Bombay High Court
The Commissioner Of Income Tax (Tds)-1 vs Bharat Diamond Bourse on 3 January, 2019
Bench: Akil Kureshi, M.S. Sanklecha
11a. os itxa 1791-1793-1794-16.doc
R.M. AMBERKAR
(Private Secretary)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
O.O.C.J.
INCOME TAX APPEAL NO. 1791 OF 2016
WITH
INCOME TAX APPEAL NO. 1793 OF 2016
WITH
INCOME TAX APPEAL NO. 1794 OF 2016
The Commissioner of Income Tax (TDS)-1, Mumbai .. Appellant
Vs
M/s. Bharat Diamond Bourse .. Respondent
...................
Mr. A.R. Malhotra a/w Mr. N.A. Kazi for the Appellant
...................
CORAM : AKIL KURESHI &
M.S. SANKLECHA, JJ.
DATE : JANUARY 3, 2019.
P.C.:
1. Mr. Malhotra, the learned counsel for the Revenue, under instructions, sought permission to withdraw these appeals. Permission granted. The Income Tax Appeals are disposed of as withdrawn.
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