Bombay High Court
Pr. Commissioner Of Income Tax- 26, ... vs Radheshyam R Chowhan on 8 March, 2022
Author: N. J. Jamadar
Bench: K.R. Shriram, N. J. Jamadar
903-itxal-811-2020.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL (L) NO.811 OF 2020
Pr. Commissioner of Income Tax
26, Mumbai ...Appellant
vs.
Radheshyam R Chowhan ...Respondent
VISHAL
SUBHASH
PAREKAR WITH
INCOME TAX APPEAL (L) NOS.67 OF 2021; 120 OF 2020; 467 OF
Digitally signed by
VISHAL SUBHASH 2021; 515 OF 2021; 572 OF 2021; 577 OF 2021; 614 OF 2021; 673
PAREKAR
Date: 2022.03.09 OF 2021; 280 OF 2020; 372 OF 2020; 379 OF 2020; 5168 OF 2021;
10:30:13 +0530
5401 OF 2021; 5474 OF 2021; 5474 OF 2021; 1030 OF 2022; 5560
OF 2021; 5734 OF 2021; 5741 OF 2021; 702 OF 2020; 5743 OF
2021; 747 OF 2020; 750 OF 2020; 755 OF 2020; 6728 OF 2021;
6743 OF 2021; 6839 OF 2021; 6845 OF 2021; 8462 OF 2021; 8525
OF 2021; 10608 OF 2021; 10625 OF 2021; 10904 OF 2021; 11171
OF 2021; 11173 OF 2021; 11168 OF 2021; 11352 OF 2021; 11353 OF
2021; 11720 OF 2021; 11721 OF 2021; 11988 OF 2021; 11989 OF
2021; 11994 OF 2021; 12097 OF 2021; 12219 OF 2021; 14067 OF
2021; 14413 OF 2021; 14416 OF 2021; 14422 OF 2021; 15306 OF
2021; 15309 OF 2021; 15328 OF 2021; 15478 OF 2021; 15487 OF
2021; 15497 OF 2021 ; 1699 OF 2019; 22132 OF 2021; 22141 OF
2021; 22143 OF 2021; 25782 OF 2021; 25800 OF 2021; 25857 OF
2021; 25911 OF 2021; 26175 OF 2021; 31006 OF 2021; 31008 OF
2021; 31013 OF 2021; 31021 OF 2021; 31027 OF 2021 ; 31031 OF
2021; 31151 OF 2021; 31455 OF 2021; 31488 OF 2021; 31527 OF
2021; 31707 OF 2021; 31757 OF 2021; 31784 OF 2021; 31847 OF
2021; 31849 OF 2021 AND 31869 OF 2021
WITH
INCOME TAX APPEAL NO.468 OF 2022; 1022 OF 2022; 996 OF
2022; 1004 OF 2022; 989 OF 2022; 1005 OF 2022; 993 OF 2022
WITH
I.P.A. (L) NOS.20301 OF 2021 AND 20230 OF 2021
Mr. Sham Walve, for the Appellant
Mr. Ajay Singh, for Respondent in ITXAL No. 10904 of 2021 and
ITXAL No. 11721 of 2021.
Ms. Namrata Kasale, for the Respondent in ITXAL No. 11173 of
2021 and ITXAL No. 11188 of 2021.
Ms. Aasifa Khan, for the Respondent in ITXAL No. 26175 of 2021.
Vishal Parekar 1/2
903-itxal-811-2020.doc
CORAM : K.R. SHRIRAM &
N. J. JAMADAR, JJ.
DATE : MARCH 08, 2022 P.C.: . Mr. Walve states that the issue in these Appeals is squarely
covered by an order dated 11th February, 2019 passed by this Court in Income Tax Appeal Nos. 1004 of 2016 and order dated 15 th July, 2019 in Income Tax Appeal No. 413 of 2017 and therefore these Appeals can be disposed.
2. Accordingly all the Appeals are disposed.
3. In view of above, In Person Application (L) Nos. 20301 of 2021 and 20230 of 2021 also stand disposed.
4. Registry to inform those Respondents.
(N. J. JAMADAR, J.) (K. R. SHRIRAM, J.) Vishal Parekar 2/2