Bombay High Court
Pr. Commissioner Of Income Tax, ... vs Capgemini India Pvt Ltd on 18 February, 2019
Author: M.S.Sanklecha
Bench: Akil Kureshi, M.S.Sanklecha
itxa-1488-2016
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO. 1488 OF 2016
The Pr. Commissioner of Income Tax-14 .. Appellant.
v/s.
M/s. Capgemini India Ltd., .. Respondent.
Mr. Suresh Kumar, for the Appellant.
Mr. Nishant Thakkar with Ms. Jasmin Amalsadwala i/b. PDS Legal, for the
Respondent.
CORAM: AKIL KURESHI &
M.S.SANKLECHA, JJ.
DATE : 18th FEBRUARY, 2019.
P.C:-
Heard.
2 Appeal admitted on the following substantial question of law:-
" Whether on the facts and circumstances of the case and in law, the Tribunal was right in holding that M/s. Infosys Technologies Ltd and M/s. Wipro Ltd., should be removed from the final list of comparables?"
3 Registry is directed to communicate copy of this order to the Tribunal. This would enable the Tribunal to keep papers and proceedings relating to the present appeal available, to be produced when sought for by the Court.
Mr. Thakkar, learned Counsel waives service for the Respondent.
(M.S.SANKLECHA,J.) (AKIL KURESHI,J.)
S.R.JOSHI 1 of 1
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