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Aniruddha Balwant Deshpande vs Income Tax Officer, Nagpur And Ors
2024 Latest Caselaw 24369 Bom

Citation : 2024 Latest Caselaw 24369 Bom
Judgement Date : 19 August, 2024

Bombay High Court

Aniruddha Balwant Deshpande vs Income Tax Officer, Nagpur And Ors on 19 August, 2024

Author: M.S. Jawalkar

Bench: Avinash G. Gharote, Mukulika Shrikant Jawalkar

  2024:BHC-NAG:9198-DB


                                                                       1                              65.WP.606-2024.odt




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

                                               WRIT PETITION NO. 606 OF 2024
                                                 ( Aniruddha Balwant Deshpande
                                                               Vs.
                                               Income Tax Officer, Nagpur & Ors. )
                  Office Notes, Office Memoranda                     Court's or Judge's orders
                  of Coram, Appearances, Court's
                  orders     or    directions and
                  Registrar's orders

                                          Mr. Kapil A. Hirani, Advocate for the Petitioner.
                                          Mr. Anand Parchure, Advocate a/w Mr. B.N. Mohata, Advocate for the
                                          Respondents.


                                          CORAM:       AVINASH G. GHAROTE AND
                                                       SMT. M.S. JAWALKAR, JJ.

DATED : 19th AUGUST, 2024

Mr. Parchure, learned counsel for the Respondents, does not dispute that the issue in this Petition is covered by the judgment of the learned Division Bench in the case of Hexaware Technologies Ltd. Vs. Assistant Commissioner of Income Tax and others (Writ Petition No.1778/2023, decided on 03.05.2024), in view of which, the Petition is 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.

2. Pending application/s, if any, shall stand disposed of accordingly.

(SMT. M.S. JAWALKAR, J.) (AVINASH G. GHAROTE, J.) Signed by: Mr.S.D.Bhimte SD. Bhimte Designation: PA To Honourable Judge Date: 20/08/2024 15:25:16

 
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