Housing Development Finance ... vs Deputy Commissioner Of Income Tax ...
2022 Latest Caselaw 3028 Bom

       Digitally
       signed by                                       1/1                        22-wp-226-22.doc
       MEERA
MEERA MAHESH
MAHESH JADHAV
JADHAV Date:
       2022.03.29
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
       16:07:39
       +0530
                                ORDINARY ORIGINAL CIVIL JURISDICTION
                                    WRIT PETITION NO. 226 OF 2022

             Housing Development Finance Corporation Ltd.                 ....Petitioner
                    V/s.
             Deputy Commissioner of Income Tax
             Circle 1(1)(1) Mumbai & Ors.                                 ...Respondents

                                                 ----

Mr. P. J. Pardiwala, Senior Advocate a/w Mr. Nitesh Joshi i/b Mr. Atul K. Jasani for Petitioner Mr. Suresh Kumar for Respondent

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CORAM : K.R. SHRIRAM & N.R. BORKAR, JJ DATED : 28th MARCH 2022

P.C. :

1 Considering the affidavit in reply filed by one Neeraj Kumar Agarwal

affirmed on 11th March 2022, it is evident that the notice has been issued

after 31st March 2021. Therefore, this will be similar to the group of matters

in which judgment is reserved after hearing.

2 Petition be listed on 11th April 2022.

3 Ad-interim to continue until the next date.

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

Meera Jadhav