JOHN WILLIAMS Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THIS Writ Petition had been filed by the petitioner challenging the Assessment order passed by the second respondent, under Section 143(3), read with section 144 of the Income Tax Act, 1961.

(2.) THE learned counsel appearing on behalf of the petitioner had stated that an appeal had been preferred by the petitioner, against the said order, before the first respondent. At this stage of the hearing of the writ petitioner, the learned counsel had further submitted that the petitioner would pay a sum of Rs.3 lakhs, which is about 1/3 of the amount said to be payable by the petitioner, as arrears of tax and interest. On such payment being made, the first respondent may be directed to hear the appeal filed by the petitioner and decide the same, on merits and in accordance with law.

(3.) THE Writ Petition is ordered accordingly. No costs. Consequently, the connected Miscellaneous petitions are closed.