Bombay High Court
Pr. Commissioner Of Income ... vs Franco Indian Pharmaceutical P. Ltd on 20 November, 2019
Author: Nitin Jamdar
Bench: M.S.Sanklecha, Nitin Jamdar
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Sequeira
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO. 1217 OF 2019
The Pr. Commissioner of Income Tax-23, Mumbai .. Appellant
Vs
IRE Loan Trust .. Respondent
Along with
INCOME TAX APPEAL NOS. 2102, 2104, 2106, 2107, 2112,
2119, 2126, 2130, 2136, 2138, 2139, 2142, 2146, 2149,
2150, 2156, 2157, 2162, 2164, 2167, 2168, 2170, 2171,
2173, 2174, 2176, 2177, 2178, 2179, 2180, 2181, 2182,
2183, 2185, 2188, 2194, 2199, 2200, 2205, 2209, (L)987,
(L)988, (L)989, (L)990, (L)991, (L)992, (L)1028, (L)1029,
(L)1357 OF 2019.
Mr.P.C.Chhotaray, for the Appellant in ITXA No.1217 of 2019.
Mr.N.C.Mohanty, for the Appellant in ITXA Nos.2162, 2170 of
2019.
Mr.A.R.Malhotra, for the Appellant in ITXA Nos.2106, 2167 and
2171 of 2019.
Mr.Sham V.Walve, for the Appellant in ITXA Nos.2102, 2104, 2112,
2119, 2136, 2139, 2156, 2157, 2164, 2168, 2174, 2176, 2177,
2178, 2179, 2181, 2185, 2188, 2199, 2200, 2205, 2209,
(L)987, (L)988, (L)989, (L)990, (L)991, (L)992, (L)1357 of
2019.
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Mr.Suresh Kumar, for the Appellant in ITXA No.2126, 2130, 2138,
2142, 2146, 2149, 2150, 2173, 2180, 2182, 2183, 2194 of
2019.
Mr.Atul K.Jasani, for the Respondent in ITXA Nos.2107, 2162,
2170, (L)988 of 2019.
Mr.Satish Modi and Ms.Aasifa Khan, for the Respondent in ITXA
No.2149 of 2019.
Mr.Jitendra Singh, for the Respondent in ITXA No.2194 of 2019.
Ms.Vasanti Patel, for the Respondent in ITXA No.2138 of 2019.
CORAM : M.S.SANKLECHA &
NITIN JAMDAR, JJ.
Date : 20 November 2019.
P.C. :
The Registry has placed these appeals on board for directions as the tax effect involved in these appeals as indicated in the memo of appeal is less than the threshold limit prescribed in CBDT Circular No.3/2018 dated 11th July, 2018 read with the revised Circular No.17/2019, dated 8th August, 2019.
2. These appeals are adjourned as the Counsel have no instructions from the Revenue Officers whether these appeals are covered by the above circular and need to be withdrawn or pressed.
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3. Wherever appellant is not represented by their advocates today, the Officers of the Revenue would make the necessary arrangement and instruct its advocate on the next occasion.
4. In the above view, these appeals are now adjourned on 6 December 2019, at 3.00 p.m. under the caption 'for withdrawal'.
(NITIN JAMDAR, J.) (M.S.SANKLECHA, J.)
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