Purnima J. Sheth vs Income Tax Officer-25(3)(3) And ...
2022 Latest Caselaw 283 Bom

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         MEERA                                                1/2                              912-wp-1438-10.doc
MEERA    MAHESH
MAHESH   JADHAV
JADHAV   Date:
         2022.01.10
         15:11:05               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         +0530
                                   ORDINARY ORIGINAL CIVIL JURISDICTION
                                       WRIT PETITION NO.1438 OF 2010


              Purnima J. Seth                                          ....Petitioner
                        V/s.

              Income Tax Officer-25(3)(3) & Anr                        ...Respondents

                                                 ----

Mr. K. Gopal a/w Ms Neha Paranjpe i/b Mr. Jitendra Singh for Petitioner Mr. Suresh Kumar for Respondents

----

CORAM : K.R. SHRIRAM & N.J. JAMADAR, JJ DATED : 7th JANUARY 2022

P.C. :

1 Mr. Suresh Kumar in fairness, as an officer of this court, states that the

judgment of the Income Tax Appellate Tribunal in Dy. CIT Vs. Manjula Shah,

copy whereof is at Exhibit F to the petition, has been confirmed by the

Bombay High Court and, therefore, the contention of petitioner as raised in

the petition, is correct. Therefore, petition is allowed in terms or prayer

clause (a), which reads as under:

"(a) That this Hon'ble Court may be pleased to issue direction under Article 226 of the Constitution of India, appropriate writ or order or direction including a writ in the nature of certiorari calling for the records of the case and after satisfying itself as to the legality thereof quash the order passed by respondent no.2 dated 18.03.2010 under Section 264 being Exhibit E hereto."

2 Petitioner to approach the concerned authorities within 4 weeks from

the date of this order being uploaded and the concerned authorities shall

pass such orders in accordance with law following the judgment of the ITAT

Meera Jadhav 2/2 912-wp-1438-10.doc

relied upon in the petition and judgment of this court in Commissioner of

Income Tax-12 Vs. Manjula J. Shah1 .

3         Petition disposed.




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




1   204 Taxman 691 (Bombay)

Meera Jadhav