Bombay High Court
Sumitomo Mitsui Banking Corporation ... vs The Dy.Commissioner Of Income ... on 22 March, 2021
Author: G. S. Kulkarni
Bench: Sunil P. Deshmukh, G. S. Kulkarni
1. ITXA 586-2008.doc
Anand IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO. 586 OF 2008
Sumitomo Mitsui Banking Corporation .Appellant
(Earlier known as 'Sakura Bank Ltd.')
Vs.
The Deputy Commissioner of Income Tax, Special .Respondent
Range - 3
Mr. Rajesh Poojary i/b. Mulla & Mulla And Craigie Blunt & Caroe,
Advocate, for the Appellant
Mr. Suresh Kumar, Advocate, for the Respondent
CORAM : SUNIL P. DESHMUKH &
G. S. KULKARNI, JJ.
DATE : 22.03.2021
P. C.
. Learned counsel for the Appellant, on instructions,
seeks leave to withdraw the Appeal. Learned counsel for the Respondent has no particular objection. Leave granted. The income tax appeal is disposed of as withdrawn.
2. Refund of Court fees as per rules.
( G. S. KULKARNI, J. ) ( SUNIL P. DESHMUKH, J. ) ::: Uploaded on - 23/03/2021 ::: Downloaded on - 23/03/2021 21:45:33 :::