Bombay High Court
Vodafone Idea Limited vs The Assistant Commissioner Of Income ... on 4 April, 2022
Author: N.R. Borkar
Bench: K.R. Shriram, N.R. Borkar
Digitally
signed by
GAURI GAURI AMIT
GAEKWAD 1/2 908.WPL-10778-2021.doc
AMIT Date:
GAEKWAD 2022.04.06
17:41:08
+0530 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO.10778 OF 2021
Vodafone India Limited ....Petitioner
V/s.
Assistant Commissioner of Income
Tax, Int. Tax Circle 4(3)(1) & Anr. ....Respondents
WITH
WRIT PETITION NO.2377 OF 2021
ITP Media India Private Limited ....Petitioner
V/s.
Income Tax Officer, International Tax
Ward 2(2)(2) and Anr. ....Respondents
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Mr. Percy Pardiwalla, Senior Advocate a/w. Mr. Paras Savla for petitioner in
Writ Petition (L) No.10778 of 2021.
Mr. Dharan Gandhi for petitioner in Writ Petition No.2377 of 2021.
Mr. Parag Vyas a/w. Mr. Arvind Pinto and Ms. Karuna Yadav for respondents.
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CORAM : K.R. SHRIRAM &
N.R. BORKAR, JJ.
DATED : 4th APRIL 2022 P.C.:
WRIT PETITION (L) NO.10778 OF 2021 WITH WRIT PETITION NO.2377 OF 2021 1 Heard the counsels. Since an alternative remedy is available to petitioner, we would direct petitioner to exhaust that remedy. Mr. Pardiwalla states that the time to file an appeal has expired and, therefore, the delay be condoned. Mr. Vyas and Mr. Pinto state that the Court may pass such order as it deems fit. Mr. Pardiwalla states that the appeal will be filed within two weeks from today.
Gauri Gaekwad 2/2 908.WPL-10778-2021.doc 2 In view of this statement made by Mr. Pardiwalla, the time to file appeal is extended upto and including 18th April 2022. 3 The CIT (Appeals) will endeavor to dispose the appeal as well as other appeal for Assessment Year 2015-2016, which has been filed earlier, within six months from today.
4 All rights and contentions of the parties are kept open. We make it clear that we have not expressed any opinion on the merits of the matter. 5 Both petitions disposed accordingly. (N.R. BORKAR, J.) (K.R. SHRIRAM, J.) Gauri Gaekwad