SHIKSHANA PRASARAKA MANDALI Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) By this petition, the Petitioner challenges the validity of the order dated 2/8/2012 passed under Section 127(2) of Income Tax Act, 1961 (the Act) by Commissioner of Income Tax (Central), Pune. By the impugned order dated 2/8/2012, the Petitioner's case under the Act has been transferred from Assistant/Deputy Commissioner of Income Tax, Central Circle, Pune to Assistant/Deputy Commissioner of Income Tax , Central Circle-12, Mumbai.

(2.) Brief facts leading to this petition are as under:

(3.) The Respondent filed their Affidavit in reply dated 14/12/2012 in Court on 13/2/2013 though served upon the Petitioner earlier. In its affidavit in reply, the Respondents stated that the transfer of the Petitioner's case was proper and calls for no interference. The affidavit in reply also brought on record events subsequent to filing of the Petition i.