Citation : 2022 Latest Caselaw 2980 Bom
Judgement Date : 25 March, 2022
os-wpl-7996-22.doc
Digitally
signed by IN THE HIGH COURT OF JUDICATURE AT BOMBAY
DINESH
DINESH SADANAND ORDINARY ORIGINAL CIVIL JURISDICTION
SADANAND SHERLA
SHERLA Date:
2022.03.25
WRIT PETITION (L) NO. 7996 OF 2022
15:25:50
+0500
Arshiya Limited ...Petitioner
V/s.
The Deputy Commissioner of
Income Tax and ors.. ... Respondents
WITH
WRIT PETITION (L) NO. 7957 OF 2022
Sandesh Chonkar ...Petitioner
V/s.
The Income Tax Ofcer and ors.. ... Respondents
----------------
Mr. Shish Agarkar for the Petitioners.
----------------
CORAM : K.R. SHRIRAM &
N.R. BORKAR, JJ.
DATE : MARCH 25, 2022.
P.C.
1] Not on board. Upon mentioning taken on board.
2] Similar petitions have been heard and judgment is
reserved. Therefore, these petitions to be listed on
11.04.2022.
3] Until the next date, no further steps to be taken on the
impugned notices issued under Section 148 of Income Tax
Act, 1961.
(N.R. BORKAR, J.) (K.R. SHRIRAM, J.)
Dinesh Sherla 1/1
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