Anjali Vishnu Bhimrajka vs Income Tax Officer 10 2 4
2023 Latest Caselaw 9891 Bom

Citation : 2023 Latest Caselaw 9891 Bom
Judgement Date : 25 September, 2023

Bombay High Court

Anjali Vishnu Bhimrajka vs Income Tax Officer 10 2 4 on 25 September, 2023

Bench: K.R. Shriram, Dr. Neela Gokhale

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       Digitally
                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
       signed by
       PURTI
PURTI PRASAD           ORDINARY ORIGINAL CIVIL JURISDICTION
PRASAD PARAB
PARAB Date:
       2023.09.26
       16:28:02
       +0530              WRIT PETITION (L) NO. 17794 OF 2023

Anjali Vishnu Bhimrajka                                          ....Petitioner
     V/s.
Income Tax Officer 10(2)(4)
and Ors.                                                         ...Respondents
                                   ----
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 : 25th SEPTEMBER 2023

P.C. :

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 14th 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 16 th October 2023.

Rejoinder, if any, to be filed and copy served by 25th October 2023.

4. Stand over to 30th October 2023.




Purti Parab





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

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 30, 2023 [Ex-W], (ii) the consequential Penalty Notice dated May 30, 2023, issued under section 271 (1)(c) of the Act [Ex-Y], and (iii) the consequential Notice of demand dated May 30, 2023 issued section 156 of the Act [Ex-X].

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

Purti Parab