The Pr.Commissioner Of Income ... vs Prothious Engineering Services ...
2022 Latest Caselaw 1738 Bom

         Digitally
         signed by
         MEERA                                         1/2                   902-905-itxal1253&ors.doc
MEERA    MAHESH
MAHESH   JADHAV
JADHAV   Date:
         2022.02.22

                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         14:25:15
         +0530

                                   ORDINARY ORIGINAL CIVIL JURISDICTION
                                   INCOME TAX APPEAL (L) NO.1253 OF 2019

                Pr. Commissioner of Income Tax-10 Mumbai            ....Appellant
                      V/s.
                Procter & Gamble Hygiene & Healthcare Ltd.          ...Respondent

                                                   ----

Mr. Akhileshwar Sharma for Appellant Mr. Harsh Kapadia for Respondent

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WITH INCOME TAX APPEAL (L) NO.1257 OF 2019

Pr. Commissioner of Income Tax-10 Mumbai ....Appellant V/s.

Prothious Engineering Services Pvt. Ltd. ...Respondent

WITH INCOME TAX APPEAL (L) NO.1259 OF 2019

Pr. Commissioner of Income Tax-10 Mumbai ....Appellant V/s.

Prothious Engineering Services Pvt. Ltd. ...Respondent

WITH INCOME TAX APPEAL (L) NO.1264 OF 2019

Pr. Commissioner of Income Tax-10 Mumbai ....Appellant V/s.

Prothious Engineering Services Pvt. Ltd. ...Respondent

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Mr. Akhileshwar Sharma for Appellant Mr. Abhishek Tilak for Respondent

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CORAM : K.R. SHRIRAM & N.J. JAMADAR, JJ DATED : 21st FEBRUARY 2022 P.C. :

1 Mr. Sharma states that the proposed substantial questions of law are

Meera Jadhav 2/2 902-905-itxal1253&ors.doc

covered by judgment of the Apex Court in Deputy Commissioner of Income

Tax Vs. Pepsi Foods Ltd.,1 and therefore, these appeals could be disposed.

2 Accordingly, appeals stand disposed.

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

1. (2021) 126 taxmann.com 69 (SC)

Meera Jadhav