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M/S Bajaj Traders, Thr. Partner, Mr. ... vs Income Tax Officer Ward - 1, Akola And ...
2024 Latest Caselaw 25403 Bom

Citation : 2024 Latest Caselaw 25403 Bom
Judgement Date : 4 September, 2024

Bombay High Court

M/S Bajaj Traders, Thr. Partner, Mr. ... vs Income Tax Officer Ward - 1, Akola And ... on 4 September, 2024

Author: M.S. Jawalkar

Bench: Avinash G. Gharote, Mukulika Shrikant Jawalkar

  2024:BHC-NAG:9944-DB


                                                                      1                                 67.WP.5237-2024.odt




                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            NAGPUR BENCH AT NAGPUR
                                         WRIT PETITION NO. 5237 OF 2024
                                             ( M/s Bajaj Traders, Thr. Its Partner
                                                             Vs.
                                          Income Tax Officer Ward-1, Akola & Ors. )
                  Office Notes, Office Memoranda                     Court's or Judge's orders
                  of Coram, Appearances, Court's
                  orders     or    directions and
                  Registrar's orders

                                          Mr. Ram Heda, Advocate for the Petitioner.
                                          Mr. Anand Parchure, Adv. a/w Mr. Bhushan Mohata, Adv. for the Respondents.


                                          CORAM:         AVINASH G. GHAROTE AND
                                                         SMT. M.S. JAWALKAR, JJ.

DATED : 4th SEPTEMBER, 2024

Mr. Parchure, learned counsel for the Respondents, does not dispute that the issue in this Petition is covered by the judgment of the learned Division Bench in the case of Hexaware Technologies Ltd. Vs. Assistant Commissioner of Income Tax and others (Writ Petition No.1778/2023, decided on 03.05.2024).

2. In view of which, the Petition is disposed of in terms of what has been held in the Hexaware Technologies Ltd. (supra), as a result of which, all the consequential orders also do not survive.

3. Pending application/s, if any, shall stand disposed of accordingly.

(SMT. M.S. JAWALKAR, J.) (AVINASH G. GHAROTE, J.) SD. Bhimte Signed by: Mr.S.D.Bhimte Designation: PA To Honourable Judge Date: 04/09/2024 18:12:51

 
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