Perizaad Zorabian Irani vs Principal Commissioner Of Income ...
2022 Latest Caselaw 1369 Bom

                                                          403_WP1333_21.doc


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              ORDINARY ORIGINAL CIVIL JURISDICTION
                       WRIT PETITION NO.1333 OF 2021

Perizaad Zorabian Irani                           ...           Petitioner
Vs.
Principal Commissioner of Income Tax (Central)-1,
Mumbai and others                                 ...           Respondents

Dr. K. Shivaram, Senior Advocate i/b. Mr. Rahul Hakani for Petitioner.
Mr. Sham Walve i/b. Mr. Suresh Kumar for Respondents.

                                    CORAM : K. R. SHRIRAM &
                                            N. J. JAMADAR, JJ.

                                    DATE       : FEBRUARY 08, 2022

P.C. :-

1. Respondent No.1 is directed to produce a copy of the order of the ITAT in Aman Ganguli Vs. DCIT, ITA No.2135/Kol/20058 and a copy of the judgment of the High Court of Calcutta referred to in para 4.3 of affidavit in reply. Copies shall be made available to the petitioner and also be circulated in the records and proceedings, within one week from today.

2. Respondent No.1 shall also ascertain whether Revenue has challenged the order of the High Court, and if so, what is the outcome.

3. Stand over to 22nd February, 2022.

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

Minal Parab