notice have been issued/passed.

(iii) The notice u/S 148 is untainable on the anvil of statutory bar u/S 149(b) and also because of absence of books of

accounts/documents/evidence revealing a case of escaped assessment.

3. Learned counsel for petitioner has relied upon the Coordinate Bench decision of this Court in The Principal Commissioner of Income Tax -I Vs. Shri Pukhraj Soni rendered on 06.02.2019 and the decision of the Apex Court in Red Chilli International Sales Vs. Income Tax Officer and another, 2023 SCC OnLine SC 237.

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4. It is not disputed by petitioner that opportunity of being heard as contemplated by Section 148 A (b) & (c) was afforded by way of issuance of notice by the Revenue and obtaining reply of petitioner/assessee. However, the grievance is that information/evidence categorized as foundational material is not sufficient to suggest that any income chargeable to tax has escaped assessment with regard to the assessment year 2016-17. Thus the very nature and character of this information/evidence is questioned by petitioner/assessee.

4.1 The decision of the Co-ordinate Bench in the Principal Commissioner of Income Tax -I (supra) may not be of assistance to petitioner since it does not relate to Section 148A which was inserted in the Income Tax Act w.e.f. 01.04.2021. As regards decision of the Supreme Court in Red Chilli International Sales (supra), it is seen that the Division Bench of High Court of Punjab & Haryana had dismissed similar petition u/A. 226/227 of the Constitution filed by petitioner/assessee therein by refusing to interfere in the order passed u/S 148A(d) on the ground that since proceedings are yet to be concluded, interference ought to be avoided at premature stage, especially in the absence of any jurisdictional error and in the face of alternative statutory remedy of rectification of error. Pertinently, the decision of Punjab & Haryana High Court in the case of Red Chilli International Sales (supra) was assailed before the Apex Court which passed the following order:

"1. Delay condoned.

2. We with the petitioner that the impugned judgment rejecting the writ petition on the ground of alternative remedy does not take into consideration several judgments of this Court, on the jurisdiction of High Court, as writ petitions have been entertained to be examined whether the jurisdiction preconditions for issue of notice under

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Section 148 of the Income Tax Act, 1961 is satisfied. The provisions of reopening under the Income Tax Act, 1961 have undergone an amendment by the Finance Act, 2021, and consequently the matter would require a deeper and in depth consideration keeping in view the earlier case law. Accordingly, we set aside the observations made by the High Court in the impugned judgment observing that the writ petition would not be maintainable in view of the alternative remedy, clarify that this issue would be examined in depth by the High Court if and when it arise for consideration. We do deem it open to examine this issue in the present case after having examined the notice under Section 148A (b) including the annexure thereto, the reply filed by the petitioner and the order under Section 148A(d) of the Income Tax Act, 1961.

3. Recording the aforesaid, the special leave petition is disposed of. We clarify that the dismissal of the special leave petition would not be construed as a findings or observations on the merits on case.

4. Pending application(s), if any, shall stand disposed of."

5. The Apex Court while setting aside the judgment of Punjab & Haryana High Court in Red Chilli International Sales (supra) found that the High Court has not dealt with the provisions of new taxing regime introduced by Finance Act, 2021 and thus held that matter deserves a deeper probe. The Apex Court as such held that the Punjab & Haryana High Court ought not to have dismissed the petition merely on the ground of non-availing of alternative remedy but should have gone into the tenability of order u/S.148A(d) within the jurisdictional contours of Article 226/227 of Constitution.

5.1. From the aforesaid, it is evident as day light that the present petition which is also against the order u/S 148A(d) and the consequential notice u/S 148 of IT Act needs to be considered on the anvil of the grounds raised in this petition and also on the anvil of foundational prerequisites u/S 148A justifying issuance of an order u/S 148A (d) followed by notice u/S 148.

