Bombay High Court
Parle Biscuits Private Limited vs Deputy Commissioner Of Income ... on 27 November, 2025
Author: M.S. Sonak
Bench: M.S. Sonak
2025:BHC-OS:22681-DB
Digitally 904-ITXA-630-2025 (OS).DOCX
signed by
PALLAVI
PALLAVI MAHENDRA
MAHENDRA WARGAONKAR
WARGAONKAR Date:
2025.11.28
Pallavi
15:28:51
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL(IT) NO. 630 OF 2025
Parle Biscuits Private Limited ...Appellant
Versus
Deputy Commissioner of Income
Tax-2(3)(1), Mumbai ...Respondent
______________________________________________________
Mr. Paras Savla (V.C.), a/w Harsh Shah, Rajnandini Shukla
and Pratik Poddar for Appellant.
______________________________________________________
CORAM : M.S. Sonak &
Advait M. Sethna, JJ.
DATED : 27 November 2025 P.C.:-
1. Ms. Paras Savla, learned counsel for the Appellant states that the dispute involved in this Appeal is already settled under The Direct Tax Vivad se Viswas Scheme, 2024.
Accordingly, she craves leave to withdraw this Appeal.
2. Leave is granted. The Appeal is disposed of as withdrawn by leaving the questions of law raised therein open.
3. The Appellant shall be entitled to refund of Court fees according to the Rules.
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