Bombay High Court
Heurtey Petrochem Sa vs Deputy Commissioner Of Income-Tax Cpc, ... on 14 February, 2019
Author: M.S.Sanklecha
Bench: Akil Kureshi, M.S.Sanklecha
wp-228-2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.228 OF 2019
Heurtey Petrochem SA .. Petitioner.
v/s.
Deputy Commissioner of Income Tax
CPC, Bangalore & Others .. Respondents.
Mr. Nitesh Joshi i/b. Mr. Sameer Dalal, for the Petitioner.
Mr. Charanjeet Chanderpal with Ms. Pragya Chandra, for the
Respondents.
CORAM: AKIL KURESHI &
M.S.SANKLECHA, JJ.
DATE : 14th FEBRUARY, 2019. P.C:-
Petitioner's grievance is that, the Assessing Officer has adjusted the Petitioner's refund, arising out of the Assessment for the Assessment Year 2016-17 against demand arising out of the Assessment Year 2012-13, though the Assessing Officer himself has stayed the recoveries thereof pending appeals.
2 Learned Counsel Shri Chanderpal sought time for filing reply.
Stand over to 7th March,2019.
(M.S.SANKLECHA,J.) (AKIL KURESHI,J.)
S.R.JOSHI 1 of 1
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