FAQIR CHAND Vs. NATIONAL E-ASSESSMENT CENTRE

JUDGEMENT

(1.) Cm APPL. 25044/2021 (exemption)

(2.) Present writ petition has been filed challenging the Assessment Order dated 18th June, 2021 passed under Section 143(3) read with Section 144B of the Income Tax Act, 1961 ('the Act') for assessment year 2018-19.

(3.) Learned counsel for the Petitioner states that the Respondent No.1 passed the assessment order dated 18th June, 2021 under Section 143(3) read with Section 144B of the Act by making an addition of Rs. 1,06,95,929/- (Rupees One Crore Six Lakhs Ninety Five Thousand Nine Hundred and Twenty Nine Only) against the returned income of Rs. 27,59,656/- (Rupees Twenty Seven Lakhs Fifty Nine Thousand Six Hundred and Fifty Six Only) resulting in total assessed income of Rs. 1,34,55,590/ (Rupees One Crore Thirty Four Lakhs Fifty Five Thousand Five Hundred and Ninety Only).