Jayesh Rampal Shahu vs Income Tax Officer, Ito Ward 4 (3), ...
2024 Latest Caselaw 24499 Bom

Bombay High Court

Jayesh Rampal Shahu vs Income Tax Officer, Ito Ward 4 (3), ... on 20 August, 2024

Author: M.S.Jawalkar

Bench: Avinash G. Gharote, Mukulika Shrikant Jawalkar

                                                                                                             28 & 29 WP 3897-24 & 4665-24.odt




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

                                                    WRIT PETITION NO. 3897 OF 2024
                                                                    JAYESH RAMPAL SHAHU
                                                                          ...Vs...
                                                   INCOME TAX OFFICER, ITO WARD 4 (3), NAGPUR AND OTHERS

                                                                 AND
                                                    WRIT PETITION NO. 4665 OF 2024
                                                                 SACHIN PRAKASHRAO BOMBLE
                                                                          ...Vs...
                                                     INCOME TAX OFFICER WARD 3 (3), NAGPUR AND OTHERS

                  Office Notes, Office Memoranda of                           Court's or Judge's orders
                  Coram,     Appearances,     Court's
                  orders or directions and Registrar's
                  orders

                                                         WP 3897/2024
                                                         Shri Kapil Hirani, Advocate for petitioner.
                                                         Shri B.N. Mohta, Advocate and Shri Anand Parchure, Advocate for
                                                         respondent nos. 1 to 5.
                                                         WP 4665/2024
                                                         Shri R.D. Heda, Advocate for petitioner.
                                                         Shri B.N. Mohta, Advocate and Shri Anand Parchure, Advocate for
                                                         respondent nos. 1 to 3.
                                                         CORAM:     AVINASH G. GHAROTE AND
                                                                    SMT. M.S.JAWALKAR, JJ.

                                                         DATED :     20th AUGUST, 2024.

                                                                   Mr.    Parchure,            learned     counsel         for        the

respondents, does not dispute that the issues in 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, both 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.

(SMT. M.S.JAWALKAR, J.) (AVINASH G. GHAROTE, J.) Signed by: Mr. B.T. B.T.Khapekar Khapekar Designation: PA To Honourable Judge Date: 21/08/2024 17:41:42