Bombay High Court
Kajal Niraj Gupta vs Pr. Commissioner Of Income Tax Mumbai 27 on 25 March, 2021
Author: G. S. Kulkarni
Bench: Sunil P. Deshmukh, G. S. Kulkarni
Prajakta Vartak 906-wp 821-21.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.821 OF 2021
WITH
WRIT PETITION NO.822 OF 2021
Kajal Niraj Gupta ..Petitioner
versus
Pr. Commissioner of Income
Tax Mumbai 27 ..Respondent
AND
WRIT PETITION NO.827 OF 2021
Niraj Chandulal Gupta ..Petitioner
versus
Pr. Commissioner of Income Tax ..Respondent
.....
Ms.Ritika Agarwal with Salman Baibale i/b. ACE Legal, for the
Petitioners.
Mr.Nirmal C. Mohanty, for the Respondent.
.....
CORAM :- SUNIL P. DESHMUKH &
G. S. KULKARNI, JJ.
DATE :- MARCH 25, 2021. PC :
To enable Mr.Mohanty, learned counsel for the revenue to take instructions on the clarifcation dated 23 rd March 2021 issued by the Under Secretary, Ministry of Finance, Department of Revenue, stand over to 7th April, 2021.
(G. S. KULKARNI, J.) (SUNIL P. DESHMUKH) Digitally signed by Prajakta Prajakta S. Vartak S. Date:
Vartak 2021.03.25
16:53:35
+0530
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