ARUNA SINGH Vs. NATIONAL FACELESS ASSESSMENT CENTRE

JUDGEMENT

(1.) Allowed, subject to just exceptions. W.P.(C) 8866/2023 & CM Appl.33505/2023 [Application filed on behalf of the petitioner seeking interim relief]

(2.) This writ petition concerns Assessment Year (AY) 2013-14.

(3.) The petitioner, via the instant writ petition, inter alia, seeks to challenge the assessment order dtd. 30/5/2023, passed under Sec. 147, read with Sec. 144B of the Income Tax Act, 1961 [in short, 'Act"].