Niraj Shivshankar Pathrabe vs Income Tax Officer, Ito Ward 4(3), ...
2024 Latest Caselaw 23663 Bom

Bombay High Court

Niraj Shivshankar Pathrabe vs Income Tax Officer, Ito Ward 4(3), ... on 12 August, 2024

Author: M. W. Chandwani

Bench: Avinash G. Gharote, M. W. Chandwani

  2024:BHC-NAG:8824-DB


                                                                                     1                       8-wp-4186-23+9.odt

                                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                                       NAGPUR BENCH, NAGPUR.

                                                   WRIT PETITION NO. 4186 OF 2023
                                                  Dayal Energy and Protenis Private Ltd.
                                                                  Vs.
                                      The Principal Commissioner of Income Tax, Nagpur and others

                                                                             WITH
                                       WRIT PETITION NOS. 1751/2024, 3647/2024, 4018/2024,
                                     4068/2024, 4071/2024, 4680/2024, 4682/2024, 4683/2024 &
                                                                         4684/2024
                               ------------------------------------------------------------------------------------------------
                               Office Notes, Office Memoranda of                                Court's or Judge's Order
                               Coram, appearances, Court's Orders
                               or directions and Registrar's order
                               ----------------------------------------------------------------------------------------------------
                                             Shri A. S. Manohar, Advocate for petitioner (in WP No. 4186/2023)
                                             Shri Kapil Hirani, Advocate for petitioner in all petitions (except WP No.
                                             4186/23)
                                             Shri Anand Parchure, Advocate for respondents in all petitions.


                                                  CORAM :-        AVINASH G. GHAROTE &
                                                                  M. W. CHANDWANI, JJ.

DATED :- 12.08.2024

Mr. Parchure, learned counsel for the respondents, does not dispute that the issues in all these petitions is covered by the judgment of the learned Division Bench in the case of Hexaware Technologies Ltd. v. Assistant Commissioner of Income Tax and others (Writ Petition No.1778/2023, decided on 03.05.2024).

2. In view of which, all these petitions are disposed of in terms of what has been held in the Hexaware Technologies Ltd. (supra), as a result of which, all the consequential orders also do not survive.

(M. W. CHANDWANI, J.) (AVINASH G. GHAROTE, J.) Signed by: Mr. Rajnesh Jaiswal Designation: PARR ToJaiswal Honourable Judge Date: 12/08/2024 17:06:52