Bombay High Court
The Pr.Commissioner Of Income Tax-14 vs Infrastructure Leasing And Financial ... on 12 September, 2018
Author: B.P. Colabawalla
Bench: S.C. Dharmadhikari, B.P. Colabawalla
ITXA607.16.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Syed ORDINARY ORIGINAL CIVIL JURISDICTION
Rehmat
Pasha INCOME TAX APPEAL NO. 607 OF 2016
Digitally signed Principal Commissioner of Income
by Syed Rehmat
Pasha Tax-14 ... Appellant
Date:
2018.09.14
15:45:22 +0530 Vs
Infrastructure Leasing & Fiancial
Services Ltd. ... Respondent
Mr. Suresh Kumar for the Appellant.
Mr. Sameer G. Dalal for the Respondent.
CORAM : S.C. DHARMADHIKARI &
B.P. COLABAWALLA, JJ.
WEDNESDAY, 12TH SEPTEMBER, 2018 P.C. :
1 Mr. Suresh Kumar says that in the light of the Revenue Circular and bearing in mind the low tax effect, he has instructions of withdraw the appeal. In view of these instructions and the statement of Mr. Suresh Kumar, the appeal is disposed of as withdrawn, but with a clarification that the proposed questions and stated to be of law are kept open for being raised and considered in an appropriate case. Refund of Court fees as per Rules.
B.P. COLABAWALLA, J. S.C. DHARMADHIKARI, J. SRP 1/1