Vimal Mahadev Gidde vs Income Tax Officer Ward 2(2), ...
2022 Latest Caselaw 4767 Bom

              Digitally signed
              by CHITRA
CHITRA        SANJAY
SANJAY        SONAWANE
SONAWANE      Date:
              2022.05.05
              11:09:20 +0530                       1                         408-WP-1989-22.odt

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

                                    WRIT PETITION NO.1989 OF 2022

   Vimal Mahadev Gidde                                            ....       Petitioner.
               Vs.
   Income Tax Officer,
   Ward 2(2), Kalyan,Maharashtra & Ors.                           ...      Respondents.

                                           ---------
   None for petitioner.
   Mr. Suresh Kumar for respondents.
                                ---------

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

                                           DATE         : 4th MAY, 2022.

   P.C.:

   1.       Petitioner absent.

2. Though in the impugned notice issued u/s 148 of the Income Tax

Act, 1961, date is given as 31.3.2021, same has been digitally signed on

07/04/2021. Therefore, this notice will also be covered by Judgment of

this Court dated 29th March 2022, delivered in case of Tata

Communications Transformation Services Limited Vs. Assistant

Commissioner of Income Tax 14(1)(2) & Ors.1

3. Stand over to 05/05/2022.

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

Chitra Sonawane 2 408-WP-1989-22.odt

Chitra Sonawane 3 408-WP-1989-22.odt

Chitra Sonawane