Bombay High Court
Pr. Commissioner Of Income Tax 19 Mumbai vs Pradeep N. Shah on 9 March, 2022
Bench: K.R. Shriram, N.J. Jamadar
Digitally
signed by 1/5 903-ITXAl-689-20.doc
MEERA
MEERA MAHESH
MAHESH JADHAV
JADHAV Date:
2022.03.11 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
10:41:23
+0530 ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL (L) NO.689 OF 2020
Pr. Commissioner of Income Tax 19 Mumbai ....Appellant
V/s.
Pradeep N. Shah ...Respondent
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Mr. Shyam Walve for Appellant Ms Namrata Kasale a/w Ms Rashmi Vyas for Respondent in ITXA/1010/2022 and ITXA/1018/2022 Ms Aasifa Khan for Respondent in ITXAL/6093/2021, ITXAL/13560/2021, ITXAL/13621/2021 and ITXAL/13625/2021 Mr Nishit M Gandhi a/w Ms Akshita Bhandari for Respondent in ITXAL/10022/2021 Mr Jitendra Singh a/w Ms Neha Paranjpe and Mr Om Kandalkar for Respondent in ITXAL/10659/2021 and ITXAL/10660/2021 Mr Sameer Dalal for Respondent in ITXAL/12487/2021 Ms Rutuja N Pawar a/w Ms Hetal Laghave for Respondent in ITXAL/14267/2021, ITXAL/26226/2021, ITXAL/26229/2021 and ITXAL/26238/2021.
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CORAM : K.R. SHRIRAM & N.J. JAMADAR, JJ DATED : 9th MARCH 2022 P.C. :
1 Mr. Walve states that the proposed substantial question 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. J. JAMADAR, 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