Bombay High Court
Pr. Commissioner Of Income Tax-10 vs M/S. Pizi Marketing Services Pvt. Ltd. ... on 3 September, 2019
Author: Nitin Jamdar
Bench: M.S.Sanklecha, Nitin Jamdar
itxa-764-2017
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO.764 OF 2017
Pr. Commissioner of Income Tax-10 .. Appellant.
v/s.
M/s. PIZI Marketing Services Pvt. Ltd., .. Respondent.
Mr. Akhileshwar Sharma, for the Appellant.
Mr. J. D. Mistri, Sr. Advocate with Mr. Madhur Agarwal i/b. Mr. A. K.
Jasani, for the Respondent.
CORAM: M.S.SANKLECHA &
NITIN JAMDAR, JJ.
DATE : 3rd SEPTEMBER, 2019.
P.C:-
Heard.
2 This Appeal relates to Assessment Year 2008-09.
3 Appeal admitted on the following substantial question of law:-
" Whether on the facts and circumstances of the case and in law, the Tribunal was justified in holding pre incorporation loss/ expenditure can be allowed to the assessee?"
4 Registry is directed to communicate copy of this order to the Tribunal. This would enable the Tribunal to keep papers and proceedings relating to the present appeal available, to be produced when sought for by the Court.
Mr. Mistri, learned Senior Counsel waives service for the Respondent.
(NITIN JAMDAR,J.) (M.S.SANKLECHA,J.)
S.R.JOSHI 1 of 1
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