Shahid Ahmed Khan vs The Union Of India And Ors on 16 December, 2019

[Cites 2, Cited by 1]

Bombay High Court

Shahid Ahmed Khan vs The Union Of India And Ors on 16 December, 2019

Author: Sarang V. Kotwal

Bench: K.K.Tated, Sarang V. Kotwal

                                                                513.12497.19-wp.odt


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CIVIL APPELLATE SIDE JURISDICTION

                                          Writ Petition No.12497/2019


Basavraj              Shahid Ahmed Khan                         ..... Petitioner
G. Patil
Digitally signed by
Basavraj G. Patil
                             Vs.
Date: 2019.12.18
15:23:32 +0530
                      The Union of India & Ors.                 ..... Respondents


                      Mr. Prakash Shah with Jas Sanghavi I/b. PDS Legal for the
                      Petitioner
                      Mr. N. C. Mohanty for the Respondent


                                           CORAM:    K.K.TATED &
                                                     SARANG V. KOTWAL,JJ.

DATED : DECEMBER 16, 2019 P.C. 1 The learned counsel for the Petitioner filed praecipe dated 13.12.2019 stating that the regular Bench was pleased to direct that the captioned petition to be placed not before His Lordship Hon'ble Mr. Justice M.S.Karnik. Hence, pursuant to the praecipe filed by the learned counsel for the Petitioner, the matter is taken on production board today.

2 By this petition under Article 226 of the Constitution of India the Petitioner challenges the notice dated 30.03.2019 issued by the Income Tax Department u/s.148 of the Income Tax Act for the Assessment year 2012-2013.

3 The learned counsel for the Respondent seeks some time to file Affidavit in Reply with copy to other side.

Basavraj G. Patil 1/2

513.12497.19-wp.odt 4 Hence, following order is passed:

a. Affidavit in Reply shall be filed on or before 18.01.2020 with copy to other side.

b. Rejoinder, if any, shall be filed on or before 24.01.2020.

c. Till the next date, the operation and implementation of the notice dated 30.03.2019 issued by the Income Tax Department u/s.148 of the Income Tax Act for the Assessment year 2012-2013 is stayed.

d. Office is directed to place the matter on board 31.01.2020, for admission and interim relief.

(SARANG V. KO TWAL, J.) (K.K.TATED, J.) Basavraj G. Patil 2/2

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