Crisil Irevna Argentina S.A vs The Deputy Commissioner Of Income ...
2022 Latest Caselaw 2779 Bom

                                                  1/1                          pro-wpl-7042-22.doc
 PURTI
 PRASAD
 PARAB
Digitally signed by
PURTI PRASAD
PARAB                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Date: 2022.03.24
17:21:16 +0530                ORDINARY ORIGINAL CIVIL JURISDICTION

                                 WRIT PETITION (L) NO. 7042 OF 2022
                                               WITH
                                 WRIT PETITION (L) NO. 7091 OF 2022
                                               WITH
                                 WRIT PETITION (L) NO. 7027 OF 2022

           CRISIL Irevna Argentina S.A.                         ....Petitioner
                 V/s.
           DCIT- 2(1)(1) & Ors.                                 ...Respondents

                                              ----

Mr. Harsh Shah a/w Mr. Pratik Poddar i/b Mr. Paras Savla for Petitioner

----

CORAM : K.R. SHRIRAM & N.R. BORKAR, JJ DATED : 22nd MARCH 2022

P.C. :

1 Not on board. Upon mentioning taken on board.

2 Similar petitions have been heard and judgment is reserved.

Therefore, stand over to 11th April 2022.

3 Until the next date, no further steps to be taken on the impugned

notices.

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

Purti Parab