Bombay High Court
Tata Sons Pvt. Ltd vs Deputy Commissioner Of Income Tax ... on 11 March, 2022
Author: N. J. Jamadar
Bench: K.R. Shriram, N. J. Jamadar
1/2 904-WPL-2570-2022.doc
PURTI
PRASAD
PARAB IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed by
PURTI PRASAD
ORDINARY ORIGINAL CIVIL JURISDICTION
PARAB
Date: 2022.03.11
17:24:07 +0530
WRIT PETITION (L) NO. 2570 OF 2022
Tata Sons Private Limited ....Petitioner
V/s.
Deputy Commissioner of Income
Tax Central Circle 2(3)(1) And Ors. ...Respondents
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Mr. Percy Pardiwala, Senior Counsel a/w Mr. Madhur Agrawal a/w
Mr.Upendra Lokegaonkar i/b Mint & Confreres for Petitioner.
Mr. Suresh Kumar for Respondents.
Mr. Rajesh Kumar Mishra, Additional Commissioner, Income Tax, Range
2(3), Mumbai - Present.
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CORAM : K.R. SHRIRAM &
N. J. JAMADAR, JJ.
DATED : 11th MARCH, 2022 P.C. :
1. Mr. Suresh Kumar seeks some more time to take instructions.
Mr. Pardiwala states that the last date to file return is 15 th March, 2022 and therefore for the moment petitioner should be permitted to file paper return of income for A.Y. 2021-22 subject to final outcome in the petition.
2. In our view, this interim relief stated by Mr. Pardiwala has to be granted. Therefore, Ad-interim relief, in terms of prayer clause - (e) is granted which reads as under :
(e) that pending the hearing and final disposal of this petition, the Petitioner be permitted to file a paper return of income for the assessment year 2021-22, subject to the final disposal of the Petition.
Purti Parab 2/2 904-WPL-2570-2022.doc
3. Stand over to 22nd March, 2022.
4. All to act on authenticated copy of this order. (N. J. JAMADAR, J.) (K.R. SHRIRAM, J.) Purti Parab