Pr.Commissioner Of Income Tax, ... vs Padamshree Dr. D.Y.Patil ...
2022 Latest Caselaw 3984 Bom

Citation : 2022 Latest Caselaw 3984 Bom
Judgement Date : 12 April, 2022

Bombay High Court

Pr.Commissioner Of Income Tax, ... vs Padamshree Dr. D.Y.Patil ... on 12 April, 2022

Bench: K.R. Sriram, N. R. Borkar

          Digitally
          signed by
GAURI     GAURI AMIT                                 1/1                      423.ITXA-126-2018.doc
          GAEKWAD
AMIT      Date:
GAEKWAD   2022.04.13
          17:25:11            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          +0530
                                  ORDINARY ORIGINAL CIVIL JURISDICTION
                                     INCOME TAX APPEAL NO.126 OF 2018
           Principal Commissioner of Income Tax, Central - 4             ....Appellant
                       V/s.
           Padamshree Dr. D.Y. Patil University                          ....Respondent
                                              ----
           Mr. Sham V. Walve for appellant.
                                               ----
                                                           CORAM : K.R. SHRIRAM &
                                                                   N.R. BORKAR, JJ.

DATED : 12th APRIL 2022

P.C.:

1 Mr. Walve states that the substantial question of law proposed

in this appeal is squarely covered by the judgment of the Apex Court in

Commissioner of Income Tax (III), Pune V/s. Rajasthan and Gujarati

Charitable Foundation Poona1 and, therefore, the appeal could be disposed.

           2                  Appeal accordingly disposed.




           (N.R. BORKAR, J.)                                             (K.R. SHRIRAM, J.)




           1. (2018) 89 taxmann.com 127 (SC)
           Gauri Gaekwad