The Pr. Commissioner Of Income ... vs Lml Ltd
2022 Latest Caselaw 8004 Bom

R. V. Patil                                       1 of 1                 6 ITXA.1689.2017 OS.doc




              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  ORDINARY ORIGINAL CIVIL JURISDICTION

                         INCOME TAX APPEAL NO. 1689 OF 2017

The Pr. Commissioner of Income
Tax-3, Mumbai                                                        ...Appellant

              Versus

LML Ltd. & Anr.                              ...Respondents
                             ****
Mr. Akhileshwar Sharma a/w Mr. Vikas T. Khanchandani, Advocate
for the Appellant.
Mr. Ashok Singh a/w Mr. Jitendra Kesarkar, Advocate for the
Respondent.
                              ****

                                      CORAM :       DHIRAJ SINGH THAKUR AND
                                                    ABHAY AHUJA, JJ.

                                      DATE    :     18th AUGUST, 2022.
P.C. :


.             Learned Counsel for the respondents / liquidator states that he

requires some time to assess its total tax efect in the present

proceeding and to go through the Apex Court judgments in

Ghanshyam Mishra and Sons V/s. Edelweiss Asset

Reconstructions and Commissioner of Income Tax-5 V/s. M/s.

Jet Airways (India) Ltd..

2. List on 10th November, 2022 alongwith ITXA No. 866 of 2017.

(ABHAY AHUJA, J.) (DHIRAJ SINGH THAKUR, J.)

Digitally signed by RUSHIKESH RUSHIKESH V PATIL V PATIL Date:

2022.08.20 12:16:05 +0530