Bombay High Court
Priyanka Chopra vs Deputy Commissuioner Of Income ... on 23 June, 2021
Author: Abhay Ahuja
Bench: Sunil P. Deshmukh, Abhay Ahuja
1 Sr. Nos. 3 TO 6. ITXA
2490-18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO. 2490 OF 2018
WITH
INCOME TAX APPEAL NO. 2735 OF 2018
WITH
INCOME TAX APPEAL NO. 2736 OF 2018
WITH
INCOME TAX APPEAL NO. 2744 OF 2018
Priyanka Chopra ... Appellant
Versus
Deputy Commissioner of
Income-Tax, Central Circle 1 (3) ... Respondent
Mr. Harsh Kapadia, Advocate for Appellant.
Mr. Sham Walve, Advocate for Respondent.
CORAM :- SUNIL P. DESHMUKH &
ABHAY AHUJA, JJ.
DATE :- 23RD JUNE, 2021 (THROUGH VIDEO CONFERENCING) P. C. :-
1. Learned Senior Counsel for the Appellant, on instructions, seeks leave to withdraw these appeals. Learned Counsel for respondent has no particular objection. Leave granted. Income Tax appeals are disposed of as withdrawn.
2. Refund of Court-fees as per rules.
(ABHAY AHUJA, J.) (SUNIL P. DESHMUKH, J.) Nikita Gadgil 1 of 1 ::: Uploaded on - 23/06/2021 ::: Downloaded on - 17/09/2021 20:54:08 :::