Bombay High Court
National Health And Education Society ... vs Dy. Commissioner Of Income Tax ... on 21 January, 2021
Author: Milind N. Jadhav
Bench: Ujjal Bhuyan, Milind N. Jadhav
(904)-WPL-1122-21.doc.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
Balaji G.
Panchal WRIT PETITION (L) NO.1122 OF 2021
Digitally signed by
Balaji G. Panchal
Date: 2021.01.21
(WRIT PETITION NO.181 OF 2021)
17:03:55 +0530
National Health & Education Society ..Petitioner
Versus
Dy. Commissioner of Income-Tax (Exemption)-2(1),
Piramal Chambers, Lal Baug, Parel, Mumbai-400 012 ..Respondent
Mr. S. C. Tiwari a/w Ms. Rutuja Pawar, for the Petitioner.
Mr. Sham Walve, for the Respondent.
CORAM : UJJAL BHUYAN &
MILIND N. JADHAV, JJ.
DATE : 21st JANUARY, 2021 P.C.
1. Heard Mr. S. C. Tiwari, learned counsel for the petitioner.
2. This petition seeks a direction to the respondent for refund of an amount of Rs.12,50,47,807.00 for the assessment year 2019-20.
3. Issue notice.
4. Mr. Sham Walve, learned standing counsel revenue waives notice for the sole respondent.
5. Mr. Sham Walve to file reply affidavit by the next date.
6. Stand over to 16.02.2021.
MILIND N. JADHAV, J UJJAL BHUYAN, J
BGP. 1 of 1