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Bombay High Court

Commissioner Of Income Tax(Tds)-2 vs M/S Pfizer Limited on 16 September, 2019

Author: M.S. Sanklecha

Bench: M.S. Sanklecha

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
     ORDINARY ORIGINAL CIVIL JURISDICTION

        INCOME TAX APPEAL(IT) NO. 1282 OF 2017

 Commissioner Of Income Tax(tds)-2                      ....Appellants
             V/S
 M/s Pfizer Limited                                    ....Respondent

WITH INCOME TAX APPEAL(IT) NO. 2479 OF 2018 Pr. Commissioner Of Income-tax-14, Mumbai ....Appellants V/S Pfizer Products India Pvt. Ltd. ....Respondent WITH INCOME TAX APPEAL(IT) NO. 2562 OF 2018 Pr.commissioner Of Income -tax-11 ....Appellants V/S Zetis Pharmaceuticals Research Pvt.ltd.(formerly ....Respondent Known As Pfizer Pharmaceutical India Pvt Ltd.) WITH INCOME TAX APPEAL(IT) NO. 862 OF 2019 Commissioner Of Income Tax-tds 2 ....Appellants V/S Pfizer Limited ....Respondent Suresh Kumar for Appellants Jas Sanghvi i/b. PDS Legal for Respondents CORAM : M.S. SANKLECHA & Page 1/2 ::: Uploaded on - 16/09/2019 ::: Downloaded on - 17/09/2019 02:33:19 ::: NITIN JAMDAR, JJ DATE : 16th September, 2019 P.C. :

By consent Stand Over to 23/09/2019 ( ASSOCIATE ) Page 2/2 ::: Uploaded on - 16/09/2019 ::: Downloaded on - 17/09/2019 02:33:19 :::