MOHAN LIFESPACES LLP AY 2021 22 vs. ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 1 THANE AND ORS

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IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION WRIT PETITION NO.2149 OF 2026 Mohan Lifespaces LLP .. Petitioner. Versus Assistant Commissioner of Income Tax Central Circle 1, Thane & Others .. Respondents Adv. Sham Walve with Adv. Bhavik Chheda, Adv. Tarang Mehta and Adv. Disha Mehta i/b. Sameer Dalal, for the Petitioner. Adv. Ashok Kotangle with Adv. Suresh Kabra, Adv. Smita Thakur, Adv. Kishore Walanju with Adv. Nikhil Kamble, for Respondents-Revenue.

CORAM: B. P. COLABAWALLA & FIRDOSH P. POONIWALLA, JJ. DATE: FEBRUARY 16, 2026 P. C. 1 The above Writ Petition relates to A.Y. 2021 – 22 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 l egality 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 16.03.2025 (Ex. N); FEBRUARY 16, 2026 S.R.JOSHI SMITA RAJNIKANT JOSHI SMITA RAJNIKANT JOSHI Date: 2026.02.20 10:20:27 +0530

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b) Issue a Writ of Prohibition or any other appropriate Writ, Order, Direction in nature of Prohibition under Article 226 of 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 16.03.2025 (Ex. N) 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. 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.

3 Since, it is fairly conceded at the bar that the Appeal is pending, we dispose the above Petition by passing the following order: - FEBRUARY 16, 2026 S.R.JOSHI

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(a) The Petitioner shall pursue its Appeal already filed before the CIT Appeals against the impugned Notice issued under Section 148, as well as the impugned Assessment Order.

(b) All contentions challenging the impugned Notice and the Assessment Order, on all grounds available to the Petitioner, including the ones raised in the present Writ Petition are kept open to be agitated before the CIT Appeals. (c) Until the Appeal before CIT Appeals is decided, the impugned Assessment Order shall not be acted upon. 4 It is once again clarified that all contentions of all parties are expressly kept open to be agitated before the CIT Appeals and which shall be decided by the CIT Appeals on its own merits and in accordance with law. 5 The Writ Petition is disposed of in the aforesaid terms. However, there shall be no order as to costs. 6 This order will be 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.] FEBRUARY 16, 2026 S.R.JOSHI