Hemant Lalji Shah (Pan- ... vs Assistant Commissioner Of Income ...
2022 Latest Caselaw 2780 Bom

                                                  1/1                          pro-wpl-8867-22.doc
 PURTI
 PRASAD
 PARAB
Digitally signed by
PURTI PRASAD
PARAB                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Date: 2022.03.24
17:21:17 +0530                ORDINARY ORIGINAL CIVIL JURISDICTION

                                 WRIT PETITION (L) NO. 8867 OF 2022

           Hemant Lalji Shah                                    ....Petitioner
                  V/s.
           Assistant Commissioner of Income Tax,
           Circle 20(1), Mumbai & Ors.                          ...Respondents

                                               ----

Mr. Devendra H. Jain i/b DHJ Legal 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

notice dated 1st April 2021.

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

Purti Parab