Bombay High Court
Pr. Commissioner Of Income Tax - 5 Mumbai vs Scorodite Stainless (India)P. Ltd on 2 December, 2019
Author: Nitin Jamdar
Bench: M.S.Sanklecha, Nitin Jamdar
itxa-2794-2019-group-duecourse
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO.2794 OF 2019
WITH
INCOME TAX APPEAL NOS.2844, 2854, 2896, 2901, 2931, 2963,
2966 (L) NOS.1320, 1327, 1329, 1350, 1355, 1363, 1373,
1387, 1389, 1390, 1398, 1406, 1417, 1423, 1443, 1466,1471,
1536, 1538, 1543 & 1559 OF 3019.
Mr. Sham Walve, for the Appellant in ITXA Nos.2794, 2844, 2896, 2901,
2931, (L) Nos.1320, 1327, 1329, 1350, 1373, 1387, 1389, 1390, 1398,
1406, 1417, 1466, 1536, 1538,1543 & 1559 of 2019.
Mr. Suresh Kumar, for the Appellant in ITXA Nos.2854, 2963, 2966 & (L)
No.1559 of 2019.
Mr. Akhileshwar Sharma, for the Appellant in ITXA (L) Nos.1423 & 1443
of 2019.
Mr. A. R. Malhotra, for the Appellant in ITXA (L) Nos. 1355, 1363 & 1471
of 2019.
Mr. Rajesh Poojary i/b. Mul.la & Mulla, for the Respondent in ITXA
No.2854 of 2019.
Mr. Nishit Gandhi, for the Respondent in ITXA No.2896 of 2019.
Mr. Jitendra Singh, for the Respondent in ITXA (L) No. 1389 of 2019.
Mr. A. K. Jasani, for the Respondent in ITXA (L)No.1466 of 2019.
CORAM: M.S.SANKLECHA &
NITIN JAMDAR, JJ.
DATE : 2nd DECEMBER, 2019. P.C:-
In all these appeals, the learned Counsel appearing for the Appellant, states that, they do not stand covered by the 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/ due course.
(NITIN JAMDAR, J.) (M.S.SANKLECHA,J.)
S.R.JOSHI 1 of 1
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