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Bombay High Court

Principal Commissioner Of Income Tax-8 vs M/S. Quest Investment Advisors Pvt. Ltd on 29 August, 2018

Author: B. P. Colabawalla

Bench: S. C. Dharmadhikari, B. P. Colabawalla

                                                               5.itxa.360.16..doc




                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              ORDINARY ORIGINAL CIVIL JURISDICTION
                                INCOME TAX APPEAL NO. 360 OF 2016

                   Principal Commissioner of Income-Tax-
                   8, Mumbai                                      ..Appellant
                          Vs.
                   M/s. Quest Investment Advisors Pvt Ltd         ..Respondent


                   Mr. N. C. Mohanty, for the Appellant.
                   Mr. Ravindra Poojary I/b Mr. A. R. Singh, for the Respondent.
 Anjali
 Tushar
 Aswale                              CORAM:-S. C. DHARMADHIKARI &
                                             B. P. COLABAWALLA, JJ.

Digitally signed by Anjali Tushar DATE :- AUGUST 29, 2018.

Date: 2018.08.31 11:48:27 +0530 P. C.:

Mr. Mohanty, the learned counsel for the Appellant, on instructions, states that the Revenue is not desirous of prosecuting this Appeal in the light of the Communication from the Principal Commissioner of Income Tax (8), Aaykar Bhuvan, Mumbai-20. A copy of this Communication addressed to Mr. N. C. Mohanty is taken on record and marked "X" for identification. The Appeal is disposed of as withdrawn. ( B. P. COLABAWALLA, J. ) ( S. C. DHARMADHIKARI, J. ) Aswale 1/1