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5.2 Section 148A was inserted in the IT Act by Finance Act, 2021 dated 01.04.2021, primarily to give effect to the ratio laid down by Apex Court in

GKN Driveshafts (India) Ltd. Vs. Income Tax Officer and others, 2003 (1) SCC 72 which inter alia held thus:

"5. We see no justifiable reason to interfere with the order under challenge. However, we clarify that when a notice under Section 148 of the Income Tax Act is issued, the proper course of action for the noticee is to file return and if he so desires, to seek reasons for issuing notices. The assessing officer is bound to furnish reasons within a reasonable time. On receipt of reasons, the noticee is entitled to file objections to issuance of notice and the assessing officer is bound to dispose of the same by passing a speaking order. In the instant case, as the reasons have been disclosed in these proceedings, the assessing officer has to dispose of the objections, if filed, by passing a speaking order, before proceeding with the assessment in respect of the abovesaid five assessment years."

6. Section 148A on becoming a part of the Statute Book provided an additional opportunity to the assessee of being heard to the assessee before reopening case of escaped assessment.

6.1 From bare perusal of newly inserted Section 148A, it is obvious that it statutorily provides for the following prerequisite before issuance of notice in cases of escaped assessment.

A. Conduction of inquiry with prior approval of specified authority in regard to information which suggests that certain income chargeable to tax has escaped the assessment.

B. For conducting the aforesaid inquiry, a notice to show-cause is required to be served on the assessee within the prescribed time, requiring assessee to explain as to why notice u/S 148 should not be issued on the basis of information which suggests that income chargeable to tax has escaped assessment.

C. The Assessing Officer is required to consider the reply of the assessee to the show-cause notice.

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D. The nature of inquiry contemplated by Section 148A is not a detailed one. The purpose of this inquiry is to communicate to assessee that Assessing Officer is in possession of information suggesting that certain income of assessee which is chargeable to tax has escaped assessment. This communication is made by issuance of show-cause notice which should contain enough information and reasons to reveal the said intention of the Assessing Officer. Thereafter, the assessee on receiving the show- cause notice is required to file reply.

6.2 The show-cause notice thus should be reasoned enough to enable the assessee to know the mind of the Assessing Officer as regards factum of certain income having escaped assessment and his intention to re-open assessment of such income. This is possible only when the show-cause notice contains enough information to disclose the intention of the Assessing Officer so as to afford reasonable opportunity to assessee to respond. The contents of the show-cause notice thus should be precise and concise satisfying the concept of reasonable opportunity.

6.3. This Court hastens to add at this juncture that this inquiry as explained above cannot be a detailed one where assessee is given opportunity of adducing evidence in support of his defence/response. However, this inquiry includes within its ambit, the obligation of the Assessing Officer to supply reasons which are suggestive of a prima facie case revealing income chargeable to tax having escaped assessment.

6.4 Pertinently, the statute [See 148A(b)] does not oblige the Assessing Officer to supply the relevant material/evidence which are the foundation for the Assessing Officer to come to the prima facie view that income chargeable to tax has escaped assessment. This is because neither in the judgment of the

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Apex Court in the case of GKN Driveshafts (India) Ltd. (supra) nor in Section 148A any such indication can be gathered.

6.5 The only duty cast upon the Assessing Officer is to supply information by mentioning the same in the show-cause notice issued u/S 148A(b) of IT Act.

7. This Court has culled out the foundational prerequisite of Section 148A, as aforesaid, to emphasize that if the inquiry contemplated in Section 148A is interpreted to mean a detailed inquiry where both sides can seek and adduce evidence/material (documentary/ocular), then the entire object behind Section 148A would stand defeated.

7.1 The object behind Section 148A as is evident from the findings in the fountainhead decision of GKN Driveshafts (India) Ltd. (supra), is to enable the assessee to be informed of the reasons and information suggesting that income chargeable to tax has escaped assessment and, therefore, in turn to empower the assessee to prepare and file an effective reply and thereafter the Assessing Officer to pass an order u/S 148A(d), followed by issuance of notice u/S 148 of IT Act.

