SYMPHONY LIMITED Vs. ADDITIONAL/JOINT/DEPUTY/ASSISTANT COMMISSIONER

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant has prayed for the following reliefs:

(2.) We have heard Mr. Bandish Soparkar, the learned counsel appearing for the writ applicant - assessee and Mr. M.R. Bhatt, the learned senior counsel assisted by Mr. Karan Sanghani, the learned counsel appearing for the Revenue.

(3.) It appears from the materials on record that the writ applicant herein filed its return of income for the A.Y. 2018-19 on 28/11/2018 at Rs.197,12,28,420.00. Later the return was revised on 30/3/2019 at Rs.197,12,28,420.00. The case of the writ applicant was selected for scrutiny under the CASS to verify few issues.