Bombay High Court
The Principal Commissioner Of Income ... vs Fauziya Hospital (Prop. Dr. Mohammad ... on 18 September, 2019
Author: Nitn Jamdar
Bench: M.S.Sanklecha, Nitn Jamdar
itxa-1697-2017-group order
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO. 1697 OF 2017
WITH
INCOME TAX APPEAL NOS.1698, 1706, 1720, 1723, 1725, 1733, 1735, 1738,
1752, 1853, 1859, 1862, 1863, 1908, 1910, 1912, 1946, 1962, 1968, 2025,
2026 OF 2017
WITH
INCOME TAX APPEAL NOS.25,53, 145, 146, 148, 151, 152, 154, 155, 172, 173,
251, 257, 271, 275, 278, 314, 654 OF 2018
WITH
INCOME TAX APPEAL NO. 1757, 1758,1759, 1760, 1766, 1767, 1769, 1774,
1776, 1779, 1783, 1789, 1793, 1797, 1799, 1802, 1821, 1827, 1817, 1827,
1898, 1833, 1835, 1839, 1845, 1850, 1851, 1855, 1856, 1857, 1860, 1869,
1870, 1880, 1886, 1893, 1894, 1895, 1904, 1913, 1914, 1918, 1923, 1928,
1939, 1942, 1949, 1955, 1958, 1969, 1971, 1972, 1976, 1981, 1987, 1989,
1994, 1997, 1998, 2000, 2002, 2003, 2004, 2015, 2016, 2019, 2021 OF 2017
WITH
INCOME TAX APPEAL NOS. 13, 14, 15, 21, 27, 28, 30, 33, 35, 37, 40, 43, 44,
50, 56, 58. 59, 63, 66 OF 2018
WITH
INCOME TAX APPEAL (L) NOS. 2740, 2743 AND 2749 OF 2017.
Mr. Sham Walve, for the Appellant in ITXA Nos. 1698, 1706, 1723, 1733, 1758,
1799, 1827, 1817, 1827, 1898 1839, 1845, 1851, 1856, 1860, 1894, 1895,
1923, 1928, 1939, 19551958, 1969, 2003 and 2015 of 2017 with 15 of 2018.
Mr. N. C. Mohanty, for the Appellant in ITXA Nos. 1738, 1766, 1833, 1855, 1949
of 2017and 13 of 2018.
Mr. P. C. Chhotaray, for the Appellant in ITXA Nos. 1752, 1853, 1859, 1862,
1863, 1908, 1910, 1912, 1946, 1962, 1968, 2025, 2026 of 2017 with 25, 53,
145, 146, 148, 151, 152, 154, 155, 172, 173, 251, 257, 271, 275, 278, 314, 654
of 2017 with 1774 and 1789 of 2017.
None for the Appellant in ITXA Nos. 1697, 1720, 1725, 1735, 1757, 1759, 1760,
1767, 1769, 1776, 1779, 1783, 1797, 1802, 1821, 1835, 1850, 1857, 1869,
1870, 1880, 1886, 1893, 1904, 1913, 1914, 1918, 1942, 1971, 1972, 1976,
1981, 1987, 1989, 1994, 1997,1998, 2000, 2002, 2004 2016, 2019, 2021 of
2017 with 14, 21, 27, 28, 30,33, 35, 37, 40, 43,44, 50, 56, 58, 59, 63, 66 of
2017 with ITXA (L) Nos. 2740,2743 and 2749 of 2017.
Mr. A. K. Jasani for the Respondent in ITXA Nos. 1720, 1723, 1757, 1769,1774,
1821, 1835, 1857, 1860, 1893, 1939, 1972, 1994, 2004 of 2017 and 2137, 44
and 58 of 2018.
Mr. Ojas Gole i/b. PDS Legal, for the Respondent in ITXA Nos.1802, 1869 of
2017 with 30 and 56 of 2018.
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itxa-1697-2017-group order
Mr. Jitendra Singh for the Respondent in ITXA Nos. 49 and 43 of 2018.
Ms. Chandni Tanna i/b. India Law Alliance, for the Respondent in ITXA
No. 1697 of 2017.
CORAM: M.S.SANKLECHA &
NITN JAMDAR, JJ.
DATE : 18th SEPTEMBER, 2019.
P.C:-
In all these Appeals, under Section 260-A of the Income Tax Act, 1961 (the Act), the tax effect is less than the threshold limit as provided in CBDT Circular No.17 dated 8th August, 2019 .
2 The learned Counsel for the Revenue seeks time to take instructions so as to withdraw all these Appeals.
3 Therefore, at the request of the Revenue, all these Appeals are adjourned to 25th September, 2019 at 3.00 p.m. To be listed under the caption 'for withdrawal'.
(NITIN JAMDAR, J.) (M.S.SANKLECHA,J.)
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