Neha Siddharth Bhimrajka vs Income Tax Officer 17 2 1
2023 Latest Caselaw 10361 Bom

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                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                         ORDINARY ORIGINAL CIVIL JURISDICTION

          Digitally
                                            WRIT PETITION (L) NO.18176 OF 2023
          signed by
          SHAMBHAVI
SHAMBHAVI NILESH
          SHIVGAN
NILESH
SHIVGAN   Date:
                         Neha Siddharth Bhimrajka                                  ...Petitioner
          2023.10.09
          12:08:00
          +0530
                              Versus
                         Income Tax Officer 17 2 1                                 ...Respondent


                         Mr. Rahul Hakani i/b Ms. Niyati Mankad Hakani for Petitioner.
                         Ms. Sushma Nagaraj for Respondents-Revenue.


                                                      CORAM:     K. R. SHRIRAM &
                                                                 NEELA GOKHALE, JJ.

                                                      DATED:     7th October 2023
                         PC:-

1. At the outset Mr. Hakani states that the subject matter of this

petition has been dealt with recently by the High Court, Telangana in

common order and judgment dated 14 th September 2023 in Writ

Petition No.25903 of 2022 and Ors.

2. Ms. Nagaraj requests for some time to file reply and also states

that since similar matters are scheduled to be taken up on 30 th

October 2023, this petition be also stood over to 30th October 2023.

3. Reply to be filed and copy served by 21 st October 2023.

Rejoinder, if any, to be filed and copy served by 26th October 2023.

4. Stand over to 30th October 2023.

                        5         There shall be Ad-interim relief until 30 th November 2023 in

                        Shivgan



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terms of prayer clause (d) which reads as under:

"(d) That pending the hearing and final disposal of the present Petition, this Hon'ble Court may be pleased to stay the operation of: (i) Reassessment Order dated May 15, 1023, (ii) the consequential Penalty Notice dated May 15, 2023, issued under Section 271(1)(c) of the Act and (iii) the consequential Notice of Demand dated May 15, 2023 issued Section 156 of the Act."

(NEELA GOKHALE, J.) (K. R. SHRIRAM, J.)

Shivgan