Santkrupa Coop Housing Society Ltd vs Income Tax Officer Ward 28(1)(1) And Ors
2024 Latest Caselaw 14234 Bom

Bombay High Court

Santkrupa Coop Housing Society Ltd vs Income Tax Officer Ward 28(1)(1) And Ors on 6 May, 2024

Bench: K. R. Shriram, Neela Gokhale

2024:BHC-AS:21142-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
                   15:32:24
                   +0530
                                        WRIT PETITION NO.6535 OF 2024

            Santkrupa Coop Housing Society Ltd                  ...Petitioner
                   Versus
            Income Tax Officer Ward 28(1)(1) And Ors            ...Respondents
                                               ----
            Mr. Kumar Kale for Petitioner.
            Mr. Arjun Gupta for Respondents.
                                               ----
                                           CORAM : K. R. SHRIRAM &
                                                    Dr. NEELA GOKHALE, JJ.

DATED : 6th MAY 2024 P.C. :

1 This petition relates to Assessment Year 2018-19.

2 Mr. Kale 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.

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

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

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.

4 Petition disposed.

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