Grasim Industries Ltd vs Deputy Commissioner Of Income ...
2021 Latest Caselaw 11727 Bom

Citation : 2021 Latest Caselaw 11727 Bom
Judgement Date : 24 August, 2021

Bombay High Court

Grasim Industries Ltd vs Deputy Commissioner Of Income ... on 24 August, 2021

Bench: K.R. Sriram, Abhay Ahuja

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                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    ORDINARY ORIGINAL CIVIL JURISDICTION
                                        WRIT PETITION NO.3367 OF 2019
                                                     WITH
                                    INTERIM APPLICATION (L) NO.8806 OF 2020
                                                      IN
                                        WRIT PETITION NO.3367 OF 2019
             Grasim Industries Limited                 ....Petitioner
                             V/s.
             Deputy Commissioner of Income
             Tax, Central Circle 1 (4) and Ors.     ....Respondents
                                                   ----

Mr. J. D. Mistry, Senior Advocate a/w. Mr. Madhur Agrawal i/b. Mr. Atul Jasani for petitioner in Writ Petition and for respondent in Interim Application.

Mr. Anil Singh, ASG a/w. Mr. Akhileshwar Sharma for respondent in Writ Petition and for applicant in Interim Application.

----

CORAM : K.R.SHRIRAM, & ABHAY AHUJA, JJ DATED : 24th AUGUST 2021

P.C. :

1 By consent, the time for Income Tax Appellate Tribunal (ITAT)

to pronounce its order and deliver the judgment is extended upto and

including 15th October 2021.

2 ITAT is requested to pronounce its order and deliver the

judgment on or before 15th October 2021.

(ABHAY AHUJA, J.) (K.R. SHRIRAM, J.)

Gauri Gaekwad