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Govind Ramling Solapure vs The Director General Of Income Tax ...
2024 Latest Caselaw 23713 Bom

Citation : 2024 Latest Caselaw 23713 Bom
Judgement Date : 12 August, 2024

Bombay High Court

Govind Ramling Solapure vs The Director General Of Income Tax ... on 12 August, 2024

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

                                                  21-WP-8159-2024.odt




      IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                 BENCH AT AURANGABAD
               WRIT PETITION NO. 8159 OF 2024
                  GOVIND RAMLING SOLAPURE
                             VERSUS
  THE DIRECTOR GENERAL OF INCOME TAX INVESTIGATION
                         PUNE AND ORS
                                 ....
Mr. A. N. Sikchi, Advocate for the Petitioner
Mr. Alok Sharma, Advocate for the Respondent Nos. 1 to 4
                                 ....

                  CORAM : RAVINDRA V. GHUGE AND
                          Y. G. KHOBRAGADE, JJ.

DATE : 12.08.2024 PER COURT :-

1. The Petitioner has put forth prayer clause (D) as

under:-

"[D] Pending hearing and final disposal of the present Writ Petition, the Hon'ble High Court may be pleased to stay the effect, operation and implementation of the notice dated 19.04.2024 issued under Section 148 of the Income Tax Act, 1961 and order dated 19.04.2024 issued under Section 148- A(d) of the Income Tax Act, 1961 for the Assessment Year 2018-19 issued against the petitioner and restrain the Respondents from taking any further coercive action pursuant to the aforesaid notice and order."

2. Reliance is placed on the judgment dated 03.05.2024,

delivered by this Court at the Principal Seat in Writ Petition

1 of 2 (( 2 )) 21-WP-8159-2024

No.1778 of 2023 (Hexaware Technologies Ltd. Vs. Assistant

Commissioner of Income Tax and others). The learned Advocate for

the Income Tax Department, refutes the contention and submits that

this case is not covered by Hexaware Technologies Ltd. (supra).

3. Issue notice to the Respondents, returnable on

28.08.2024.

4. By way of ad-interim relief, status-quo, as existing today,

shall be maintained.

[ Y. G. KHOBRAGADE, J. ] [ RAVINDRA V. GHUGE, J. ]

SMS

2 of 2

 
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