VIJAYKUMAR V. IYER Vs. UNION OF INDIA

JUDGEMENT

(1.) By this Application, the Applicant is, inter alia, seeking declarations that (i) the income tax penalty proceedings for Assessment Year 2017-18 and (ii) the reassessment proceedings for Assessment Year 2018-19 initiated against the Petitioner company by the Respondent under the Income Tax Act, 1961 are untenable and bad in law, for the reasons set out in the captioned Application.

(2.) With respect to the assessment proceedings for Assessment Year 2018-19 initiated against the Petitioner Company, the learned counsel appearing on behalf of the Respondent states that the Respondent has considered the replies issued on behalf of the Petitioner Company and the assessment proceedings have been 'dropped' by the Respondent on 17/4/2023.In this regard, the learned counsel appearing on behalf of the Respondent has tendered the Respondent's 'Order Sheet Details' pertaining to the aforesaid impugned proceedings. The same is taken on record and marked 'X' for identification.

(3.) In view of the above, the Applicant's grievance regarding the assessment proceedings for Assessment Year 2018-19 now do not survive.