Bombay High Court
The Pr. Commissioner Of Income Tax-1 vs Capgemini Technologies Services India ... on 6 January, 2020
Author: M.S.Karnik
Bench: Nitin Jamdar, M.S.Karnik
4. itxast 1285-18.doc
DDR
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL ST. NO.1285 OF 2018
The Pr. Commissioner of Income Tax-1 ..Appellant
vs.
Capgemini Technologies Services India Ltd.
(formerly known as IGATE Global Solutions
Ltd.) ..Respondent
...........
Mr. Sham V. Walve for appellant.
Mr. Atul Jasani for respondent.
...........
CORAM : NITIN JAMDAR &
M.S.KARNIK, JJ.
DATE : 6 JANUARY 2020
P.C.:-
Learned counsel for the Appellant states that when the Appeal was filed the position was unclear whether the Appeal should be filed in this Court or in the High Court of Telangana. Learned counsel submits that the issue has been examined and he has received instructions to withdraw the Appeal to file the same in the High Court of Telangana. He states that this Court, in the case of Pr. Commissioner of Income Tax-3, Pune vs. M/s. Sungard Solutions (I) Pvt. Ltd. (Income Tax Appeal No. 1142 of 2016) in identical circumstances has returned the papers of the appeal to the Appellant - Revenue to file the same in the appropriate Court.
1/24. itxast 1285-18.doc
2. The papers of the Appeal be returned to the Appellant
- Revenue to file the same in the appropriate Court. The Appeal is disposed of in above terms.
(M.S.KARNIK, J.) (NITIN JAMDAR, J.) Digitally signed by Diksha Diksha Rane Date:
Rane 2020.01.08
18:19:53
+0530
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