Bombay High Court
The Pr Commissioner Of Income Tax 9 vs M/S Future Value Retail Ltd on 15 January, 2019
Bench: Akil Kureshi, M.S. Sanklecha
9. os itxa 1047-1049-1073-290-1408-18.doc
R.M. AMBERKAR
(Private Secretary)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
O.O.C.J.
INCOME TAX APPEAL NO. 1047 OF 2016
WITH
INCOME TAX APPEAL NO. 1049 OF 2016
INCOME TAX APAPEAL NO. 1073 OF 2016
INCOME TAX APPEAL NO. 290 OF 2017
INCOME TAX APPEAL NO. 1408 OF 2018
Pr. Commissioner of Income Tax - 9 .. Appellant
Vs
M/s. Future Media (India) Ltd .. Respondent
...................
Mr. Tejveer Singh for the Appellant
Mr. Divyesh Fataria i/by Vipul Joshi for the Respondent
...................
CORAM : AKIL KURESHI &
M.S. SANKLECHA, JJ.
DATE : JANUARY 15, 2019.
P.C.:
1. Heard.
2. The appeals are admitted for consideration of following substantial question of law:-
" Whether on the facts and circumstances of the case, the Tribunal was right in holding that the advertising rights are eligible for depreciation under Section 32(1)(ii) of the Income Tax Act, 1961?"
3. The Registry is directed to communicate copy of this order to the Tribunal. This would enable the Tribunal to keep papers and the proceedings relating to the present appeal 1 of 2 ::: Uploaded on - 16/01/2019 ::: Downloaded on - 17/01/2019 23:19:35 :::
9. os itxa 1047-1049-1073-290-1408-18.doc available, to be produced when sought for by the Court.
4. Learned counsel for the respondent waives service.
[ M.S. SANKLECHA, J. ] [ AKIL KURESHI, J ] 2 of 2 ::: Uploaded on - 16/01/2019 ::: Downloaded on - 17/01/2019 23:19:35 :::