Bombay High Court
Ashok Manikrao Khopade vs Principal Commissioner Of Income Tax 1 ... on 19 April, 2022
Author: S. G. Mehare
Bench: R. D. Dhanuka, S. G. Mehare
1 912-wp 8798-2018.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 8798 OF 2018
Ashok Manikrao Khopade .. Petitioner
Versus
Principal Commissioner of Income Tax-1,
Nasik and others .. Respondents
Mr. Raviraj R. Chandak, Advocate for the Petitioner.
Mrs. Dr. Kalpalata Bharaswadkar, Advocate for Respondent Nos. 1
and 2.
CORAM : R. D. DHANUKA &
S. G. MEHARE, JJ.
DATED : 19th APRIL 2022. PER COURT:- . At the request of learned counsel for respondents, stand over to 25.04.2022.
2. In case the revenue feels that the issue involved in this petition is not covered by the judgment of this Court in case of Ashok Manikrao Khopade Vs. Principal Commissioner of Income Tax 1, Nasik and others reported in (2019) Tax Corp (DT) 77226 (HC-Bombay) and the judgment is distinguishable in the facts of present case, the matter would be decided on merits.
3. Per contra, according to the learned counsel for the petitioner it 1 of 2 ::: Uploaded on - 20/04/2022 ::: Downloaded on - 21/04/2022 07:02:20 ::: 2 912-wp 8798-2018.odt is the said judgment which squarely applied to the facts of this case. This Court need not consider the rival contentions of the parties.
4. Place the matter under caption of directions on 25.04.2022.
( S. G. MEHARE ) ( R. D. DHANUKA )
JUDGE JUDGE
P.S.B.
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