Bombay High Court
Pr. Commissioner Of Income Tax -6 vs Axis Ad Print Media (India) Ltd on 9 October, 2019
Author: Nitn Jamdar
Bench: M.S.Sanklecha, Nitn Jamdar
itxa-1824-2018-due course
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NOS. 1824 OF 2018
WITH
INCOME TAX APPEAL NOS.1835, 1839, 1844, 1888, 1902,
1924, 1925, 1936, 1783, 1997, 1763, 1766, 1878, 1994, 1854, 1856,
2002, 1883, 2019 & 1832 OF 2018
Mr. Suresh Kumar, Mr. Tejveer Singh, Mr. Akhileshwar Sharma, Mr. N. C.
Mohanty, Mr. Sham Walve, for the Appellant.
Mr. A. K. Jasani, Mr. Sanjiv M. Shah, Mr. Satendra Pandey, Mr. Jitendra
Singh, Mr. Jas Sanghavi, Ms. Namrata Kasale, Mr. Sameer Dalal, Mr. Tanzil
Padvekar, for the Respondents.
CORAM: M.S.SANKLECHA &
NITN JAMDAR, JJ.
DATE : 9th OCTOBER, 2019. P.C:-
In all these Appeals, the learned Counsel appearing for the Appellant states that, the Appeals do not stand covered by the CBDT Circular No. 17 of 2019 dated 8th August, 2019 issued by the Central Board of Direct Taxes.
2 Therefore, all these appeals to come up in its normal course.
(NITIN JAMDAR, J.) (M.S.SANKLECHA,J.)
S.R.JOSHI 1 of 1
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