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Pr Commissioner Of Income Tax ... vs M/S Bermaco Energy Systmes Ltd
2021 Latest Caselaw 15987 Bom

Citation : 2021 Latest Caselaw 15987 Bom
Judgement Date : 17 November, 2021

Bombay High Court
Pr Commissioner Of Income Tax ... vs M/S Bermaco Energy Systmes Ltd on 17 November, 2021
Bench: K.R. Sriram, Amit B. Borkar
                                                       1/1                     916-ITXA-1978-2017.doc

         Digitally
         signed by
         PURTI
PURTI
PRASAD
         PRASAD
         PARAB                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
PARAB    Date:
         2021.11.18
         10:48:43
                                  ORDINARY ORIGINAL CIVIL JURISDICTION
         +0530


                                    INCOME TAX APPEAL NO. 1978 OF 2017

          Principal Commissioner of Income Tax
          (Central) - 4                                                   ....Appellant

                        V/s.

          M/s. Bermaco Energy Systems Ltd.                                ...Respondent

                                                       ----
          Mr. Tejvee Singh for Appellant.
          None for Respondent.
                                                       ----

                                                             CORAM : K.R. SHRIRAM &
                                                                     AMIT B. BORKAR, JJ.

DATED : 17th NOVEMBER 2021

P.C. :

1. Mr. Singh in fairness and as an officer of the court states that

the substantial questions proposed in this appeal are squarely covered by

the judgment of this court in Commissioner of Income Tax Vs. Continental

Warehousing Corporation (Nhava Sheva) Ltd.1 and therefore the appeal will

not survive.

2. Appeal accordingly dismissed.

(AMIT B. BORKAR, J.) (K.R. SHRIRAM, J.)

1 (2015) 374 ITR 645 (BOM)

Purti Parab

 
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