Madhya Pradesh High Court
Atriwal Infrastructure Limited, ... vs Dcit/ Acti on 19 September, 2025
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
1 WP-36297-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WP No. 36297 of 2025
(ATRIWAL INFRASTRUCTURE LIMITED, THROUGH DIRECTOR SHRI HEMANT ATRIWAL Vs DCIT/ ACTI
AND OTHERS )
Dated : 19-09-2025
Shri Ashish Goyal, learned counsel for the petitioner.
Shri Shantanu Sharma, learned counsel for the respondent/state.
Learned counsel for the petitioner argued that the points which is involved in the present case is similar to the point involved in the case of Ravi Shah Vs. Income Tax Officer and Ors passed in WP No.32833/2025, in which the notices have been issued and the interim order has been passed that no final order shall be passed pursuant to impugned order.
Let a copy of the writ petition with annexures and alongwith the copy of the order dated 29.08.2025 passed in the case of Ravi (supra) be supplied to the counsel for the respondent by monday.
List on 24.09.2025.
(VIJAY KUMAR SHUKLA) (BINOD KUMAR DWIVEDI)
JUDGE JUDGE
Sourabh
Signature Not Verified
Signed by: SOURABH
YADAV
Signing time: 19-09-2025
18:10:58