Commissioner Of Income Tax-16 vs Zee Entertainment Enterprises ...
2022 Latest Caselaw 1860 Bom

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         PURTI
PURTI    PRASAD
PRASAD   PARAB
PARAB    Date:
         2022.02.25       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         11:18:53
         +0530               ORDINARY ORIGINAL CIVIL JURISDICTION

                                INCOME TAX APPEAL NO. 122 OF 2018

            Commissioner of Income Tax - 16                           ....Appellant
                  V/s.
            Zee Entertainment Enterprises Ltd.                        ...Respondent

                                                  ----
            Mr. Suresh Kumar for Appellant.
            Mr. Jay N. Bhanushali for Respondent.
                                               ----

                                                        CORAM : K.R. SHRIRAM &
                                                                N. J. JAMADAR, JJ.

DATED : 23rd FEBRUARY, 2022

P.C. :

1. Mr. Suresh Kumar states that of the two substantial questions of

law proposed, the first one is covered by a judgment of the Hon'ble Supreme

Court in Commissioner of Income Tax vs. Laxman Das Khandelwal 1.

Therefore, the question (a) would not survive. At the same time, Mr. Suresh

Kumar in fairness states that question (b) is dependent on question (a)

and if question (a) cannot survive, question (b) also will not survive.

2. Appeal accordingly disposed.

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




            1 (2019) 108 taxmann.com 183 (SC)

            Purti Parab