MARINA SHIP BROKERS Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) Mr.Sandeep Bagmar R., learned counsel representing learned counsel on record for writ petitioner and Mr.J.Narayanaswamy, learned Senior Standing Counsel (Income Tax) on behalf of sole respondent, are before this Court.

(2.) With consent of learned counsel on both sides, main writ petition is taken up, heard out and is being disposed of.

(3.) An assessment order dated 29.11.2018 made by sole respondent qua writ petitioner assessee for the assessment year 2013- 2014 (hereinafter 'said AY' for brevity) has been called in question in the instant writ petition and this 'assessment order made by the sole respondent, being assessment order dated 29.11.2018', shall hereinafter be referred to as 'impugned order' for the sake of brevity, convenience and clarity.