Bombay High Court
The Commissioner Of Income ... vs Atos Information Technology Hk Ltd on 11 February, 2020
Bench: Ujjal Bhuyan, Milind N. Jadhav
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL(IT) NO. 1669 OF 2017
The Commissioner Of Income International ....Appellants
Taxation - 1
V/S
Atos Information Technology Hk Ltd. ....Respondent
WITH INCOME TAX APPEAL(IT) NO. 168 OF 2018 The Commissioner Of Income International ....Appellants Taxation-1 V/S Atos Information Technology Hk Ltd. ....Respondent WITH INCOME TAX APPEAL(IT) NO. 170 OF 2018 The Commissioner Of Income International ....Appellants Taxation-i V/S Atos Information Technology Hk Ltd. ....Respondent WITH INCOME TAX APPEAL(IT) NO. 192 OF 2018 The Commissioner Of Income International ....Appellants Taxation-1 V/S Atos Information Technology Hk Ltd. ....Respondent WITH Page 1/3 ::: Uploaded on - 11/02/2020 ::: Downloaded on - 12/02/2020 05:55:10 ::: INCOME TAX APPEAL(IT) NO. 606 OF 2018 The Commissioner Of Income International ....Appellants Taxation-1 V/S Atos Information Technology Hk Ltd. ....Respondent WITH INCOME TAX APPEAL(IT) NO. 609 OF 2018 The Commissioner Of Income Tax International ....Appellants Taxation - 1 V/S Atos Information Technology Hk Ltd ....Respondent WITH INCOME TAX APPEAL(IT) NO. 656 OF 2018 The Commissioner Of Income International ....Appellants Taxation-1 V/S Atos Information Technology Hk Ltd. ....Respondent CORAM : UJJAL BHUYAN & MILIND N. JADHAV, JJ DATE : 11th February, 2020 Page 2/3 ::: Uploaded on - 11/02/2020 ::: Downloaded on - 12/02/2020 05:55:10 ::: P.C. :
Due to paucity of time the matter is adjourned to 24/02/2020 . In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
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