Bombay High Court
Pr. Commissioner Of Income Tax-23 vs Jewelry Unlimited on 28 March, 2022
Bench: K.R. Shriram, N.R. Borkar
Digitally
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MEERA
MEERA MAHESH
MAHESH JADHAV
JADHAV Date:
2022.03.29
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
16:07:39
+0530
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO. 1293 OF 2019
The Pr .Commissioner of Income Tax -19 Mumbai ....Appellant
V/s.
Haresh Sohanraj Jain ...Respondent
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Mr. Sham V. Walve for Appellant in all the appeals Mr. Jitendra Singh for Respondent in ITXA/3120/2019 & ITXA/1976/2019 Mr. Upendra Lokegaonkar i/b Mint & Confreres for Respondent in ITXA/1206/2019 Mr. Sameer Dalat for Respondent in ITXA/383/2020 & ITXA/735/2020 Mr. Ajay Sing for Respondent in ITXA/313/2021 & ITXA/2056/2019 Ms Aasifa Khan for Respondent in ITXA/2496/2019
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CORAM : K.R. SHRIRAM &
N.R. BORKAR, JJ
DATED : 28th MARCH 2022
Meera Jadhav
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P.C. :
1. Mr. Walve states that the proposed substantial questions of law in these appeals are squarely covered in the order of The Principal Commissioner of Income Tax - 17 vs. M/s. Moammad Haji Adam & Co. 1 and Principal Commissioner of Income Tax, Central - 4 vs. M/s. Paramshakti Distributors Pvt. Ltd.2 and therefore the appeals can be disposed.
2. Appeals accordingly disposed.
(N. R. BORKAR, J.) (K.R. SHRIRAM, J.) 1 Income Tax Appeal No.1004 of 2016 dated 11th February, 2019 2 Income Tax Appeal No.413 of 2017 dated 15th July, 2019 Meera Jadhav