Bombay High Court
The Commissioner Of Income Tax, Tds-2, ... vs M/S. Reliance Communications Ltd on 1 July, 2019
Bench: Akil Kureshi, S.J. Kathawalla
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL(IT) NO. 468 OF 2017
The Commissioner Of Income-tax, Tds-2, ....Appellants
Mumbai
V/S
M/s. Reliance Communications Ltd. ....Respondent
WITH INCOME TAX APPEAL(IT) NO. 506 OF 2017 The Commissioner Of Income Tax Tds-2, ....Appellants Mumbai V/S M/s. Reliance Communications Ltd ....Respondent WITH INCOME TAX APPEAL(IT) NO. 603 OF 2017 Pr. Commissioner Of Income Tax-8 ....Appellants V/S Reliance Communications Infrastructure Ltd. ....Respondent WITH INCOME TAX APPEAL(IT) NO. 611 OF 2017 The Commissioner Of Income Tax, Tds-2, ....Appellants Mumbai V/S M/s. Reliance Communications Ltd. ....Respondent WITH INCOME TAX APPEAL(IT) NO. 656 OF 2017 Page 1/2 ::: Uploaded on - 01/07/2019 ::: Downloaded on - 02/07/2019 03:41:16 ::: The Commissioner Of Income-tax, Tds-2, ....Appellants Mumbai V/S M/s. Reliance Communications Ltd. ....Respondent WITH INCOME TAX APPEAL(IT) NO. 702 OF 2017 Pr. Commissioner Of Income Tax-8 ....Appellants V/S Reliance Communication Infrastructure Ltd. ....Respondent Prakash Chandra Chhotaray For Appellants MMr.Sameer Dalal i/by M/s. Rajesh Shah & Co.For Respondent CORAM : AKIL KURESHI & S.J. KATHAWALLA, JJ DATE : 1st July, 2019 P.C. :
Stand over to 15/07/2019.
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