Bombay High Court
Dit ( Exemptions), Mumbai vs The Synthetic And Rayon Textiles Export ... on 27 July, 2022
Author: Abhay Ahuja
Bench: Dhiraj Singh Thakur, Abhay Ahuja
Digitally
signed by
RUSHIKESH
RUSHIKESH V PATIL
V PATIL Date:
2022.07.27
18:51:50
+0530
902 ITXA.1168.2013 OS.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO. 1168 OF 2013
DIT (Exemptions), Mumbai .. Appellant
Versus
The Synthetic & Rayon Textiles Export
Promotion Council, Mumbai .. Respondent
****
Ms. Swapna Gokhale, Advocate for the Appellant.
Mr. Subhash S. Shetty, Advocate for the Respondent.
****
CORAM : DHIRAJ SINGH THAKUR AND
ABHAY AHUJA, JJ.
DATE : 27th JULY, 2022.
P.C:
. Learned Counsel for the Appellant seeks leave to withdraw the
appeal. Leave granted. Income Tax Appeal is disposed of as withdrawn.
2. Refund of Court-fees as per rules.
(ABHAY AHUJA, J.) (DHIRAJ SINGH THAKUR, J.)
R.V. Patil 1 of 1