7.2 The object behind insertion of Section 148A by the Legislature w.e.f. 01.04.2021 inter alia appears as follows:-

(a) to prevent rampant and casual issuance of notice u/S. 148 by the Revenue;

(b) to save unnecessary harassment to the assessee of being subjected to re-opening a case under Section 148;

(c) to save the Revenue of the time and energy which may be vested pursuing frivolous and fruitless proceedings u/S 148.

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8. It is settled in tax jurisprudence that taxing statute is to be interpreted literally. There is no intendment to taxing statute. Nothing can be implied from or read into a taxing statute. The words used in taxing statutory provision are required to be given their plain meaning. [See: Cape Brandy Vs. IRC, L 1921 (1) KB 64, State of Bombay Vs. Automobile and Agricultural Industries Corporation, 1961 (12) STC 122 Para 5, Federation of A.P. Chambers Vs. State of Andhra Pradesh, 2000 (6) SCC

550 Para 7, State of West Bangal Vs. Kesoram Industries Ltd. and others, 2004 (10) SCC 201 Para 106, State of Jharkhand and others Vs. Ambay Cements, 2005 (1) SCC 368 Para 24. 25 and 26, Ajmera Housing Corporation and others Vs. Commissioner Income Tax, 2010 (8) SCC 739 Para 36, Deputy Commissioner of Income Tax Vs. Ace Multi Axes System Limited, 2018 (2) SCC 158, Commissioner of Customs (Import) Mumbai Vs. Dilip Kumar Company and others, 2018 (9) SCC 1 Para 24 and 25, Checkmate Services Pvt. Ltd. Vs. Commissioner Income Tax, 2023 (6) SCC

451 Para 55 and 56].

8.1 Applying this principle of interpretation of taxing statute, it is obvious from reading of Section 148A that it does not expressly provide for supply of any material/evidence in support of the show-cause notice u/S 148A(b). Thus this Court has no hesitation to hold that statutory provision u/S 148A does not obligate the Assessing Officer to supply any material/evidence, provided the show-cause notice contains reasons disclosing the mind of the Assessing Officer of nursing the prima facie view suggestive of a case where income chargeable to tax has escaped assessment.

8.2 This Court would be failing in its duty by not dealing with the aspect that the concept of reasonable opportunity which can reasonably be implied

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from textual interpretation of Section 148A(b) of IT Act (of supply of adverse material) is available to the assessee/petitioner or not. It needs to be tested on the anvil of the trite law that taxing statute is to be strictly construed solely on the plain language employed.

8.3 No doubt, the concept of reasonable opportunity ostensibly appears to be inherent in the inquiry contemplated u/S 148A. However, it has to be seen whether this concept can be stretched to the extent of supplying of material/evidence in support of the opinion of Assessing Officer that certain income has escaped assessment.

8.4 No doubt, the concept of reasonable opportunity in non-taxing statutes is applied to it's fullest (including supply of adverse material) irrespective of presence of any express provision or not in cases where the authority concerned passes order entailing civil consequences of adverse nature.

8.5 Pertinently, the law of interpretation of taxing statute is at variance to the law of interpretation of non-taxing statute. The difference is that the taxing statute is to be understood by the plain words used in it without taking aid of other tools of interpretation of statutes e.g. intendment, implication or reading into. [See: The decision cited in Paragraph 8].

8.6 On the anvil of aforesaid time tested principle as regards interpretation of taxing statute, it is obvious that the provisions of Section 148A of IT Act so far as it relates to the nature of inquiry contemplated therein is to be understood from the plain language used by the Legislature.

8.7 The language of Section 148A(b) stipulates opportunity of being heard to the assessee by way of issuance of notice to show-cause to explain as to why notice u/S 148 be not issued on the basis of information to the Assessing

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Officer suggesting that certain income chargeable to tax has escaped assessment.

8.8 The words employed by Section 148A(b) provide for affording of opportunity of being heard by way of show-cause notice. Thus, the requirement of law is satisfied if the show-cause notice contains information which has persuaded the Assessing Officer to form an opinion that certain income has escaped assessment of a particular assessment year.

