Bombay High Court
Abu Dhabi Commercial Bank Ltd vs Deputy Commissioner Of Income-Tax, ... on 27 February, 2019
Author: M.S.Sanklecha
Bench: Akil Kureshi, M.S.Sanklecha
(6) itxa-1806.16.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO.1806 OF 2016
Abu Dhabi Commercial Bank Limited : Appellant.
versus
Deputy Commissioner of Income Tax
(International Taxation) - 1(1) Mumbai : Respondent.
...................
Mr. Atul Jasani for the Appellant
Mr. Tejveer Singh for the Respondent.
...................
CORAM : AKIL KURESHI &
M.S.SANKLECHA, JJ.
DATE : FEBRUARY 27, 2019. P.C.: 1 Heard. 2 Appeal is admitted for consideration of the following substantial question of law :-
(i) "Whether on the facts and in the circumstances of the case the Tribunal was justified in holding that the appellant was liable to pay tax in India on the profits attributable to its branches in India at the rate applicable to foreign companies?"
3 Learned Counsel Mr. Tejveer Singh waives notice on behalf of the Respondent.
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(6) itxa-1806.16.doc
4 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 available, to be produced when sought for by the Court. 5 To be heard along with Income Tax Appeal No.748 of 2008 and connected Appeals.
[ M.S.SANKLECHA,J.] [ AKIL KURESHI, J ]
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