Bombay High Court
Commissioner Of Income Tax (It) - 4 vs State Bank Of Mauritius Ltd on 19 September, 2018
Author: B.P. Colabawalla
Bench: S.C. Dharmadhikari, B.P. Colabawalla
ITXA567.16.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO. 567 OF 2016
Syed Commissioner of Income-Tax (TDS)-1 ... Appellant
Rehmat Vs
Pasha M/s. Megasave Trading Pvt. Ltd. ... Respondent
Digitally signed
by Syed Rehmat
Pasha Mr. Suresh Kumar for the Appellant.
Date: 2018.09.24
10:50:07 +0530
None for the Respondent.
CORAM : S.C. DHARMADHIKARI &
B.P. COLABAWALLA, JJ.
WEDNESDAY, 19TH SEPTEMBER, 2018 P.C. :
1 Mr. Suresh Kumar says that in the light of the Revenue Circular and bearing in mind the low tax effect, he has instructions of withdraw the appeal. In view of these instructions and the statement of Mr. Suresh Kumar, the appeal is disposed of as withdrawn, but with a clarification that the proposed questions and stated to be of law are kept open for being raised and considered in an appropriate case. Refund of Court fees as per Rules.
B.P. COLABAWALLA, J. S.C. DHARMADHIKARI, J. SRP 1/1