Bombay High Court
Tata Capital Financial Services ... vs Assistant Commissioner Of Income Tax ... on 24 March, 2022
Author: N.R. Borkar
Bench: K.R. Shriram, N.R. Borkar
Digitally signed
by GAURI
GAURI AMIT 1/1 2.WP-546-2022.doc
AMIT GAEKWAD
GAEKWAD Date:
2022.03.25
16:16:38 +0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.546 OF 2022
Tata Capital Financial Services Limited ....Petitioner
V/s.
The Assistant Commissioner of Income Tax
Circle 1(3)(1) and Ors. ....Respondents
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Mr. J.D. Mistri, Senior Advocate a/w. Mr. Atul K. Jasani for petitioner.
Mr. Suresh Kumar for respondents.
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CORAM : K.R. SHRIRAM &
N.R. BORKAR, JJ.
DATED : 24th MARCH 2022 P.C.:
1 Not on board. Upon mentioning taking on board.
2 The Faceless Assessing Officer shall not proceed ahead with the case without leave of this Court or until further orders. 3 Petition be listed for directions on 1st April 2022 on which date the said Faceless Assessing Officer shall remain present in Court without fail, failing which this Court will be constrained to pass such order as required to ensure his/her presence.
(N.R. BORKAR, J.) (K.R. SHRIRAM, J.) Gauri Gaekwad