Bombay High Court
The Commissioner Of Income Tax -6, ... vs M/S. Modern Terry Towels Ltd., Mumbai on 13 December, 2018
Author: M.S.Sanklecha
Bench: Akil Kureshi, M.S.Sanklecha
Priya Soparkar 1 39 to 43, 46 to 49, 53 to 59, 61 n 71 itxa-o
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO.363 OF 2009
The Commissioner of Income-tax-6 ... Appellant
V/s.
M/s Hermitage Investment & Trading Co. Pvt. Ltd. ... Respondent
WITH
INCOME TAX APPEAL NO.407 OF 2009
The Commissioner of Income-Tax-6 ... Appellant
V/s.
M/s Hindustan Chemical Works Ltd. ... Respondent
WITH
INCOME TAX APPEAL NO.411 OF 2009
The Commissioner of Income Tax-6 ... Appellant
V/s.
M/s Modern Terry Towels Limited ... Respondent
WITH
INCOME TAX APPEAL NO.116 OF 2010
Commissioner of Income Tax-7 ... Appellant
V/s.
M/s Precitex Rubber Components Pvt. Ltd. ... Respondent
WITH
INCOME TAX APPEAL NO.822 OF 2010
The Commissioner of Income Tax-6 ... Appellant
V/s.
M/s Metropolitan Eximchem Ltd. ... Respondent
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Priya Soparkar 2 39 to 43, 46 to 49, 53 to 59, 61 n 71 itxa-o
WITH
INCOME TAX APPEAL NO.1163 OF 2016
Pr.Commissioner of Income Tax-7 ... Appellant
V/s.
Means Infrastructure (India) P. Ltd. ... Respondent
WITH
INCOME TAX APPEAL NO.1222 OF 2016
Pr.Commissioner of Income Tax-7 ... Appellant
V/s.
M/s Novartis Healthcare Pvt. Ltd. ... Respondent
WITH
INCOME TAX APPEAL NO.1275 OF 2016
WITH
INCOME TAX APPEAL NO.1365 OF 2016
WITH
INCOME TAX APPEAL NO.1714 OF 2016
WITH
INCOME TAX APPEAL NO.1770 OF 2016
Pr.Commissioner of Income-Tax-7 ... Appellant
V/s.
Bhuvan Leasing & Infrastructure LLP ... Respondent
WITH
INCOME TAX APPEAL NO.1722 OF 2016
Pr.Commissioner of Income-Tax-7 ... Appellant
V/s.
M/s Gravis Foods Pvt. Ltd. ... Respondent
WITH
INCOME TAX APPEAL NO.140 OF 2017
Pr.Commissioner of Income-Tax-7 ... Appellant
V/s.
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Priya Soparkar 3 39 to 43, 46 to 49, 53 to 59, 61 n 71 itxa-o
Gala Precision Technology Pvt. Ltd. ... Respondent
WITH
INCOME TAX APPEAL NO.303 OF 2017
Pr.Commissioner of Income-Tax-7 ... Appellant
V/s.
Goldman Sachs Asset Management (I) Pvt. Ltd. ... Respondent
WITH
INCOME TAX APPEAL NO.313 OF 2017
Pr.Commissioner of Income-Tax-7 ... Appellant
V/s.
M/s Greaves Cotton Ltd. ... Respondent
WITH
INCOME TAX APPEAL NO.581 OF 2017
Pr.Commissioner of Income-Tax-7 ... Appellant
V/s.
Lucid Colloids Ltd ... Respondent
WITH
INCOME TAX APPEAL NO.734 OF 2017
Pr.Commissioner of Income-Tax-7 ... Appellant
V/s.
M/s Nationwide Pharmassist Distribution P. Ltd. ... Respondent
WITH
INCOME TAX APPEAL NO.202 OF 2018
Pr.Commissioner of Income-Tax-7 ... Appellant
V/s.
Mahindra Lifespace Developers Ltd. ... Respondent
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Mr.Suresh Kumar for the Appellants.
Ms.Mili V. Thakkar i/by S.V.Thakkar for the Respondent in ITXA
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Priya Soparkar 4 39 to 43, 46 to 49, 53 to 59, 61 n 71 itxa-o
No.407 of 2009.
Ms.Vasanti Patel for the Respondent in ITXA No.411 of 2009.
Mr.Rahul Hakani i/by Mr.Ajay R. Singh for the Respondent in
ITXA No.116 of 2010.
Mr.Ashok Patil for the Respondent in ITXA No.822 of 2010.
Mr.Jas Sanghavi i/by M/s PDS Legal for the Respondent in ITXA
No.1722 of 2016.
Mr.S.J.Mehta with Ms.A.Vissanji for the Respondent in ITXA
No.313 of 2017.
Mr.Atul Jasani for the Respondent in ITXA No.581 of 2017.
Mr.Sanjiv M. Shah for the Respondent in ITXA No.202 of 2018.
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CORAM : AKIL KURESHI AND
M.S.SANKLECHA, JJ.
DATE : DECEMBER 13, 2018. P.C.:-
1. These Appeals under Section 260-A of the Income Tax Act, 1961 (the Act) challenge the orders passed by the Income Tax Appellate Tribunal (the Tribunal).
2. Mr.Suresh Kumar, learned Counsel appearing for the Revenue states that he has been instructed not to press these appeals. This for the reason that the tax effect in each of these appeals is less than Rs.50 lakhs as provided in CBDT Circular No.3 of 2018 dated 11 th July, 2018.
3. Accordingly, all these Appeals are dismissed as not pressed. ::: Uploaded on - 17/12/2018 ::: Downloaded on - 27/12/2018 06:45:03 :::
Priya Soparkar 5 39 to 43, 46 to 49, 53 to 59, 61 n 71 itxa-o
4. Refund of Court Fees, as per Rules.
(M.S.SANKLECHA,J.) (AKIL KURESHI,J.) ....
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