Bombay High Court
Vodafone Idea Limited vs The Assistant Commissioner Of ... on 17 December, 2019
Author: M.S.Karnik
Bench: Nitin Jamdar, M.S.Karnik
1 11 WP 3557-2019.doc
Sequeira
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 3557 OF 2019
Vodafone Idea Limited
(Successor in interest of M/s Idea Cellular Ltd.) .. Petitioner
Vs
The Assistant Commissioner of Income-tax,
Circle (5)(2)(2), Mumbai and others .. Respondents
Mr.Deepak Chopra i/b Mr.Atul Jasani, for the Petitioner.
Mr.Sham Walve a/w Mr.Pritish Chatterjee, for Respondents.
CORAM : NITIN JAMDAR &
M.S.KARNIK , JJ.
Date : 17 December 2019.
P.C. :
The Petitioner challenges the notice dated 30 March 2019 issued under section 148 of the Income Tax Act, 1961 seeking to re-open the assessment for the Assessment Year 2014-15 on the ground that the Assessing Officer has no jurisdiction to do so.
2. When Petition is called out, learned Counsel for Respondents seeks time to take instructions and file reply if necessary. Considering the facts and circumstances and that time is sought on behalf of Respondents, there shall be ad-interim stay to the notice dated 30 March 2019.
Stand over to 21 February 2020.
M.S.KARNIK, J. NITIN JAMDAR, J.
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