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Bombay High Court

M/S. G. Shoe Export vs Assistant Commissioner Of Income Tax - ... on 16 April, 2019

Bench: Akil Kureshi, Sarang V. Kotwal

                                                                                            11. os itxa 432-17.doc

R.M. AMBERKAR
 (Private Secretary)
                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                               O.O.C.J.

                                      INCOME TAX APPEAL NO. 432 OF 2017


                       M/s. G. Shoe Export                                         ..   Appellant

                                    Versus
                       Asst. Commissioner of Income Tax -25(1) & Anr.              ..   Respondents

                                                 ...................
                        Ms. Neha Paranjpe i/by Jitendra Singh for the Appellant
                                                            ...................

                                                    CORAM        : AKIL KURESHI &
                                                                     SARANG V. KOTWAL, JJ.
                                                     DATE       :    APRIL 16, 2019.

                       P.C.:

1. Learned counsel for the appellant sought permission to withdraw the appeal. Permission granted. The appeal is disposed of as withdrawn.

[ SARANG V. KOTWAL, J. ] [ AKIL KURESHI, J ] 1 of 1 ::: Uploaded on - 18/04/2019 ::: Downloaded on - 18/04/2019 22:27:35 :::