Pr. Commissioner Of Income Tax, ... vs Jsw Steel Ltd. (Successor On ...
2021 Latest Caselaw 15989 Bom

                                                           1/1           918 @ 459-ITXA-2009-2017 & 112-2018.doc
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PURTI    PRASAD

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

                                       ORDINARY ORIGINAL CIVIL JURISDICTION
         2021.11.18
         17:41:36
         +0530


                                         INCOME TAX APPEAL NO. 2009 OF 2017
                                                    ALONGWITH
                                          INCOME TAX APPEAL NO. 112 OF 2018

               Pr. Commissioner of Income Tax
               Central - 2                                                        ....Appellant

                             V/s.

               JSW Steel Ltd.
               (Successor on Amalgamation of JSW
               Ispat Steel Ltd.)                                                  ...Respondent

                                                           ----
               Mr. Suresh Kumar for Appellant.
               Ms. Priyanka Jain i/b Vaish Associates for Respondent.
                                                    ----

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

DATED : 17th NOVEMBER 2021

P.C. :

1. Mr. Suresh Kumar counsel for appellant in fairness states that

the issue in this appeal is covered in unreported judgment pronounced on

5th February, 2020 by this court in Income Tax Appeal No.1934 of 2017

between Principal Commissioner of Income Tax, Central - 2 and respondent

herein and therefore this appeal will not survive.

2. Appeal disposed accordingly.

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

Purti Parab