Bombay High Court
M/S. Sunflag Iron And Steel Co. ... vs Principal Commissioner Of Income ... on 14 September, 2022
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
1 906-WP-4487-2022.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
WRIT PETITION NO. 4487 OF 2022
(M/s. Sunflag Iron and Steel Co. Ltd. Vs. Principal Commissioner of Income Tax-2, Nagpur & Anr.)
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's order
and Registrar's orders.
Shri R.S. Thakar with Shri S.C. Thakar, Advocate for the petitioner.
Shri Anand Parchure, Advocate for the respondents.
CORAM : A. S. CHANDURKAR AND URMILA JOSHI-PHALKE, JJ.
DATE : SEPTEMBER 14, 2022 Issue notice to the respondents, returnable in three weeks. Shri Parchure, learned Counsel waives notice for the respondents. In the meanwhile, further effect of the notice issued under Section 148 of the Income-tax Act, 1961 shall remain stayed.
(URMILA JOSHI-PHALKE, J.) (A. S. CHANDURKAR, J.) SUMIT Digitally signed bySUMIT CHETAN AGRAWAL Signing Date:14.09.2022 14:50