Bombay High Court
Pr. Commissioner Of Income Tax Central- ... vs Cipla Ltd on 29 June, 2022
Author: Abhay Ahuja
Bench: Dhiraj Singh Thakur, Abhay Ahuja
22-ITXA-374-2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO. 374 OF 2018
Digitally
signed by
SHRADDHA Pr. Commissioner of Income Tax-1 .. Appellant
SHRADDHA KAMLESH
KAMLESH
TALEKAR
TALEKAR
Date:
Vs.
Cipla Ltd. .... Respondent
2022.07.04
16:17:55
+0530
****
Mr.Suresh Kumar for appellant.
Mr.Sanjay Udeshi with Mr. Netaji Gawde and Mr. Mehul Khetia i/b
Sanjay Udeshi & Co. for respondent.
CORAM : DHIRAJ SINGH THAKUR AND
ABHAY AHUJA, JJ.
DATE : 29th JUNE 2022
PC :
1. The learned counsel for the appellant states that the questions that have been proposed as substantial questions of law, were also a subject matter of consideration by a Co-ordinate Bench of this Court in the case of The Pr. Commissioner of Income Tax-2 Vs. Bank of India 1, which was dismissed vide order dated 4th April 2018.
2. It is stated that against the said decision, Revenue preferred S.L.P., which has since been admitted and is pending fnal decision. It is suggested that the issues in the present appeal be 1 Income Tax Appeal No.1249 of 2015 dt. 4-04-2018 Shraddha Talekar, PS 1/2 22-ITXA-374-2018.doc taken up for consideration after the decision of the Apex Court in the appeal fled by the Revenue.
3. Considering the request so made, we adjourn this appeal sine die. To be taken up after the decision by the Apex Court. [ABHAY AHUJA, J.] [DHIRAJ SINGH THAKUR, J.] Shraddha Talekar, PS 2/2