REGENT COMPUTRONICS PVT. LTD.

AWLESH KUMAR SINGH Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

SHEONATHSINGH VS. COMMISSIONER OF INCOME TAX CALCUTTA [REFERRED TO]
COMMISSIONER OF INCOME TAX WEST BENGAL VS. DINESH CHANDRA H SHAH [REFERRED TO]
COMMISSIONER OF SALES TAX U P VS. BHAGWAN INDUSTRIES P LTD [REFERRED TO]
UNION OF INDIA VS. RAI SINGH DEV SINGH BIST [REFERRED TO]
COMMISSIONER OF INCOME TAX HYDERABAD VS. NAWAB MIR BARKAT ALI KHAN BAHADUR [REFERRED TO]
INCOME TAX OFFICER I WARD DISTRICT VI CALCUTTA VS. LAKHMANI MEWAL DAS [REFERRED TO]
DELHI CLOTH AND GENERAL MILLS COMPANY LIMITED VS. STATE OF RAJASTHAN [REFERRED TO]
S GANGA SARAN AND SONS PRIVATE LIMITED CALCUTTA VS. INCOME TAX OFFICER [REFERRED TO]
A L A FIRM VS. COMMISSIONER OF INCOME TAX MADRAS [REFERRED TO]
BINANI INDUSTRIES LTD VS. ASSISTANT COMMISSIONER OF COMMERCIAL TAXES [REFERRED TO]
COMMISSIONER OF INCOME TAX DELHI VS. KELVINATOR OF INDIA LIMITED [REFERRED TO]
STATE OF UTTAR PRADESH VS. M/S. ARYAVERTH CHAWL UDYOUG [REFERRED TO]
INCOME TAX OFFICER WARD NO 16(2) VS. TECHSPAN INDIA PRIVATE LTD & ANR [REFERRED TO]
RADHA KRISHAN INDUSTRIES VS. STATE OF HIMACHAL PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Aloke Kumar, learned counsel for the petitioner and Sri Praveen Kumar, learned Senior Standing Counsel for the Income Tax Department.

(2.) This writ petition has been filed praying for the following relief:-

(3.) Briefly stated facts of the present case are that the petitioner derives income from civil contract work. For the Assessment Year 2017-18, the petitioner filed a return of income on 21/3/2018 along with audit report dtd. 2/11/2017. The case of the petitioner was selected for scrutiny and notice under sec. 143(2) of the Income Tax Act, 1961 (hereinafter referred to as "the Act, 1961") was issued on 13/8/2018 which was followed by notices under Sec. 142(1) of the Act, 1961. A show cause notice dtd. 7/12/2019 was also issued to the petitioner and the petitioner submitted entire details as required by the assessing officer.

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AWLESH KUMAR SINGH Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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