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Bombay High Court

Pr. Commissioner Of Income Tax -23 vs Dhfl Venture Capital Fund on 20 July, 2022

Bench: Dhiraj Singh Thakur, Abhay Ahuja

TAUSEEF
LAIQUEE
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TAUSEEF LAIQUEE
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Date: 2022.07.22      Tauseef                                       22-ITXA.565.2018.doc
11:19:11 +0530


                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              ORDINARY ORIGINAL CIVIL JURISDICTION
                      IN APPEAL UNDER SECTION 260A OF THE INCOME TAX ACT,
                                              1961

                                   INCOME TAX APPEAL NO.565 OF 2018

                      The Pr. Commissioner of Income Tax ...Appellant
                      23, Mumbai

                             Versus

                      DHFL Venture Capital Fund                    ...Respondent
                                                     ----------

Mr. Suresh Kumar for Appellant.

Mr. Atul K. Jasani for Respondent.

----------

                                        CORAM :       DHIRAJ SINGH THAKUR &
                                                      VALMIKI SA MENEZES, J.J.

                                        DATE     :    20th JULY 2022

                      P.C.

1. Mr. Jasani, learned counsel for the Respondent states that he has no instructions in the matter and that he would again intimate the Respondent regarding listing of this case.

2. List on 11th August 2022.

[VALMIKI SA MENEZES, J.] [DHIRAJ SINGH THAKUR, J.] 1/1