Chandrakant Shankar Salunkhe vs Assistant Commissioner Of Income Tax ...
2024 Latest Caselaw 14229 Bom

Bombay High Court

Chandrakant Shankar Salunkhe vs Assistant Commissioner Of Income Tax ... on 6 May, 2024

Bench: K. R. Shriram, Neela Gokhale

2024:BHC-AS:21141-DB
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                   Digitally
                   signed by
                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   MEERA
            MEERA MAHESH
            MAHESH JADHAV
                                        CIVIL APPELLATE JURISDICTION
            JADHAV Date:
                   2024.05.07
                   15:32:22
                   +0530
                                       WRIT PETITION NO. 6527 OF 2024

            Chandrakant Shankar Salunkhe                                                         ...Petitioner

                        Versus

            Assistant Commissioner Of Income Tax
            Circle & Ors.                                                                         ...Respondents

                                              ----
            Ms Niyati Mankad i/b Mr. Rahul Hakani for Petitioner.
            Mr. Arjun Gupta for Respondent.
                                              ----

                                                           CORAM : K. R. SHRIRAM &
                                                                   Dr. NEELA GOKHALE, JJ.

DATED : 6th MAY 2024

P.C. :

1 Mr. Gupta undertakes to file vakalatnama within two weeks from

today. Undertaking accepted.

2 This petition relates to Assessment Year 2018-19.

3 Ms Mankad states the issue in this petition will be covered by the

judgments of this court in Hexaware Technologies Ltd. Vs. Assistant

Commissioner of Income Tax, Circle 15(1)(2) & Ors .1 and Vodafone Idea

Limited Vs. Deputy Commissioner of Income Tax, Circle 5(2)(1), Mumbai &

Ors.2 Mr. Gupta agrees.

4 In the circumstances, since the petition is covered by both Hexaware

Technologies Ltd. (supra) as well as Vodafone Idea Ltd. (supra), all notices

1 Judgment pronounced on 3rd May 2024 in Writ Petition No.1778 of 2023 2 Writ Petition No.2768 of 2022 dated 6th February 2024

Meera Jadhav

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and orders impugned in this petition are quashed and set aside. All

consequential notices, assessment order and the consequential orders, if

any, are also hereby quashed and set aside.

5 Petition disposed.

(Dr. NEELA GOKHALE, J.) (K. R. SHRIRAM, J.)

Meera Jadhav