Bombay High Court
Tata Education Trust vs Pr. Commissioner Of Income Tax-17 ... on 29 October, 2018
Author: B. P. Colabawalla
Bench: S. C. Dharmadhikari, B. P. Colabawalla
4.9.wp.1124.18..doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 1124 OF 2018
Navajbhai Ratan Tata Trust ..Petitioner
Vs.
Pr.Commissioner of Income Tax-17
Mumbai and Others ..Respondents
WITH
WRIT PETITION NO. 1125 OF 2018
R.. D. Tata ..Petitioner
Vs.
Pr. Commissioner of Income Tax-17
Mumbai and Others ..Respondents
WITH
WRIT PETITION NO. 1127 OF 2018
Tata Social Welfare ..Petitioner
Vs.
PR. Commissioner of Income-tax
17, Mumbai and Others ..Respondents
WITH
WRIT PETITION NO. 1128 OF 2018
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Sarvajanik Seva Trust ..Petitioner
Vs.
Pr. Commissioner of Income-tax
17, Mumbai and Others ..Respondents
WITH
WRIT PETITION NO. 1129 OF 2018
Jamsetji Tata Trust ..Petitioner
Vs.
Pr. Commissioner of Income-tax
17, Mumbai and Others ..Respondents
WITH
WRIT PETITION NO. 1130 OF 2018
Tata Education Trust ..Petitioner
Vs.
Pr. Commissioner of Income-tax
17, Mumbai and Others ..Respondents
WRIT PETITION NOS.1124 and 1128/18.
Mr. Aditya Mehta a/w Mr.Anil R. Wani, Ms.Supriya S. Devergudi
I/b ANS Law Associates, for the Petitioner.
Mr. Anil C. Singh, ASG a/w Mr. Abhay Ahuja, Mr. P. A. Narayanan,
Ms. Sangeeta Yadav, Ms. Geetika Gandhi, for the Respondents.
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WRIT PETITION NOS.1125,1127, 1129, 1130/18.
Mr. Aditya Mehta a/w Mr. Jahangir Mistry, Ms. Namrata Parekh,
Ms Sanaea Colsawala I/b M/s Mulla and Mulla and Craigie Blunt
and Caroe, for the Petitioner.
Mr. Anil C. Singh, ASG a/w Mr. Abhay Ahuja, Mr. P. a. Narayanan,
Ms. Sangeeta Yadav, Ms. Geetika Gandhi, for the Respondents.
CORAM:-S. C. DHARMADHIKARI &
B. P. COLABAWALLA, JJ.
DATE :- OCTOBER 29, 2018.
P. C.:
After these Petitions were argued for some time, in the light of the prima facie views expresses by the Court, the learned counsel appearing for the Petitioner in each of these Petitions sought instructions, particularly, as to whether the Petitioner would be withdrawing these Petitions with liberty to raise all contentions in appropriate proceedings.
2 It is reported that the Petitioner's advocate has received instructions from each of these Petitioners to seek leave to withdraw the above Writ Petitions with liberty as above.
3 In view of the statement made today, we dispose off Aswale 3/4 ::: Uploaded on - 30/10/2018 ::: Downloaded on - 02/11/2018 00:48:46 ::: 4.9.wp.1124.18..doc each of these Writ Petitions with liberty to raise all contentions at an appropriate stage before the appropriate forum/authority. The Petitions are disposed off with liberty as prayed. There will be no order as to costs.
4 All interim orders, if any, stand vacated.
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