Bombay High Court
Yash Construction And Land Development ... vs The Union Of India And 5 Ors on 20 June, 2022
Author: Abhay Ahuja
Bench: Dhiraj Singh Thakur, Abhay Ahuja
19. WP 1333-22.doc
Chittewan
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.1333 OF 2022
Yash Construction And
Land Development Company ... Petitioner
Versus
The Union of India
And Others ... Respondents
***
Mr. Mihir Naniwadekar a/w Mr. Rohan Deshpande i/b Ms. Farzeen
Khambatta for the Petitioner.
Ms. Swapna Gokhale i/b Suresh Kumar for the Respondent.
***
CORAM : DHIRAJ SINGH THAKUR &
ABHAY AHUJA, JJ.
DATE : 20 JUNE 2022
P. C. :
. The Petitioner challenges the constitutional validity of provisions of
Ss.62 to 73 of the Finance Act, 2021 amending the provisions of Ss.245AA, 245B, 245BC, 245BD, 245C, 245D, 245DD, 245F, 245G, 245H and 245M of Chapter XIX-A of the Income Tax Act 1961. Issue notice to the Respondents, returnable on 17 August 2022.
2 In the meantime pleadings be completed.
3 List this Petition on 17 August 2022.
RAJESH Digitally signed by
RAJESH VASANT (ABHAY AHUJA, J.) (DHIRAJ SINGH THAKUR, J.)
VASANT CHITTEWAN
Date: 2022.06.27
CHITTEWAN 14:54:03 +0530
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