OMKAR NATH Vs. NATIONAL FACELESS ASSESSMENT CENTRE DELHI

JUDGEMENT

(1.) This writ petition is directed against the assessment order dtd. 7/6/2021, issued under Sec. 143(3) read with Sec. 144B of the Income Tax Act, 1961 (in short 'the Act') . The impugned assessment order concerns the assessment year (AY) 2018-2019.

(2.) 1 On 7/7/2021, upon notice being issued in the writ petition, the operation of the impugned assessment order dtd. 7/6/2021 was stayed.

(3.) We have heard the learned counsel for the parties.