VISHWAKARMA DEVELOPERS Vs. CENTRAL BOARD OF DIRECT TAXES

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Respondents waives service. By consent of the parties, heard finally.

(2.) This Writ Petition under Article 226 of the Constitution of India although has prayed for number of reliefs, the only reliefs being pressed by Mr. Naniwadekar, learned Counsel for the Petitioner are Prayer Clauses (c) and (d), which read thus :-

(3.) The relevant facts are required to be noted. On 22 nd November, 2019, search was conducted at the premises of the Petitioner's partners. On 23/3/2021, notices under Sec. 153C of the Income Tax Act, 1961 ( "the Act") for the Assessment Years 2015-16 to 2019-20 and a notice under Sec. 143(2) of the Act for the Assessment Year 2020-21 were issued to the Petitioner. In these circumstances, on 25/3/2021 the Petitioner was entitled to file a Settlement Application for the Assessment Years 2015-16 to 2020-21.