HARI MULCHAND BHATIA AY 2020 21 vs. Assistant Commissioner of Income Tax Central Circle 1 Thane

7 wp3759-26.doc IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION WRIT PETITION NO. 3759 OF 2026 Hari Mulchand Bhatia …Petitioner Versus Assistant Commissioner of Income Tax Central Circle – 1, Thane & Ors. …Respondents Mr. Sham V. Walve a/w Mr.Sameer Dalal a/w Mr.Bhavik Chheda a/w Mr.Tarang Mehta, Advocates for the Petitioner. Mr.Ashok Kotangle a/w Mr.Unnayan G.Dhale a/w Mr.Suresh Kabra a/w Mr.Pravin Parghane, Advocates for the Respondents. CORAM: B. P. COLABAWALLA & FIRDOSH P. POONIWALLA, JJ. DATE: MARCH 25, 2026 P. C. 1. The above Writ Petition relates to A.Y. 2020 – 21 and is filed seeking the following reliefs: “a) Issue a Writ of Certiorari or Writ in the nature of Certiorari or any other appropriate Writ, Order or Direction under Article 226 of the Constitution of India calling for all records of the Petitioner’s case and after going into the legality and propriety thereof, to quash and set aside the Impugned Notice dated 14.09.2023 issued u/s 148 of the Act (Ex. C) and the Assessment Order dated 26.02.2025 (Ex. M); b) Issue a Writ of Prohibition or any other appropriate Writ, Order, Direction in nature of Prohibition under Article 226 of Page 1 of 4 MARCH 25, 2026 Mohite TRUSHA TUSHAR MOHITE Digitally signed by TRUSHA TUSHAR MOHITE Date: 2026.03.26 16:58:29 +0530 7 wp3759-26.doc the Constitution of India ordering the Respondents herein to permanently refrain from giving effect to and/or proceeding further by way of re-assessment or otherwise in any manner in respect of the Impugned Notice dated 14.09.2023 issued u/s 148 of the Act (Ex. C) and the Assessment Order dated 26.02.2025 (Ex. M) and any consequential action thereof;” 2. Mr. Walve, the learned counsel for the Petitioner, fairly pointed out that the Petitioner has filed an Appeal challenging the impugned Assessment Order, which is pending before the Commissioner of Income Tax (Appeals) (‘CIT Appeals’). He relies on the decision of this Court in Shantilal Prabhudas & Co. vs. Income-tax Officer [2025] 175 taxmann.com 303 (Bombay) wherein under similar circumstances, this Court had directed the parties to pursue its Appeal already filed against the impugned Assessment Order and expressly kept open all contentions while observing that, until the Appeal is decided, the impugned Assessment Order would not be acted upon. 3. Mr. Kotangle, the learned counsel for the Respondents, does not dispute the said position and the fact that the Appeal is yet to be decided. 4. Since, it is fairly conceded at the bar that the Appeal is pending, we dispose the above Petition by passing the following order: - Page 2 of 4 MARCH 25, 2026 Mohite 7 wp3759-26.doc (a) The Petitioner shall pursue its Appeal already filed before the CIT Appeals against the impugned Notice issued under Section 148,