Bombay High Court
The Principal Commissioner Of Customs ... vs Om Freight Forwarders Pvt Ltd on 5 March, 2022
Author: N.J. Jamadar
Bench: K.R. Shriram, N.J. Jamadar
Digitally
signed by
GAURI 1/4 IA-734-2019.doc
GAURI AMIT
AMIT GAEKWAD
GAEKWAD Date:
2022.03.07
10:51:25 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
+0530
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO.734 OF 2019
IN
CUSTOMS APPEAL NO.43 OF 2019
The Principal Commissioner of
Customs (General) ....Applicant/Appellant
V/s.
Vrundavan Exports ....Respondent
WITH
INTERIM APPLICATION NO.1190 OF 2019
IN
INCOME TAX APPEAL (L) NO.2597 OF 2019
Jalal J. Sahai ....Applicant/Appellant
V/s.
Union of India and Anr. ....Respondents
WITH
INTERIM APPLICATION NO.1354 OF 2019
IN
CUSTOMS APPEAL (L) NO.49 OF 2019
Subhash Chandra Oberoi ....Applicant/Appellant
V/s.
The Commissioner of Customs (Import) ....Respondent
WITH
INTERIM APPLICATION NO.1513 OF 2019
IN
INCOME TAX APPEAL (L) NO.2597 OF 2019
Jalal J. Sahai ....Applicant/Appellant
V/s.
Union of India and Anr. ....Respondent
WITH
INTERIM APPLICATION NO.1688 OF 2019
IN
CUSTOMS APPEAL NO.2 OF 2020
The Principal Commissioner of
Customs (General) ....Applicant/Appellant
V/s.
Om Freight Forwarders Pvt. Ltd. ....Respondent
Gauri Gaekwad
2/4 IA-734-2019.doc
WITH
INTERIM APPLICATION NO.1779 OF 2019
IN
INCOME TAX APPEAL (L) NO.2596 OF 2019
Harry Inder Dhaul ....Applicant/Appellant
V/s.
Pr. Commissioner of Income Tax - 12 ....Respondent
WITH
INTERIM APPLICATION NO.2136 OF 2019
IN
INCOME TAX APPEAL NO.2509 OF 2018
Pr. Commissioner of Income Tax, Central - 3 ....Applicant/Appellant
V/s.
V.R. Construction P. Ltd. ....Respondent
WITH
INTERIM APPLICATION NO.89 OF 2020
IN
INCOME TAX APPEAL NO.50 OF 2018
Commissioner of Income Tax, LTU ....Applicant/Appellant
V/s.
Reliance Industries Limited ....Respondent
WITH
INTERIM APPLICATION NO.90 OF 2020
IN
INCOME TAX APPEAL NO.28 OF 2018
Commissioner of Income Tax, LTU ....Applicant/Appellant
V/s.
Reliance Industries Limited ....Respondent
WITH
INTERIM APPLICATION NO.91 OF 2020
IN
INCOME TAX APPEAL NO.66 OF 2018
Commissioner of Income Tax, LTU ....Applicant/Appellant
V/s.
Reliance Industries Limited ....Respondent
WITH
INTERIM APPLICATION NO.167 OF 2020
IN
INCOME TAX APPEAL (L) NO.2715 OF 2019
Gauri Gaekwad
3/4 IA-734-2019.doc
Piramal Glass Private Limited ....Applicant/Appellant
V/s.
The Assistant Commissioner of
Income Tax - 7(3)(2) ....Respondent
WITH
INTERIM APPLICATION NO.169 OF 2020
IN
INCOME TAX APPEAL (L) NO.2717 OF 2019
Piramal Glass Private Limited ....Applicant/Appellant
V/s.
The Assistant Commissioner of
Income Tax - 7(3)(2) ....Respondent
WITH
INTERIM APPLICATION NO.171 OF 2020
IN
INCOME TAX APPEAL (L) NO.2716 OF 2019
Piramal Glass Private Limited ....Applicant/Appellant
V/s.
The Assistant Commissioner of
Income Tax - 7(3)(2) ....Respondent
WITH
INTERIM APPLICATION NO.172 OF 2020
IN
INCOME TAX APPEAL (L) NO.2718 OF 2019
Piramal Glass Private Limited ....Applicant/Appellant
V/s.
The Assistant Commissioner of
Income Tax - 7(3)(2) ....Respondent
WITH
INTERIM APPLICATION NO.2020 OF 2020
IN
MAHARASHTRA VALUE ADDED TAX APPEAL (L) NO.10 OF 2019
Additional Commissioner of Sales
Tax, VAT III, Mumbai ....Applicant/Appellant
V/s.
M/s. Sanman Trade Impex Limited ....Respondent
----
Gauri Gaekwad
4/4 IA-734-2019.doc
CORAM : K.R. SHRIRAM &
N.J. JAMADAR, JJ.
(IN CHAMBER) DATED : 5th MARCH 2022 P.C. :
1 Suo motu called for speaking to the minutes. 2 In the order dated 25th February 2022 passed in above matters, in the cause title, the words "ORDINARY ORIGINAL APPELLATE JURISDICTION" to be corrected to read as "ORDINARY ORIGINAL CIVIL JURISDICTION".
3 Rest of the orders remain unaltered. Original orders to be corrected accordingly.
(N.J. JAMADAR, J.) (K.R. SHRIRAM, J.) Gauri Gaekwad