- (1.) Leave granted.
(2.) The appeal arises from a judgment of the High Court of Judicature at Bombay dated 24 October 2018. The High Court disposed of a writ petition instituted by the appellant for challenging the notice dated 23 March 2018 issued by the Deputy Commissioner of Income Tax (Exemption) (2) (1) Mumbai under Section 148 of the Income Tax Act 1961 for reopening the assessment for Assessment Year 2013-14.
(3.) The issue pertaining to the taxability of anonymous donations received in Hundies maintained by the temple trust under Section 115BBC of Income Tax Act, 1961 is pending determination before the Commissioner of Income Tax (Appeals) for Assessment Year 2015-16.;