Viraj Sanjay Lonkar vs The Principal Commissioner Of ...
2021 Latest Caselaw 17078 Bom

                                                        1/2                     913.1-WP-2123-2021.doc
         Digitally
         signed by
         PURTI
PURTI    PRASAD
PRASAD   PARAB
         Date:
                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
PARAB
         2021.12.10
         15:02:13                        CIVIL APPELLATE JURISDICTION
         +0530


                                        WRIT PETITION NO. 2123 OF 2021

            Viraj Sanjay Lonkar                                       ....Petitioner
                          V/s.
            The Principal Commissioner of Income
            Tax - 4, Pune and Ors.                                    ...Respondents

                                                ----
            Mr. Suyog Bhave i/b Farzeen Khambatta for Petitioner.
            Mr. Sham V. Walve a/w Mr. Pritish Chatterjee for Respondents.
                                                ----

                                                              CORAM : K.R. SHRIRAM &
                                                                      AMIT B. BORKAR, JJ.

DATED : 8th DECEMBER 2021

P.C. :

1. We have heard Mr. Bhave and Mr. Walve and considered the

petition, reply and rejoinder etc.

2. The judgment of this court in Stride Multitrade Pvt. Ltd. vs.

Assistant Commissioner of Income Tax And Others1 relied upon by Mr.Bhave

comes to the aid of petitioner. The facts in Stride Multitrade Pvt. Ltd.

(supra) and the facts in the case at hand are almost identical. In Stride

Multitrade Pvt. Ltd., the appeal with condonation of delay application had

been filed on 6th February, 2020 where as in the case at hand has filed on

11th February, 2020. Since, the application for condonation of delay is filed

before the date of circular dated 4th December, 2020 referred to in the Stride

Multitrade Pvt. Ltd. (supra), this petition also has to be allowed.

            1 [2021] 439 ITR 141 (Bom)

            Purti Parab
                                              2/2                        913.1-WP-2123-2021.doc

2. Petition is allowed in terms of prayer clause (b) which reads as

under :

(b) Issue a Writ of Mandamus or a writ in the nature of Mandamus, or any order writ, order or direction under Articles 226 and 227 of the Constitution of India, directing Respondent No.1 to verify the Petitioner's Declaration under the VSV Act for AY 2013- 14 (Exhibit E), and to accept the same and issue the consequent Form 3 under the VSV Rules determining the amount payable by Petitioner in terms of Section 3 of the VSV Act, and further, direct the Respondents to exclude the time from the Impugned Order till the issue of Form 3 for the purpose of determining the cut-off dates for making payment/s in terms of the VSV Act and the VSV Rules.

3. Petition disposed.

(AMIT B. BORKAR, J.)                                        (K.R. SHRIRAM, J.)




Purti Parab