Bombay High Court
Clsa India Private Limited vs The Deputy Commissioner Of Income Tax ... on 6 May, 2022
Author: N.R. Borkar
Bench: K.R. Shriram, N.R. Borkar
949-os-wpl-13533-22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally
signed by
DINESH
ORDINARY ORIGINAL CIVIL JURISDICTION
DINESH SADANAND
SADANAND SHERLA WRIT PETITION (L) NO. 13533 OF 2022
SHERLA Date:
2022.05.07
15:27:26
+0500
CLSA India Private Limited ... Petitioner
V/s.
The Deputy Commissioner of Income
Tax 4(1)(1), Mumbai and ors. ... Respondents
----------------
Mr. Paras S. Savla a/w. Mr. Harsh R. Shah for the Petitioner.
Mr. Suresh Kumar for the Respondent.
----------------
CORAM : K.R. SHRIRAM &
N.R. BORKAR, JJ.
DATE : MAY 06, 2022.
P.C.
1] Mr. Savla states that notice under section 148 of the Income Tax
Act, 1961 has been issued on non-existing entity and therefore, notice is bad and consequent orders are also bad.
2] Mr. Suresh Kumar request the matter be kept on reopening.
3] Stand over to 13.06.2022.
4] Ad-interim relief in terms of prayer clause (b) is granted until
20.06.2022.
(N.R. BORKAR, J.) (K.R. SHRIRAM, J.)
Dinesh Sherla 1/1