Bombay High Court
Navneet Publications (India) Ltd vs The Adl Commissioner Of ... on 31 March, 2021
Author: Abhay Ahuja
Bench: S.P.Deshmukh, Abhay Ahuja
2itxa4.doc
ssp
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO.4 OF 2007
WITH
INCOME TAX APPEAL NO.173 OF 2006
WITH
INCOME TAX APPEAL NO.100 OF 2006
Navneet Publications (India) Ltd. ...Appellant
vs.
The Asst.Commissioner Income
Tax, Circle 7(1),Mumbai & Anr. ...Respondents
Mr.Rahul Hakani a/w Sameer Dalal i/b Ajay Singh for the Appellant
Mr.N.C.Mohanty for the respondents
CORAM : S.P.DESHMUKH AND
ABHAY AHUJA, JJ.
DATE : MARCH 31, 2021. P. C. : . The learned counsel for the Appellant on instructions seeks
leave to withdraw the Appeals. Learned counsel for the Revenue has no particular objection. Leave granted.
2 Appeals disposed of as withdrawn.
3 Court fee be refunded as per the rules.
[ ABHAY AHUJA, J.] [ S.P.DESHMUKH, J.] 1/1