Bombay High Court
Union Bank Of India vs The Asst. Commissioner Of Income Tax ... on 11 March, 2019
Bench: Akil Kureshi, Sarang V. Kotwal
7. os itxa 51-148-17.doc
R.M. AMBERKAR
(Private Secretary)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
O.O.C.J.
INCOME TAX APPEAL NO. 51 OF 2017
WITH
INCOME TAX APPEAL NO. 148 OF 2017
Union Bank of India .. Appellant
Versus
The Asst. Commissioner of Income Tax (LTU), Mumbai .. Respondent
...................
Ms. Nupur Awasthi i/by Consulta Juris for the Appellant
Mr. Suresh Kumar for the Respondent
...................
CORAM : AKIL KURESHI &
SARANG V. KOTWAL, JJ.
DATE : MARCH 11, 2019.
P.C.:
1. Heard.
2. The appeals are admitted for consideration of following substantial question of law:-
"Whether the Tribunal erred in not upholding its own order dated 9.5.2008 by allowing the miscellaneous application filed by the respondent?"
3. 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.
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7. os itxa 51-148-17.doc
4. To be heard along with Income Tax Appeal No. 1195 of 2012.
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