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Sumeeth Kumar Haran vs The Principle Commissioner Of ...
2021 Latest Caselaw 6764 Bom

Citation : 2021 Latest Caselaw 6764 Bom
Judgement Date : 27 April, 2021

Bombay High Court
Sumeeth Kumar Haran vs The Principle Commissioner Of ... on 27 April, 2021
Bench: S.P. Deshmukh, Abhay Ahuja
                                                                    69. WP(L) 5932-2021 (common order).doc




Anand                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          ORDINARY ORIGINAL CIVIL JURISDICTION

                                WRIT PETITION (L) NO. 5932 OF 2021
                                              WITH
                                 WRIT PETITION NO. 778 OF 2021

         Sukhidevi Haran                                                      .Petitioner

                    Vs.

         The Principal Commissioner of Income Tax-19,                         .Respondents
         Mumbai & ors.

                                              WITH
                                 WRIT PETITION NO. 768 OF 2021
                                              WITH
                                 WRIT PETITION NO. 771 OF 2021
                                              WITH
                                WRIT PETITION (L) NO. 5973 OF 2021

         Sumeeth Kumar Haran                                                  .Petitioner

                      Vs.

         The Principal Commissioner of Income Tax-19,                         .Respondents
         Mumbai & ors.

         Mr. Devendra Jain a/w Ms Radha Halbe, Advocate, for the Petitioner
         Mr. Sham Walve, Advocate, for the Respondents

                            CORAM       :      SUNIL P. DESHMUKH &
                                               ABHAY AHUJA, JJ.

DATE : 27.04.2021

( THROUGH VIDEO CONFERENCING ) P. C.

. Parties concur on that the issue involved in these matters is

the same as the one involved in Writ Petition No.586 of 2021, 1 of 2

69. WP(L) 5932-2021 (common order).doc

judgment in which has been pronounced today i. e. 27/04/2021 and as

such, the decision therein would hold sway and would apply on all five

in these matters.

2. Having regard to aforesaid, we allow these writ petitions

and dispose these writ petitions as well on the same terms as those in

Writ Petition No.586 of 2021.

( ABHAY AHUJA, J. ) ( SUNIL P. DESHMUKH, J. )

2 of 2

 
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