Mumbai Shahar Jilha Majoor Sahakari ... vs Income Tax Officer Ward ...
2024 Latest Caselaw 14285 Bom

Bombay High Court

Mumbai Shahar Jilha Majoor Sahakari ... vs Income Tax Officer Ward ... on 6 May, 2024

Bench: K. R. Shriram, Neela Gokhale

         Digitally
        signed by
 2024:BHC-OS:7514-DB
        MEERA
MEERA    MAHESH
MAHESH   JADHAV                                                           1/2                         423-wpl-13182-24.doc
JADHAV   Date:
         2024.05.08
         10:46:33
         +0530
                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           ORDINARY ORIGINAL CIVIL JURISDICTION
                                            WRIT PETITION (L) NO.13182 OF 2024

                     Mumbai Shahar Jilha Majoor Sahakari
                     Sansthancha Sangh Maryadit                                                          ...Petitioner
                           Versus
                     Income Tax Officer Ward 13(3)(2)-Mumbai & Ors.                                       ...Respondents

                                                                            ----
                     Mr Kumar Kale for Petitioner
                     Ms Maansi Bhavnani a/w Ms Sakshi Kapadia i/b Ms Sushma Nagaraj for
                     Respondents-Revenue
                                                    ----

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

DATED : 6th MAY 2024

P.C. :

1 Ms Sushma Nagraj undertakes to file vakalatnama within two weeks

from today. Undertaking accepted.

2 This petition relates to Assessment Year 2018-19.

3 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 Ms Bhavnani 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

2/2 423-wpl-13182-24.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