Bombay High Court
Ecgc Limited vs Assistant Commissioner Of Income Tax ... on 23 March, 2026
Author: B. P. Colabawalla
Bench: B. P. Colabawalla
15 wp1378-26.doc
TRUSHA IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TUSHAR
MOHITE ORDINARY ORIGINAL CIVIL JURISDICTION
Digitally signed by
TRUSHA TUSHAR
MOHITE
Date: 2026.03.24
19:52:10 +0530
WRIT PETITION NO.1378 OF 2026
EGCG Limited, Mumbai .. Petitioner
Versus
Assistant Commissioner of Income Tax,
Circle-3(1)(1), Mumbai and Ors. .. Respondents
Mr.Madhur Agrawal a/w Mr.Punit J. Shah i/b Mr.Atul K. Jasani,
Advocates for the Petitioner.
Mr.Arjun Gupta, Advocate for the Respondents.
CORAM: B. P. COLABAWALLA &
FIRDOSH P. POONIWALLA, JJ.
DATE: MARCH 23, 2026
P. C.
1. With the consent of the parties, heard the Writ Petition finally.
We place it on board for passing Orders on 30th March 2026.
2. We direct that in the meanwhile, there will be ad-interim relief in terms of prayer clause (d) which reads thus:
"d. that pending the hearing and final disposal of this petition the operation of the impugned order (Exhibit R) dated 21st March, 2025 passed by Respondent No. 2 and the impugned Page 1 of 2 MARCH 23, 2026 Mohite ::: Uploaded on - 24/03/2026 ::: Downloaded on - 24/03/2026 20:39:38 ::: 15 wp1378-26.doc notice of demand (Exhibit S) dated 21st March, 2025 issued by Respondent No. 2 for the assessment year 2023-24 be stayed and the Respondents, their successors in office, subordinates, servants and agents be restrained from taking any further steps."
3. Stand over to 30th March 2026 for passing Orders.
4. This order will be digitally signed by the Private Secretary/ Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.
[FIRDOSH P. POONIWALLA, J.] [B. P. COLABAWALLA, J.] Page 2 of 2 MARCH 23, 2026 Mohite ::: Uploaded on - 24/03/2026 ::: Downloaded on - 24/03/2026 20:39:38 :::