Bombay High Court
Pr. Commissioner Of Income Tax- 6, ... vs Balbir Power Pvt.Ltd.(Formerly Balbir ... on 23 March, 2022
Author: N.R.Borkar
Bench: K.R. Shriram, N.R.Borkar
Digitally signed
by CHITRA
CHITRA SANJAY
SANJAY SONAWANE
SONAWANE Date:
2022.03.25
1 905-ITXA-68-2020.odt
18:03:24 +0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO.68 OF 2020
Pr. Commissioner of Income Tax-6
Mumbai .... Petitioner.
Vs.
Balbir Power Pvt.Ltd.
(formerly Balbir Resorts (P)Ltd. .... Respondent.
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Mr. Sham V. Walve, Advocate for appellant.
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CORAM : K.R. SHRIRAM &
N.R.BORKAR, JJ.
DATE : 23rd MARCH, 2022. P.C.:
1. Mr.Sham V. Walve, learned counsel for the appellant states that the Assessee has settled the matter under Direct Taxes Vivad se Vishwas Scheme, 2020. Hence, seeks leave of the Court to withdraw the appeal.
2. Appeal dismissed as withdrawn.
3. Refund of Court fees, if any, in accordance with Rules.
(N.R. BORKAR, J.) (K.R.SHRIRAM, J.) Chitra Sonawane 2 905-ITXA-68-2020.odt Chitra Sonawane