Pr. Commissioner Of Income Tax - 27 vs Rahul Motilal Sheth
2021 Latest Caselaw 15988 Bom

                                                     1/1                      912-ITXA-1602-2017.doc
         Digitally
         signed by
         PURTI
PURTI    PRASAD

                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
PRASAD   PARAB
PARAB    Date:

                                ORDINARY ORIGINAL CIVIL JURISDICTION
         2021.11.18
         17:41:37
         +0530


                                  INCOME TAX APPEAL NO. 1602 OF 2017

               Pr. Commissioner of Income Tax - 27                  ....Appellant
                     V/s.
               Rahul Motilal Sheth                                  ...Respondent

                                                  ----
               Mr. Charanjeet Chanderpal a/w Ms. Rachna Bhanushali and Ms. Priti
               Chabaria for Appellant.
               Mr. M. Subramanian i/b Mr. V.S. Hadade for Respondent.
                                                  ----

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

DATED : 17th NOVEMBER 2021

P.C. :

1. Mr. Charanjeet Chanderpal in fairness states that the substantial

question of law proposed in this appeal is fairly covered by a judgment of

this court in Commissioner of Income Tax vs. Ask Wealth Advisors (P) Ltd. 1

and therefore appeal will not survive.

2. Accordingly, Appeal stands disposed.

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

1 (2018) 168 DTR Judgments 349

Purti Parab