Bombay High Court
Pr. Commissioner Of Income Tax-1 vs Satyanarayanan S. Kombil on 3 March, 2022
Author: N. J. Jamadar
Bench: K.R. Shriram, N. J. Jamadar
1/5 901-ITXA-365-2021 & Ors..doc
Digitally
signed by
PURTI
PURTI PRASAD
PARAB
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
PRASAD
PARAB Date:
2022.03.04
ORDINARY ORIGINAL CIVIL JURISDICTION
13:23:41
+0530
INCOME TAX APPEAL NO. 365 OF 2021
Principal Commissioner of Income
Tax-1, Thane ....Appellant
V/s.
Satyanarayanan S. Kombil ...Respondent
ALONGWITH
INCOME TAX APPEAL NO. 653 OF 2022
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INCOME TAX APPEAL (L) NO. 9588 OF 2021
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Purti Parab
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Mr. Sham V. Walve for Appellant in all Appeals.
Ms. Rutuja N. Pawar a/w Ms. Hetal Laghave for Respondent in ITXA No.365
of 2021.
Mr. Ajay R. Singh for Respondent in ITXA No.1327 of 2018.
Mr. Tanmay Phadke for Respondent in ITXA No.505 of 2021, ITXA No. 785
of 2021, ITXA No. 804 of 2021, ITXA No. 1259 of 2021 and ITXA No. 209 of
2022.
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CORAM : K.R. SHRIRAM &
N. J. JAMADAR, JJ.
DATED : 3rd MARCH, 2022 P.C. :
1. Mr. Walve states that the proposed substantial question of law in these appeals are squarely covered in the order of The Principal Commissioner of Income Tax - 17 vs. M/s. Moammad Haji Adam & Co. 1 and Principal Commissioner of Income Tax, Central - 4 vs. M/s. Paramshakti Distributors Pvt. Ltd.2 and therefore the appeals can be disposed.
2. Appeals accordingly disposed.
(N. J. JAMADAR, J.) (K.R. SHRIRAM, J.) 1 Income Tax Appeal No.1004 of 2016 dated 11th February, 2019 2 Income Tax Appeal No.413 of 2017 dated 15th July, 2019 Purti Parab