Bombay High Court
Ngc Network Asia Llc vs Deputy Commissioner Of Income Tax, ... on 4 January, 2019
Author: M.S.Karnik
Bench: Akil Kureshi, M.S.Karnik
Priya Soparkar 1 31 itxa 1250-16 and nob tob itxa 1456-16-o
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO.1250 OF 2016
WITH
INCOME TAX APPEAL NO.1456 OF 2016
NGC Network Asia LLC ... Appellant
V/s.
Deputy Commissioner of Income Tax ... Respondent
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Mr.Porus Kaka, Senior counsel with Mr.Divesh Chawla i/by
Mr.Atul Jasani for the Appellant.
Mr.N.C.Mohanty for the Respondent.
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CORAM : AKIL KURESHI AND
M.S.KARNIK, JJ.
DATE : JANUARY 04, 2019.
P.C.:-
1. Tax appeal No.1456 of 2016 is not on board. Upon mentioning taken on board.
2. Learned counsel for the appellant-assessee stated that the Tribunal has allowed the assessee's rectification application and recalled the judgment which is impugned in these tax appeals. ::: Uploaded on - 07/01/2019 ::: Downloaded on - 10/01/2019 05:31:42 :::
Priya Soparkar 2 31 itxa 1250-16 and nob tob itxa 1456-16-o In that view of the matter we grant permission to withdraw the appeals. The Appeals are disposed of as withdrawn.
(M.S.KARNIK,J.) (AKIL KURESHI,J.) ....
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