Bombay High Court
Pr.Commissioner Of Income Tax-5 vs Karp Impex Ltd on 3 December, 2019
Author: Nitin Jamdar
Bench: M.S. Sanklecha, Nitin Jamdar
JPP 1 20-itxa-1031.19--.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO. 1031 OF 2019
Pr. Commissioner of Income Tax. ... Appellant.
V/s.
Dhanlaxmi Fabrics Ltd. ... Respondent.
WITH
INCOME TAX APPEAL NOS.
1034/2019 1044/2019 1048/2019 1050/2019
1060/2019 1062/2019 1063/82019 1065/2019
1068/2019 1069/2019 1071/2019 1079/2019
1082/2019 1085/2019 1086/2019 1098/2019
1110/2019 1111/2019 1120/2019 1124/2019
1125/2019 1129/2019 1133/2019 1134/2019
1137/2019 1138/2019 1141/2019 1142/2019
1143/2019 1144/2019 1147/2019 1160/2019
1161/2019 1170/2019 1173/2019 1186/2019
1191/2019 1196/2019 1199/2019 1200/2019
1201/2019 1205/2019 1206/2019 1219/2019
1237/2019 1239/2019 1246/2019 1247/2019
1261/2019
WITH
INCOME TAX APPEAL (L) NO. 2808 OF 2018
WITH
INCOME TAX APPEAL (L) NO. 2872 OF 2018
Mr.Sham Walve, Mr.N.C.Mohanty, Mr.Suresh Kumar,
Mr.A.R.Malhotra and Mr.Arvind Pinto for the Appellant in
respective appeals.
Mr.Atul Jasani for the Resppondent in ITXA No.1050/2019.
Mr.Jas Sanghavi for the Respondent in ITXA No.1065/20189.
Ms.Heal Laghave with S.C.Tiwari for the Respondent in ITXA
No.1111/2019.
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JPP 2 20-itxa-1031.19--.doc
Mr.Upendra Lokegaonkar i/b. Mint & Confrers for the Respondent
in ITXA No.1206/2019.
Mr.T.N.Chandrassekar for the Respondent in ITXAL No.2808/2018.
CORAM : M.S. SANKLECHA AND
NITIN JAMDAR, JJ.
DATE : 3 December 2019. P.C. :
The learned Counsel appearing in support of these appeals state that all these appeals would not be covered by the Circular No.17 of 2019 dated 8 August 2019 issued by the Central Board for Direct Taxes.
2. In the above view, all these appeals would be taken up in its regular course.
(NITIN JAMDAR, J.) (M.S.SANKLECHA, J.) ::: Uploaded on - 05/12/2019 ::: Downloaded on - 05/12/2019 21:04:06 :::