Bombay High Court
Emcure Pharmaceuticals Limited vs Assistant Commissioner Of Income-Tax, ... on 25 March, 2022
Author: N.R. Borkar
Bench: K.R. Shriram, N.R. Borkar
os-wpl-9051-9056-22.doc
Digitally
signed by IN THE HIGH COURT OF JUDICATURE AT BOMBAY
DINESH
DINESH SADANAND ORDINARY ORIGINAL CIVIL JURISDICTION
SADANAND SHERLA
SHERLA Date:
2022.03.25
WRIT PETITION (L) NO. 9051 OF 2022
15:25:50
+0500
Emcure Pharmaceuticals Ltd. ...Petitioner
V/s.
Assistant Commissioner of
Income - Tax Central Circle
2 (1), Pune and ors. ... Respondents
WITH
WRIT PETITION (L) NO. 9056 OF 2022
----------------
Mr. Govind Javeri for the Petitioners.
----------------
CORAM : K.R. SHRIRAM &
N.R. BORKAR, JJ.
DATE : MARCH 25, 2022.
P.C.
1] Not on board. Upon mentioning taken on board.
2] Similar petitions have been heard and judgment is
reserved. Therefore, these petitions to be listed on
11.04.2022.
3] Until the next date, no further steps to be taken on the
impugned notices issued under Section 148 of Income Tax Act, 1961.
(N.R. BORKAR, J.) (K.R. SHRIRAM, J.) Dinesh Sherla 1/1