Bombay High Court
Bajaj Auto Limited vs Dy Commissioner Of Income ... on 29 June, 2022
Author: Abhay Ahuja
Bench: Dhiraj Singh Thakur, Abhay Ahuja
Digitally
signed by
RUSHIKESH
RUSHIKESH V PATIL
V PATIL Date:
2022.07.04
17:36:51
+0530
203 ITXA.505.2003 OS.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO. 505 OF 2003
Bajaj Auto Limited .. Appellant
Versus
Deputy Commissioner of Income Tax,
Special Range - 43, Mumbai .. Respondent
WITH
INCOME TAX APPEAL NO. 439 OF 2003
WITH
INCOME TAX APPEAL NO. 440 OF 2003
WITH
INCOME TAX APPEAL NO. 433 OF 2003
WITH
INCOME TAX APPEAL NO. 434 OF 2003
WITH
INCOME TAX APPEAL NO. 435 OF 2003
WITH
INCOME TAX APPEAL NO. 436 OF 2003
WITH
INCOME TAX APPEAL NO. 447 OF 2003
WITH
INCOME TAX APPEAL NO. 448 OF 2003
WITH
INCOME TAX APPEAL NO. 449 OF 2003
WITH
INCOME TAX APPEAL NO. 450 OF 2003
WITH
INCOME TAX APPEAL NO. 451 OF 2003
WITH
INCOME TAX APPEAL NO. 452 OF 2003
WITH
INCOME TAX APPEAL NO. 156 OF 2003
****
Ms. Vasanti B. Patel, Advocate for the Appellant, in ITXA/505/2003.
Mr. Raj Darak, Advocate for the Appellant in ITXA/439/2003,
R.V. Patil 1 of 2
203 ITXA.505.2003 OS.doc
ITXA/440/2003, ITXA/434/2003, ITXA/435/2003, ITXA/436/2003,
ITXA/447/2003, ITXA/448/2003, ITXA/449/2003, ITXA/450/2003,
ITXA/451/2003, ITXA/452/2003 & ITXA/456/2003.
Mr. Suresh Kumar, Advocate for the Respondents.
****
CORAM : DHIRAJ SINGH THAKUR AND
ABHAY AHUJA, JJ.
DATE : 29th JUNE, 2022. P.C: . Learned Counsel for the Appellant seeks time to take instructions. Time is granted.
2. List for hearing in the week commencing from 18th July, 2022.
(ABHAY AHUJA, J.) (DHIRAJ SINGH THAKUR, J.) R.V. Patil 2 of 2