Lokhandwala Construction ... vs Dy. Commissioner Of Income Tax ...
2022 Latest Caselaw 1010 Bom

Citation : 2022 Latest Caselaw 1010 Bom
Judgement Date : 27 January, 2022

Bombay High Court

Lokhandwala Construction ... vs Dy. Commissioner Of Income Tax ... on 27 January, 2022

Bench: K.R. Sriram, N. J. Jamadar

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 PURTI
 PRASAD
 PARAB                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed by
PURTI PRASAD
                                      ORDINARY ORIGINAL CIVIL JURISDICTION
PARAB
Date: 2022.01.28
11:32:03 +0530
                                         WRIT PETITION (L) NO. 377 OF 2022

                  Lokhandwala Construction Industries
                  Private Limited                                              ....Petitioner
                         V/s.
                  Dy. Commissioner of Income Tax
                  Circle 4(3)(1), Mumbai and Anr.                              ...Respondents

                                                     ----
                  Dr. K. Shivaram, Senior Advocate a/w Mr. Rahul Hakani for Petitioner.
                  Mr. Suresh Kumar for Respondents.
                                                      ----

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

DATED : 27th JANUARY, 2022

P.C. :

1. At the request of Mr. Suresh Kumar who wishes to rely on

some judgments and also to file reply, stand over to 28th February, 2022.

2. Reply to be filed and copy served by 15 th February, 2022.

Rejoinder, if any, to be filed and copy served by 22nd February, 2022.

3. Ad-interim relief granted earlier to continue until the next date.

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

Purti Parab