Prashant Ghanshyamdas Gupta vs Deputy/Assistant Commissioner Of ...
2024 Latest Caselaw 24772 Bom

Bombay High Court

Prashant Ghanshyamdas Gupta vs Deputy/Assistant Commissioner Of ... on 26 August, 2024

Author: M.S. Jawalkar

Bench: Avinash G. Gharote, Mukulika Shrikant Jawalkar

2024:BHC-NAG:9592-DB


                                                           1                           67.WP.4989-2024 & ORS..odt




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

                                      WRIT PETITION NO. 4989 OF 2024
                                          ( Pinku Jatin Mandal
                                                    Vs.
                                 Income-tax Officer Ward-1 Gondia & Ors. )
                                                  WITH
                                    WRIT PETITION NO. 4990 OF 2024
         ( Jyoti Oil Mills, Thr. Its Partner Shri Indrakumar Holaram Kewalramani
                                              Vs.
                       Income-tax Officer Ward-4(3) Nagpur & Ors. )
                                             WITH
                             WRIT PETITION NO. 4992 OF 2024
                                         ( Bhumija Chirag Patel
                                                    Vs.
                                 Income-tax Officer Ward-1 Gondia & Ors. )

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


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




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

DATED : 26th AUGUST, 2024

Not on board taken on board.

2. Heard alongwith Writ Petition Nos. 4799/2024 and 4809/2024.

3. Mr. Parchure, learned counsel for the Respondents, does not dispute that the issues in all these 2 67.WP.4989-2024 & ORS..odt

Petitions 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).

4. 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.

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

(SMT. M.S. JAWALKAR, J.) (AVINASH G. GHAROTE, J.) SD. Bhimte

Signed by: Mr.S.D.Bhimte Designation: PA To Honourable Judge Date: 28/08/2024 15:08:22