8.9 The statute does not compel the Assessing Officer to supply material/evidence (documentary/oral) on the basis of which the aforesaid opinion has been formed by the Assessing Officer.

9. From the aforesaid analysis and in the backdrop of textual interpretation of Section 148A(b), it is evident that if the show-cause notice contains sufficient information revealing the opinion formed by Assessing Officer that certain income of assessee has escaped assessment with a precise but concise elaboration in the show-cause notice of the foundantional material behind the opinion, then the show-cause notice can sustain judicial scrutiny even if the fundantional evidence/material (oral/documentary) is not supplied to the assessee.

9.1 The reason for taking the aforesaid view is not far to see.

9.2 The insertion of Section 148A w.e.f. 01.04.2021 in the Income Tax Act is to ensure that the power u/S 148 is not exercised as a matter of course or without application of mind. Thus, the inquiry contemplated by Section 148A(b) is not a detailed or full-scale one, but is merely meant to offer reasonable opportunity of being heard to the assessee to avoid casual re- opening assessment u/S 148.

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9.3 It may not be out of place to mention that the show-cause notice u/S 148A(b) ought to be pregnant with concise and precise information revealing the information about foundational material which persuaded the Assessing Officer to come to a tentative finding that certain income has escaped assessment.

9.4 In the conspectus of aforesaid discussions, it is obvious that petitioner/assessee is not entitled to the material/evidence (oral/documentary) which are the foundation of the opinion formed by the Assessing Officer so long as a show-cause notice mentions about such foundational evidence/material and the supportive reasons to form the said opinion.

9.5 From the fact of the case, it is obvious from the show-cause notice u/S 148A(b) vide Annexure-P/3 that it is accompanied by annexure which informs the petitioner/assessee of the reasons and information which persuaded the Assessing Officer to form the tentative opinion that income pertaining to assessment year 2016-17 has escaped assessment. Moreso, the petitioner/assessee has also filed a detailed reply (Annexure-P/4) to the said notice.

9.6 From the above, it is evident that the impugned order u/S 148A(b) vide Annexure-P/5 and the consequential notice u/S 148 were issued/passed after following due process of law.

10. Certain High Courts, in particular, High Court of Delhi [Mahashian Di Hatti Pvt. Ltd. Vs. Deputy Commissioner of Income Tax (W.P (C) 12505/2022, Divya Capital One (P) Ltd Vs. Assistant Commissioner of Income Tax, (2022) 139 taxmann.com 461 (Delhi), Sabh Infrastructure Ltd. Vs. Assistant Commissioner of Income Tax, (2018) 99 taxmann.com 409 (Delhi)], High Court of Chhattisgarh [Vinod Lalwani Vs. Union of

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India, (2023) 146 taxmann.com 204 (Chhattisgarh)] and High Court of Judicature at Bombay [Anurag Gupta Vs. Income Tax Officer and others (W.P. No.10184/2022)] have taken a contrary view than the one taken by this Court in the present order. Pertinently, these Courts have not considered the foundational principle of interpretation of taxing statute i.e. nothing can be read into or implied and the plain meaning of the words used in the taxing statute are to be given there due meaning. These High Courts have been persuaded by the principle of reasonable opportunity which is ordinarily applied while interpreting non-taxing statute. Thus, in the humble considered opinion of this Court, the judgments of these High Courts do not have persuasive value.

11. Pertinently, the question of going into the veracity and genuineness of material/evidence forming the opinion of the Assessing Officer suggesting that income of petitioner/assessee has escaped assessment ought not to be gone into while exercising writ jurisdiction under Article 226 or supervisory jurisdiction under Article 227 of the Constitution. Thus the ground of reliability and tenability of the evidence/material is not considered herein.

12. Consequently, the present petition deserves to be and is hereby

dismissed at the admission stage itself with liberty to petitioner to avail the statutory alternative remedy under the Income Tax Act in accordance with law.

(SHEEL NAGU) (AMAR NATH (KESHARWANI))

JUDGE JUDGE

Biswal

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