Bombay High Court
Upendra P. Dadia vs Assistant Commissioner Of Income Tax ... on 23 June, 2021
Author: Abhay Ahuja
Bench: Sunil P. Deshmukh, Abhay Ahuja
1 1. ITXA 1991-11.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO.1991 OF 2011
WITH
INCOME TAX APPEAL NO. 2053 OF 2011
WITH
INCOME TAX APPEAL NO. 2063 OF 2011
Upendra P. Dadia ... Appellant
Versus
Asst. Commissioner of Income-Tax,
Central Circle 3, Mumbai & Ors. ... Respondents
Mr. V. S. Hadade, Advocate for Appellant.
Mr. P. C. Chhotary, Advocate for Respondents
CORAM :- SUNIL P. DESHMUKH &
ABHAY AHUJA, JJ.
DATE :- 23RD JUNE, 2021 (THROUGH VIDEO CONFERENCING) P. C. :-
1. Learned Counsel for the appellant, on instructions, seeks leave to withdraw the appeal. Learned Counsel for respondents has no particular objection. Leave granted. Income Tax appeal is disposed of as withdrawn.
2. Refund of Court-fees as per rules.
(ABHAY AHUJA, J.) (SUNIL P. DESHMUKH, J.) Nikita Gadgil 1 of 1 ::: Uploaded on - 23/06/2021 ::: Downloaded on - 17/09/2021 20:53:06 :::