Commissioner Of Income Tax (It) - 4 vs M/S. Flag Limited
2021 Latest Caselaw 12883 Bom

Dusane                                  1/2          36 ITXA 1329.2015 group.doc

                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        ORDINARY APPELLATE JURISDICTION

                        INCOME TAX APPEAL NO. 1329 OF 2015
                                       WITH
                        INCOME TAX APPEAL NO. 1330 OF 2015
                                       WITH
                         INCOME TAX APPEAL NO. 213 OF 2016
                                       WITH
                         INCOME TAX APPEAL NO. 635 OF 2016
                                       WITH
                         INCOME TAX APPEAL NO. 757 OF 2016
                                       WITH
                         INCOME TAX APPEAL NO. 760 OF 2016
                                       WITH
                          INCOME TAX APPEAL NO.698 OF 2016
                                       WITH
                          INCOME TAX APPEAL NO.761 OF 2016
                                       WITH
                         INCOME TAX APPEAL NO. 694 OF 2016
                                       WITH
                         INCOME TAX APPEAL NO. 695 OF 2016
                                       WITH
                        INCOME TAX APPEAL NO. 1001 OF 2016



     The Commissioner of Income- Tax ....                Petitioner
     I.T.- 4
             Vs.

     M/s Flag Limited                         ....     Respondent

Mr. Tejveer Singh for Appellant.

Mr. Balasaheb Yewale i/by Rajesh Shah & Co. for Respondent.

Dusane 2/2 36 ITXA 1329.2015 group.doc

Coram : K.R. SHRIRAM & ABHAY AHUJA, JJ

Date : 8th SEPTEMBER, 2021

P.C.:

1. Mr. Yewale for respondents states that on 17 th September,

2018 arguments were concluded and appeals were reserved for

judgment. The judgment, however, was not pronounced. At the same

time we noticed an order dated 14 th February, 2020, by which these

appeals were directed to be treated as de part-heard and office was

directed to proceed accordingly.

2. Mr. Yewale makes a request that the matter be taken up

after four weeks for final hearing and in the meanwhile, he shall seek

instructions, as the respondent is a foreign party.

3. Stand over to 7th October, 2021.

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