Bombay High Court
Kanji D Arethiya Partner Of Akshar ... vs Income Tax Officer 28 (1) (1) And Ors on 25 June, 2019
Author: S. S. Shinde
Bench: S. S. Shinde
Trupti 12,13,25group of petitions.doc.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO. 3011 OF 2019
Kalyan Taware ...Petitioner
Versus
Income Tax Officer 28 (1) (1) & Ors. ...Respondents
WITH
WRIT PETITION NO. 3012 OF 2019
Deepak Vilas Jagtap ...Petitioner
Versus
Income Tax Officer 28 (1) (1) & Ors. ...Respondents
WITH
WRIT PETITION NO.2919 OF 2019
Akshar Anshul Construction LLP ...Petitioner
Versus
Income Tax Officer 28 (1) & Ors. ...Respondents
WITH
WRIT PETITION NO. 2920 OF 2019
Govind M. Patel ...Petitioner
Versus
Income Tax Officer 28 (1) (1) & Ors. ...Respondents
WITH
WRIT PETITION NO. 2921 OF 2019
Danji D. Patel ...Petitioner
Versus
Income Tax Officer 28 (1) (1) & Ors. ...Respondents
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WITH
WRIT PETITION NO. 2922 OF 2019
Kanji D. Arethiya ...Petitioner
Versus
Income Tax Officer 28 (1) (1) & Ors. ...Respondents
WITH
WRIT PETITION NO. 2923 OF 2019
Nikhil Ishwarlal Thakkar ...Petitioner
Versus
Income Tax Officer 28 (1) (1) & Ors. ...Respondents
WITH
WRIT PETITION NO. 2924 OF 2019
Kishor Bachubhai Muzat ...Petitioner
Versus
Income Tax Officer 28 (1) (1) & Ors. ...Respondents
......
Mrs.Ritika Agarwal a/w. Mr.Salman Balbale i/b. ACE Legal for the
Petitioner in all the Petitions.
Mr. N.C. Mohanty for Respondent Nos.1 and 2 in all the Petitions.
Mrs.Rutuja Ambekar, APP for Respondent -State in WP No. 3011 of
2019 and WP No. 2919 of 2019.
Mr.N.B.Patil, APP for Respondent-State in WP No. 3012 of 2019.
......
CORAM : S. S. SHINDE, J.
DATE : 25 JUNE 2019 P. C. :
1. Heard learned Counsel appearing for the petitioner.2/2 ::: Uploaded on - 26/06/2019 ::: Downloaded on - 27/06/2019 01:23:38 :::
Trupti 12,13,25group of petitions.doc.
2. Issue notice to the respondents, returnable on 25 th July, 2019.
3. Learned Counsel appearing for respondent Nos.1 and 2 waives service of notice on behalf of respondent Nos.1 and 2. Learned APP waives service of notice on behalf of the respondent/State.
4. Till the returnable date, further proceedings in Criminal Case No.109/SW/2017 pending before the learned Addl. Chief Metropolitan Magistrate, 38th Court, Ballard Pier, Mumbai shall remain stayed.
5. The learned Counsel for the petitioner to remove office objections, if any, on or before the next date. If the office objections are not removed, the matters shall stand dismissed without further reference to the Court.
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