Murli Industries Limited, Nagpur vs Assistant Commissioner Of Income ...
2021 Latest Caselaw 17207 Bom

                                                                                                                52-2948.21+1.odt
                                                                             1/1



                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              NAGPUR BENCH, NAGPUR.

                                          WRIT PETITION NO. 2948 OF 2021
                                                Murli Industries Limited
                                                           -Vs.-
                                Assistant Commissioner of Income Tax, Nagpur and others

                                          WRIT PETITION NO. 2965 OF 2021
                                                Murli Industries Limited
                                                           -Vs.-
                                Assistant Commissioner of Income Tax, Nagpur and others
                   ----------------------------------------------------------------------------------------------------------------------
                   Office notes, Office Memoranda of
                   Coram, appearances, Court's orders                                   Court's or Judge's Orders.
                   or directions and Registrar's orders.
                   ----------------------------------------------------------------------------------------------------------------------
                                                          Mr.Niraj Seth with Abhay N. Agrawal, counsel for the
                                                          petitioner.
                                                          Mr. S.N.Bhattad with Mr. A.J.Bhoot, counsel for the
                                                          respondents.



                                                                  CORAM : SUNIL B. SHUKRE &
                                                                          ANIL L. PANSARE, JJ.

DATE : 09.12.2021

We have heard this matter finally today.

2. In the meantime, we direct that no effect shall be given to the assessment order till the judgment is delivered.

(ANIL L. PANSARE, J) (SUNIL B. SHUKRE, J)

Signed By:GHANSHYAM S KHUNTE

Signing Date:09.12.2021 17:07

KHUNTE