Bombay High Court
Nusli N. Wadia vs The Assistant Commissioner Of Income ... on 7 January, 2022
Bench: K.R. Shriram, N.J. Jamadar
Digitally
signed by 1/1 911-wp-795-09.doc
MEERA
MEERA MAHESH
MAHESH JADHAV
JADHAV Date:
2022.01.10 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
15:12:16
+0530 ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.795 OF 2009
Nusli N. Wadia ....Petitioner
V/s.
The Assistant Commissioner of
Income Tax & Anr ...Respondents
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Mr. Madhur Agarwal a/w Mr. Fenil Bhatt i/b Mr. Atul K Jasani for Petitioner Mr. Suresh Kumar for Respondents
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CORAM : K.R. SHRIRAM & N.J. JAMADAR, JJ DATED : 7th JANUARY 2022 P.C. :
1 We are not inclined to interfere in our jurisdiction under Article 226 of the Constitution of India.
2 Petition dismissed.
3 At the same time, considering the reply that is filed, we direct respondents to provide a copy of the reasons based on which notice under Section 148 was issued, within 4 weeks from today. Thereafter, petitioner may respond to the notice and respondent will follow due process in accordance with law.
(N. J. JAMADAR, J.) (K.R. SHRIRAM, J.) Meera Jadhav