PANABYTE TECHNOLOGIES LIMITED vs. DEPUTY COMMISSIONER OF INCOME TAX-CENTRAL CIRCLE 6(4), MUMBAI AND ORS.

1/1 904-aswp-4741-2024.doc IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION WRIT PETITION NO. 4741 OF 2024 Panabyte Technologies Limited …Petitioner Versus Deputy Commissioner of Income Tax-Central Circle-6(4), Mumbai & Ors. …Respondents Ms. Radha Halbe for Petitioner. Ms. Swapna Gokhale for Respondents-Revenue. CORAM: K. R. SHRIRAM & DR. NEELA GOKHALE, JJ. DATED: 10th April 2024 PC:- 1. In the order dated 1st April 2024, at the end of paragraph no. 6, the following line to be inserted : “Consequential assessment orders, demand orders and penalty notices, etc. are also quashed and set aside.” 2. Rest of the order remains unaltered. 3. Original order to be corrected accordingly. (DR. NEELA GOKHALE, J.) (K. R. SHRIRAM, J.) Gitalaxmi GITALAXMI KRISHNA KOTAWADEKAR Digitally signed by GITALAXMI KRISHNA KOTAWADEKAR Date: 2024.04.10 16:00:19 +0545