Bombay High Court
Pr. Commissioner Of Income Tax-1 vs Syngenta India Ltd on 19 December, 2018
Author: M.S.Sanklecha
Bench: Akil Kureshi, M.S.Sanklecha
Priya Soparkar 1 51, 53, 54, 73, 75, 7695, 96, 98,100 itxa -o
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO.165 OF 2010
Director of Income-Tax ... Appellant
V/s.
Dresdner Bank AG ... Respondent
WITH
INCOME TAX APPEAL NO.1662 OF 2011
The Director of Income-Tax ... Appellant
V/s.
Morgan Stanley Investment Management ... Respondent
WITH
INCOME TAX APPEAL NO.1914 OF 2011
The Director of Income Tax ... Appellant
V/s.
M/s DBS Bank Limited ... Respondent
WITH
INCOME TAX APPEAL NO.720 OF 2016
Pr. Commissioner of Income Tax-15 ... Appellant
V/s.
M/s Novacare Drug and Specialties Pvt. Ltd. ... Respondent
WITH
INCOME TAX APPEAL NO.1553 OF 2016
Pr. Commissioner of Income Tax-15 ... Appellant
V/s.
Inventurus Knowledge Services Pvt. Ltd. ... Respondent
WITH
INCOME TAX APPEAL NO.1668 OF 2016
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Priya Soparkar 2 51, 53, 54, 73, 75, 7695, 96, 98,100 itxa -o
Pr. Commissioner of Income Tax-15 ... Appellant
V/s.
M Model Global Services Pvt. Ltd. ... Respondent
WITH
INCOME TAX APPEAL NO.300 OF 2018
Pr. Commissioner of Income Tax-1 ... Appellant
V/s.
Syngenta India Ltd. ... Respondent
WITH
INCOME TAX APPEAL NO.308 OF 2018
Pr. Commissioner of Income Tax-15 ... Appellant
V/s.
Saraswat Infotech Ltd ... Respondent
WITH
INCOME TAX APPEAL NO.624 OF 2018
Pr. Commissioner of Income Tax-1 ... Appellant
V/s.
Weizmann Ltd ... Respondent
WITH
INCOME TAX APPEAL NO.2830 OF 2018
Pr. Commissioner of Income Tax-2 ... Appellant
V/s.
Saturn Advisory Services Pvt Ltd. ... Respondent
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Mr.Suresh Kumar for the Appellants in all appeals.
Mr.Arjun Gupta i/by M/s Dave Girish & Co. for the Respondent
in ITXA No.165 of 2010.
Mr.Atul Jasani for the Respondent in ITXA Nos.1662 of 2011, 300
of 2018 and 624 of 2018.
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Priya Soparkar 3 51, 53, 54, 73, 75, 7695, 96, 98,100 itxa -o
Mr.Bharat Damodar i/by M/s Kanga & Co. for the Respondent in
ITXA No.1914 of 2011.
Ms.Rutuja Pawar i/by Mr.S.C.Tiwari for the Respondent in ITXA
No.1553 of 2016.
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CORAM : AKIL KURESHI AND
M.S.SANKLECHA, JJ.
DATE : DECEMBER 19, 2018. P.C.:-
1. These Appeals under Section 260-A of the Income Tax Act, 1961 (the Act) challenge the orders passed by the Income Tax Appellate Tribunal (the Tribunal).
2. Mr.Suresh Kumar, learned Counsel appearing for the Revenue states that he has been instructed not to press these appeals. This for the reason that the tax effect in each of these appeals is less than Rs.50 lakhs as provided in CBDT Circular No.3 of 2018 dated 11th July, 2018.
3. Accordingly, all these Appeals are dismissed as not pressed.
4. Refund of Court Fees, as per Rules.
(M.S.SANKLECHA,J.) (AKIL KURESHI,J.) ....
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