Bombay High Court
Sumitomo Mitsui Banking Corporation vs The Deputy Director Of Income Tax ... on 15 March, 2021
Author: Abhay Ahuja
Bench: S. P. Deshmukh, Abhay Ahuja
13 - ITXA. 222, 75 - 2013, 1285, 1249 - 2012
VPH
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
Digitally
signed by INCOME TAX APPEAL No. 222 OF 2013
Vinayak Vinayak
Halemath
P. WITH
P. INCOME TAX APPEAL No. 75 OF 2013
Halemath Date:
2021.03.16
15:41:24 WITH
+0530 INCOME TAX APPEAL No. 1285 OF 2012
WITH
INCOME TAX APPEAL No. 1249 OF 2012
Sumitomo Mitsui Banking Corporation
(earlier known as Sakura Bank Ltd.) ... Appellant
Vs.
The Deputy Director of Income Tax,
(International Taxation - 2(1) ... Respondent
***
Mr. Atul Jasnani, for the Appellant.
Mr. Arvind Pinto, for the Respondent.
***
CORAM : S. P. DESHMUKH &
ABHAY AHUJA, JJ.
DATE : MARCH 15, 2021
PC :
1. The learned counsel appearing for the Appellants, on instructions, seeks leave to withdraw the appeals. The learned counsel appearing for the Revenue has no particular objection. Leave is granted. The income tax appeals are disposed of as withdrawn.
2. Refund of Court-Fees as per rules.
Sd/- Sd/-
[ABHAY AHUJA, J.] [S. P. DESHMUKH, J.]