Reliance Projects And Property ... vs Assistant-Deputy Commissioner Of ...
2024 Latest Caselaw 14231 Bom

Bombay High Court

Reliance Projects And Property ... vs Assistant-Deputy Commissioner Of ... on 6 May, 2024

Bench: K. R. Shriram, Neela Gokhale

2024:BHC-OS:7439-DB
                                                                  1/2                          417-wpl-3362 -24.doc



                   Digitally
                   signed by
                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   MEERA
            MEERA MAHESH
            MAHESH JADHAV
                                    ORDINARY ORIGINAL CIVIL JURISDICTION
            JADHAV Date:
                   2024.05.07
                   15:32:23
                   +0530
                                        WRIT PETITION (L) NO. 3362 OF 2024

            Reliance Projects & Property Management Services Ltd. ...Petitioner
                   Versus
            Assistant-deputy Commissioner Of Income-tax,
            Circle 8(1)(1), Mumbai & Ors                            ...Respondents
                                               ----
            Mr Madhur Agrawal a/w Mr P C Tripathi and Mr Amit Mathur i/b Mr Raj
            Darak for Petitioner.
            Mr Devvrat Singh for Respondents-Revenue.
                                               ----

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

DATED : 6th MAY 2024

P.C. :

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

today. Undertaking accepted.

2 This petition relates to Assessment Year 2015-16.

3 Mr. Agrawal states the issue in this petition will be covered by the

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

Commissioner of Income Tax, Circle 15(1)(2) & Ors .1 Mr. Agrawal further

states that petitioner herein had gone through the CIRP process and

therefore, will also be covered by the judgment of this court in Alok

Industries Ltd. vs. Assistant Commissioner of Income Tax2. Mr. Singh agrees.

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

Technologies Ltd. (supra) as well as Alok Industries Ltd. (supra), all notices 1 Judgment pronounced on 3rd May 2024 in Writ Petition No.1778 of 2023 2 (2024) 161 taxmann.com 285 (Bombay)

Meera Jadhav

2/2 417-wpl-3362 -24.doc

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