Bombay High Court
The Commissioner Of Income Tax ... vs Atos Information Technology Hk Ltd on 4 March, 2020
Bench: Ujjal Bhuyan, Milind N. Jadhav
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL(IT) NO. 1669 OF 2017
The Commissioner Of Income International ....Appellants
Taxation - 1
V/S
Atos Information Technology Hk Ltd. ....Respondent
WITH INCOME TAX APPEAL(IT) NO. 168 OF 2018 The Commissioner Of Income International ....Appellants Taxation-1 V/S Atos Information Technology Hk Ltd. ....Respondent WITH INCOME TAX APPEAL(IT) NO. 170 OF 2018 The Commissioner Of Income International ....Appellants Taxation-i V/S Atos Information Technology Hk Ltd. ....Respondent WITH INCOME TAX APPEAL(IT) NO. 192 OF 2018 The Commissioner Of Income International ....Appellants Taxation-1 V/S Atos Information Technology Hk Ltd. ....Respondent WITH Page 1/3 ::: Uploaded on - 04/03/2020 ::: Downloaded on - 06/03/2020 03:30:22 ::: INCOME TAX APPEAL(IT) NO. 606 OF 2018 The Commissioner Of Income International ....Appellants Taxation-1 V/S Atos Information Technology Hk Ltd. ....Respondent WITH INCOME TAX APPEAL(IT) NO. 609 OF 2018 The Commissioner Of Income Tax International ....Appellants Taxation - 1 V/S Atos Information Technology Hk Ltd ....Respondent WITH INCOME TAX APPEAL(IT) NO. 656 OF 2018 The Commissioner Of Income International ....Appellants Taxation-1 V/S Atos Information Technology Hk Ltd. ....Respondent Prakash Chandra Chhotaray Appellant For Appellants CORAM : UJJAL BHUYAN & MILIND N. JADHAV, JJ DATE : 4th March, 2020 Page 2/3 ::: Uploaded on - 04/03/2020 ::: Downloaded on - 06/03/2020 03:30:22 ::: P.C. :
Due to paucity of time the matter is adjourned to 18/03/2020 . In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
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