Bombay High Court
The Pr. Commissioner Of Income Tax-3 vs Videocon Industries Ltd on 12 July, 2023
Author: K.R. Shriram
Bench: K.R. Shriram
1/2 2-ITXA-434-2018.doc
Digitally
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
signed by
PURTI
PURTI PRASAD ORDINARY ORIGINAL CIVIL JURISDICTION
PRASAD PARAB
PARAB Date:
2023.07.12
18:20:07
+0530
INCOME TAX APPEAL NO. 434 OF 2018
The Principal Commissioner of Income
Tax - 3 ....Appellant
V/s.
Videocon Industries Ltd. ...Respondent
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Mr. Suresh Kumar for Appellant.
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CORAM : K.R. SHRIRAM &
FIRDOSH P. POONIWALLA, JJ.
DATED : 12th JULY 2023 P.C. :
1. Mr. Suresh Kumar states that in Income Tax Appeal No. 863 of 2017 the following order has been passed :
1. At the outset Mr. Pillai appearing for respondent states that the company is not in liquidation but National Company Law Tribunal (NCLT) has approved a resolution plan and seeks leave to suitably amend the cause title.
2. Leave to amend granted. Amendment to be carried out within one week.
3. Mr. Pillai states that the moratorium granted by NCLT originally is still in force. Mr. Suresh Kumar states the appeal be therefore stood over sine die because the Corporate Insolvency Resolution Process (CIRP) itself is under challenge before the Hon'ble Apex Court.
4. Adjourned sine die. Liberty to apply.
5. Reverification dispensed with.
2. Therefore, here also we grant two weeks time to appellant to amend the cause title and bring Resolution Professional on record. Amendment to be carried out and amended appeal to be served within two weeks.
Purti Parab
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2/2 2-ITXA-434-2018.doc
3. Adjourned sine die. Liberty to apply.
4. Re-verification dispensed with. (FIRDOSH P. POONIWALLA, J.) (K.R. SHRIRAM, J.) Purti Parab ::: Uploaded on - 12/07/2023 ::: Downloaded on - 13/07/2023 13:04:49 :::