Manisha Chheda vs Income Tax Officer Ward 27(2)(1) ...
2022 Latest Caselaw 4095 Bom

Citation : 2022 Latest Caselaw 4095 Bom
Judgement Date : 18 April, 2022

Bombay High Court

Manisha Chheda vs Income Tax Officer Ward 27(2)(1) ... on 18 April, 2022

Bench: K.R. Sriram, N. R. Borkar

                                                       1/1               [email protected]




 PURTI                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
 PRASAD
 PARAB
                                  ORDINARY ORIGINAL CIVIL JURISDICTION
Digitally signed by
PURTI PRASAD
PARAB
                                      WRIT PETITION NO. 1887 OF 2022
Date: 2022.04.18
16:55:56 +0530
                                               ALONGWITH
                                      WRIT PETITION NO. 1908 OF 2022

         Manisha Chheda                                             ....Petitioner
                       V/s.
         Income Tax officer Ward 27(2)(1),
         Mumbai & Ors.                                    ....Respondents
                                        ----
         Mr. Swapnil R. Chopade i/b Mr. Prateek Jha for Petitioner.
         Mr. Arvind Pinto for Respondents-Revenue.
                                        ----
                                               CORAM : K.R. SHRIRAM &
                                                          N.R. BORKAR, JJ.

DATED : 18th APRIL 2022

P.C.:

1. Mr. Chopade states that the petition has been served on

respondent only this morning because the petition itself has been lodged on

4th April, 2022.

2. Mr. Pinto states to keep the matter tomorrow since it appears it

may be covered by the judgment of Tata Communications Transformation

Services Limited V/s. Assistant Commissioner of Income Tax 14(1) & Ors.1

3. Stand over to 19th April, 2022.

(N.R. BORKAR, J.) (K.R. SHRIRAM, J.)

1. Writ Petition No.1334 of 2021 dated 29th March, 2022.

Purti Parab