Bombay High Court
Rishi R. Oswal (Appellant) vs The Commissioner Of Income Tax -10 on 1 July, 2021
Author: Abhay Ahuja
Bench: Sunil P. Deshmukh, Abhay Ahuja
1 2-ITXA 670-15 @ Others.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO.670 OF 2015
AND
INCOME TAX APPEAL NO.873 OF 2015
Shri Ratanchand J. Oswal ] ... Appellant
Versus
The Commissioner of Income-tax-10 & Anr. ] ... Respondents
AND
INCOME TAX APPEAL NO.877 OF 2015
AND
INCOME TAX APPEAL NO.880 OF 2015
AND
INCOME TAX APPEAL NO.1293 OF 2015
Shri Rishi R. Oswal ] ... Appellant
Versus
The Commissioner of Income-tax-10 & Anr. ] ... Respondents
AND
INCOME TAX APPEAL NO.704 OF 2015
Mrs. Rasila R. Oswal ] ... Appellant
Versus
The Commissioner of Income-tax-10 & Anr. ] ... Respondents
Ms. Sashi Tulsiyan i/b Mr. Prem C. Tripathi for Appellant.
Mr. Arvind Pinto for Respondents.
CORAM :- SUNIL P. DESHMUKH &
ABHAY AHUJA, JJ.
DATE :- 01 JULY, 2021 (THROUGH VIDEO CONFERENCING) URS 1 of 2 ::: Uploaded on - 01/07/2021 ::: Downloaded on - 19/09/2021 02:56:13 ::: 2 2-ITXA 670-15 @ Others.odt P. C. :-
1. Learned Counsel for the appellants, on instructions, seeks leave to withdraw the appeals. Learned Counsel for respondents has no particular objection. Leave granted. Income Tax appeals are disposed of as withdrawn.
2. Refund of Court-fees as per rules.
(ABHAY AHUJA, J.) (SUNIL P. DESHMUKH, J.) URS 2 of 2 ::: Uploaded on - 01/07/2021 ::: Downloaded on - 19/09/2021 02:56:13 :::