Bombay High Court
City And Industrial Development ... vs Assistant Commissioner Of Income-Tax ... on 18 September, 2018
Author: B.P. Colabawalla
Bench: S.C. Dharmadhikari, B.P. Colabawalla
(1)-wp-19-18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.19 OF 2018
City and Industrial Development Corporation
of Maharashtra Ltd. ... Petitioner
Vs
Assistant Commissioner of Income-Tax
Circle-15(1)(2) and Ors. ... Respondents
Mr.S.E.Dastur, Senior Advocate a/w Mr.Madhur Agrawal i/b Atul K.
Jasani for the Petitioner.
Mr.Suresh Kumar for the Respondents.
CORAM : S.C. DHARMADHIKARI &
B.P. COLABAWALLA, JJ.
TUESDAY, 18TH SEPTEMBER, 2018 P.C. :
1 Having heard both sides, we find that this Petition raises arguable questions of law, more particularly, when the respondents say that the income of the petitioner-City and Industrial Development Corporation of Maharashtra Ltd., an agent of the State Government/Government of Maharashtra Enterprise has escaped the assessment.
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(1)-wp-19-18.doc 2 Hence, Rule.
3 There is already an ad-interim order passed on 21 st November 2017. That will operate during the pendency of the Petition as an interim order.
B.P. COLABAWALLA, J. S.C. DHARMADHIKARI, J.
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