Dilip Rambhau Pathare vs Income Tax Officer Ward 7 (3) , Pune And ...
2024 Latest Caselaw 2013 Bom

Bombay High Court

Dilip Rambhau Pathare vs Income Tax Officer Ward 7 (3) , Pune And ... on 23 January, 2024

Author: Neela Gokhale

Bench: K.R. Shriram, Neela Gokhale

2024:BHC-AS:3842-DB
                                                    1/2            932& Ors.WP-10013-2022.doc



                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION
                                         WRIT PETITION NO.10013 OF 2022
            N G Group                                       ....Petitioner
                     V/s.
            Income Tax Officer, Ward 28(2)(1) & Anr. ....Respondents
                                              WITH
             WRIT PETITION NOS.10162, 10782, 11077, 11123, 11189, 11214, 11220,
                          11254, 11462, 11467, 12132, 14529 OF 2022

                            WRIT PETITION NOS.4824, 5971 OF 2023
                                              ----
            Ms. Ritika Agarwal a/w Ms. Ayesha S. Ansari, Mr. Sandesh P. Salunkhe i/b
            ACE Legal, Mr. Devendra Jain a/w Ms. Radha Halbe, Mrs. Deepa Khare i/b
            Mint and Confreres, Mr. Mihir Naniwadekar a/w Mr. Ruturaj H. Gurjar,
            Mr.Mihir Naniwadekar a/w Mr. Suyog Bhave i/b PDS Legal, Mr. Sanket
            Bora a/w Ms. Vidhi Punmiya i/b SPCM Legal, Mr. Riyaz Padvekar a/w
            Mr.Tanzil R. Padvekar a/w Mr. Tejal Kharkar for Petitioners-Assessees in
            respective matters.

            Mr. Suresh Kumar a/w Ms. Mohinee Chougale, Ms. Jyoti Yadav, Ms. Gauri
            Kullkarni, Ms. Shilpa Goel a/w Mr. Akhileshwar Sharma, Mr. Ajeet Manwani
            a/w Ms. Samiksha Kanani for Respondents-Revenue in respective matters
                                                ----
                                            CORAM : K.R. SHRIRAM &
                                                       DR. NEELA GOKHALE, JJ.

DATED : 23rd JANUARY 2024

P.C. :

1 Counsel for petitioners state that all these petitions will be

covered by the judgment of New India Assurance Co. Ltd. V/s Assistant

Commissioner of Income Tax, Circle 3(2)(1), Mumbai & Ors. 1. Counsel for

respondents agree.

2 Therefore, impugned orders passed under Section 148 (A)d of

the Income Tax Act, 1961 (the Act) and the notices issued under Section

1. 2024 SCC Online Bom 146

Gauri Gaekwad 2/2 932& Ors.WP-10013-2022.doc

148 of the Act in the respective petitions are hereby quashed and set aside.

3 Petitions disposed.

4 Consequential notices or orders, if any, also stand quashed and

set aside.

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: Gauri A. Gaekwad Gauri Gaekwad Designation: PS To Honourable Judge Date: 25/01/2024 12:56:46