Bombay High Court
Commissioner Of Income Tax (It)-2 vs M/S Deutsche Bank Ag on 22 January, 2019
Author: M.S.Sanklecha
Bench: Akil Kureshi, M.S.Sanklecha
itxa-1466-2016
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO. 1466 OF 2016
The Commissioner of Income Tax-(IT)-2 .. Appellant.
v/s.
M/s. Deutsche Bank Ltd., .. Respondent.
Mr. Tejveer Singh, for the Appellant.
Mr. Niraj Sheth with Mr. B. Damodar i/b. Kanga & Co., for the
Respondent.
CORAM: AKIL KURESHI &
M.S.SANKLECHA, JJ.
DATE : 22nd JANUARY, 2019.
P.C:-
Heard.
2 Tax Appeal admitted on the following substantial question of law:-
" Whether the Income Tax Appellate Tribunal was right in law in holding that the notice of re-opening of Assessment was invalid because it proceeded on legally unsustainable grounds?"
3 Registry is directed to communicate copy of this order to the Tribunal. This would enable the Tribunal to keep papers and proceedings relating to the present appeal available, to be produced when sought for by the Court.
(M.S.SANKLECHA,J.) (AKIL KURESHI,J.)
S.R.JOSHI 1 of 1
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