PENTIUM CONSTRUCTION PRIVATE LIMITED Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) Though this matter is listed for orders regarding completion of service of notices to respondents. Shri E.I.Sanmathi, learned Standing Counsel appears for respondents No.1 & 3, the Income Tax Department.

(2.) The matter being in a short compass, as prayed for by learned advocates for petitioner and respondents No.1 & 3, it is taken up for final disposal.

(3.) Petitioner has challenged the assessment order dated 30th December 2019 (Annexure-A) passed by the 1st respondent- Income Tax Officer, Bengaluru. On 12th March 2020, the Assessing Authority instructed second respondent bank to freeze petitioner's Bank account. Petitioner has filed an application before the Assessing Authority on 20th March 2020 seeking stay of assessment order and the Assessing Authority rejected the same on 23rd March 2020. Thereafter, petitioner filed an application for stay before third respondent namely, the Principal Commissioner of Income Tax-5, Bengaluru ('the PCIT' for short)) under Section 246A of Income Tax Act, 1961. Since no orders were passed by the PCIT, the petitioner has approached this Court with a prayer to quash the assessment order.