Citation : 2024 Latest Caselaw 3587 Bom
Judgement Date : 6 February, 2024
2024:BHC-OS:2043-DB
1/2 906-oswpl-2953-2024.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 2953 OF 2024
Nasir Omkar Shaikh ...Petitioner
Versus
Income Tax Officer, Ward-22(3)(1), Mumbai &
Ors. ...Respondents
Mr. Anuj Agarwal i/b Mint and Confreres, for Petitioner.
Mr. Akhileshwar Sharma, for Respondents-Revenue.
CORAM: K. R. SHRIRAM &
DR. NEELA GOKHALE, JJ.
DATED: 6th February 2024
PC:-
1. Mr. Agarwal states that this petition will be covered by the
judgment of New India Assurance Co. Ltd. v. Assistant Commissioner
of Income Tax, Circle 3(2)(1), Mumbai & Ors.1 Mr. Sharma agrees.
2. Therefore, impugned order passed under Section 148A(d) of
the Income Tax act, 19161 ("the Act") and the notices issued under
Section 148 of the Act in these petitions are hereby quashed and set
aside.
3. Petition disposed.
4. Consequential notices or orders, if any, also stand quashed and
set aside.
1 2024 SCC OnLine Bom. 146.
Gaikwad RD 2/2 906-oswpl-2953-2024.doc
5. All other rights and contentions which have been raised in the
petitions are also kept open.
(DR. NEELA GOKHALE, J.) (K. R. SHRIRAM, J.)
Signed by: Raju D. Gaikwad Designation: PS To Honourable Judge Date: 07/02/2024 10:53:44 Gaikwad RD
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