Bombay High Court
Pr. Commissioner Of Inicome Tax-19 vs Vishwashakti Constuction on 9 October, 2019
Author: Nitn Jamdar
Bench: M.S.Sanklecha, Nitn Jamdar
itxa-1106-2017-group-due course
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NOS. 1501, 1577, 1579,
1012, 1013, 1016, 1021,
1026, 1033, 1034, 1036, 1050, 1076, 1078, 1110, 1115,
1132, 1149, 1150, 1155 & 1156 OF 2018
Mr. Sham Walve, for the Appellant in ITXA Nos. 1501, 1577, 1110, 1155
& 1156 of 2018.
Mr. P. C. Chhotaray, for the Appellant in ITXA Nos. 1579, 1076, 1115,
1132 & 1150 of 2018.
Mr. N.C. Mohanty, for the Appellant in ITXA Nos. 1149 & 1021 of 2018.
Mr. Suresh Kumar, for the Appellant in ITXA No. 1013 of 2018.
Mr. A. K. Jasani, for the Respondent in ITXA Nos.1034, 1154, 1165 of
2018 & 1422 & 1555 of 2017.
Ms. Rutuja Pawar along with Mr. S. C. Tiwari, for the Respondent in ITXA
No.1036 of 2018.
Mr. Sameer Dalal, for the Respondent in ITXA No.1018 of 2018.
CORAM: M.S.SANKLECHA &
NITN JAMDAR, JJ.
DATE : 1st OCTOBER, 2019. P.C:-
In all these Appeals, the learned Counsel appearing for the Appellant states that, the Appeals do not stand covered by the CBDT Circular No. 17 of 2019 dated 8th August, 2019 issued by the Central Board of Direct Taxes.
2 Therefore, all these appeals to come up in its normal course.
(NITIN JAMDAR, J.) (M.S.SANKLECHA,J.)
S.R.JOSHI 1 of 1
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