Bombay High Court
Commissioner Of Income Tax-(E), Pune vs Maharashtra Academy Of Engineering And ... on 16 June, 2022
Bench: Nitin Jamdar, N.R. Borkar
SMITA Digitally signed by SMITA
JOHNSON GONSALVES
JOHNSON Date: 2022.06.21
GONSALVES 10:57:39 +0530
sg 23.itxa1591-17&Ors..doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO. 1591 OF 2017
Commissioner of Income Tax-(E), Pune .. Appellant
v/s.
Maharashtra Academy of Engineering
And Educational Research .. Respondent
WITH
INCOME TAX APPEAL NO. 1528 OF 2019
WITH
INCOME TAX APPEAL NO. 1531 OF 2019
WITH
INCOME TAX APPEAL NO. 1322 OF 2018
WITH
INCOME TAX APPEAL NO. 1303 OF 2018
WITH
INCOME TAX APPEAL NO. 1332 OF 2018
WITH
INCOME TAX APPEAL NO. 2049 OF 2018
WITH
INCOME TAX APPEAL NO. 2022 OF 2018
WITH
INCOME TAX APPEAL NO. 1867 OF 2018
WITH
INCOME TAX APPEAL NO. 1901 OF 2018
WITH
INCOME TAX APPEAL NO. 78 OF 2018
WITH
INCOME TAX APPEAL NO. 1456 OF 2017
WITH
INCOME TAX APPEAL NO. 1441 OF 2017
WITH
INCOME TAX APPEAL NO. 1487 OF 2017
1 of 4
sg 23.itxa1591-17&Ors..doc
WITH
INCOME TAX APPEAL NO. 1539 OF 2017
WITH
INCOME TAX APPEAL NO. 1064 OF 2018
WITH
INCOME TAX APPEAL NO. 1062 OF 2018
WITH
INCOME TAX APPEAL NO. 1010 OF 2018
WITH
INCOME TAX APPEAL NO. 1009 OF 2018
WITH
INCOME TAX APPEAL NO.981 OF 2018
WITH
INCOME TAX APPEAL NO. 869 OF 2018
WITH
INCOME TAX APPEAL NO. 1773 OF 2017
WITH
INCOME TAX APPEAL NO. 109 OF 2018
WITH
INCOME TAX APPEAL NO. 1784 OF 2017
WITH
INCOME TAX APPEAL NO. 1977 OF 2017
WITH
INCOME TAX APPEAL NO. 2013 OF 2017
WITH
INCOME TAX APPEAL NO. 123 OF 2018
WITH
INCOME TAX APPEAL NO. 127 OF 2018
WITH
INCOME TAX APPEAL NO. 150 OF 2018
WITH
INCOME TAX APPEAL NO. 158 OF 2018
....
Ms. Swapna Gokhale, a/w. Mr. Akhileshwar Sharma and Mr. Ashok
Kotangle, i/b. Mr. Suresh Kumar, for the Revenue.
2 of 4
sg 23.itxa1591-17&Ors..doc
Mr. R.S. Padvekar, a/w. Mr. Tanzil Padvekar and Mr. Mandar Vaidya,
for the Respondent in ITXA 1591/17, 1322/18, 1303/18, 1332/18,
2049/18, 2022/18, 1867/18, 1901/18, 78/18, 1456/17, 1441/17,
1487/17, 1539/17, 1064/18, 1062/18, 1010/18, 1009/18, 981/18 and
869/18.
Mr. Madhur Agrawal, a/w. Mr. Sameer Dalal for the Respondents in
ITXA 1773/17, 109/18 and 1784/17.
Mr. P.C. Tripathi, for the Respondent in ITXA 1977/17, 115/18 and
2013/17.
Mr. Hiten Chande, for the Respondent in ITXA 123/18.
Mr. Vishnu Hadede, for the Respondent in ITXA 127/18.
Mr. Mrunal Parekh, i/b. DMD Advocates, for Respondent in ITXA
150/18.
Mr. Madhur Agrawal, i/b. Atul Jasani, for Respondent in ITXA
158/18.
....
CORAM: NITIN JAMDAR &
N.R. BORKAR, JJ.
DATE : 16 JUNE 2022 P.C:-
In these appeals, we are informed that the Counsel representing the Revenue is no longer on the Panel. In several such petitions and appeals only after matters are called out, time is sought for making an alternate arrangement. The concerned Revenue 3 of 4 sg 23.itxa1591-17&Ors..doc department must take a review of all such cases where counsel have ceased to be on the Panel and make alternate arrangement of filing vakalatnama and giving instructions to the new counsels. Let this exercise be carried out within two weeks from today.
2. The Registry shall send copy of this Order to the Commissioner of Income Tax (Judicial) to be served on him personally. We place the responsibility of taking necessary steps on the Commissioner of Income Tax (Judicial) as early as possible and within period of two weeks from today.
3. Stand over to 30 June 2022.
(N.R. BORKAR, J.) (NITIN JAMDAR, J.) 4 of 4