Belle Hospitality vs Income Tax Officer 26(1)(1) And ...
2022 Latest Caselaw 2865 Bom

                    Digitally signed
                    by CHITRA
        CHITRA      SANJAY
        SANJAY      SONAWANE
        SONAWANE    Date:
                    2022.03.25                   1                      WPL-8966-2022.odt
                    16:59:06 +0530




                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        ORDINARY ORIGINAL CIVIL JURISDICTION

                             WRIT PETITION (ST)NO.8966 OF 2022

Belle Hospitality                                       ....     Petitioner.
              Vs.
Income Tax Officer-26(1)(1),
Mumbai & Anr.                                           ....   Respondents.
                                       -------
Mr.Shreyash J. Shah for petitioner.
                               ---------

                                       CORAM : K.R. SHRIRAM &
                                               N.R.BORKAR, JJ.

                                       DATE          : 23rd MARCH, 2022.

P.C.:

1. Not on board. Upon mentioning taken on board.

2. Since we have heard similar petitions in which Judgment is reserved,

stand over to 11.04.2022.

3. In the meanwhile, until the next date, no further steps to be taken on

the impugned notice dated 26.06.2021.

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

Chitra Sonawane 2 WPL-8966-2022.odt

Chitra Sonawane