Bombay High Court
Healty And Grsham (I) Pvt Ltd vs The Dcit 2(1),Mum on 8 April, 2021
Author: Abhay Ahuja
Bench: Sunil P.Deshmukh, Abhay Ahuja
3itxa441.doc
ssp
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO. 441 OF 2006
Healthy and Gresham (I) Pvt.Ltd. ...Appellant
vs.
Commissioner of Income Tax ...Respondent
Mr.K. Gopal a/w Neha Paranjape for the Appellant
Mr.Ashok Kotangle for the respondent
CORAM : SUNIL P.DESHMUKH AND
ABHAY AHUJA, JJ.
(THROUGH VIDEO CONFERENCING) DATE : APRIL 8, 2021.
P. C. :
. The learned counsel for the Appellant on instructions seeks leave to withdraw the Appeal. Learned counsel for the Revenue has no particular objection. Leave granted.
2 Appeal disposed of as withdrawn.
3 Court fee be refunded as per the rules.
[ ABHAY AHUJA, J.] [ SUNIL P.DESHMUKH, J.] 1/1 ::: Uploaded on - 08/04/2021 ::: Downloaded on - 05/09/2021 22:31:27 :::