Bombay High Court
Housing Development Finance ... vs Thedeputy Commissioner Of ... on 8 September, 2023
Author: N.K. Gokhale
Bench: K. R. Shriram, N.K. Gokhale
Digitally signed
by PURTI
PURTI PRASAD
PARAB
1/1 Mentioned Matter 1 - ITXA-58-2006 @ Ors.doc
PRASAD Date:
PARAB 2023.09.08
17:28:34 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
+0530
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO. 58 OF 2006
ALONGWITH
INCOME TAX APPEAL NO. 234 OF 2006
ALONGWITH
INCOME TAX APPEAL NO. 284 OF 2006
ALONGWITH
INCOME TAX APPEAL NO. 347 OF 2006
Housing Development Finance
Corporation Ltd. .....Appellant
Vs.
The Deputy Commissioner of
Income Tax, Spl. Range - 15, Mumbai .....Respondent
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Mr. Atul K. Jasani for Appellant.
Mr. Suresh Kumar for Respondent.
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CORAM : K. R. SHRIRAM AND
DR. N.K. GOKHALE, JJ.
DATED : 8th SEPTEMBER 2023 P.C. :
1. Not on board. Upon mentioning taken on board.
2. Mr. Jasani states consequent to the merger of appellant with HDFC Bank Ltd., the name of appellant has to be changed and seeks leave to amend the petition. Leave to amend the petition as per draft tendered is granted. Draft amendment is taken on record and marked "X" for identification. Amendment to be carried out and the amended petition to be served within two weeks.
(DR. N.K. GOKHALE, J.) (K. R. SHRIRAM, J.) Purti Parab ::: Uploaded on - 08/09/2023 ::: Downloaded on - 09/09/2023 08:38:52 :::