Pr. Commissioner Of Incoem ... vs Income Tax Appellate Tribunal And ...
2022 Latest Caselaw 183 Bom

                                                             1/1                 428 WP-3621-3635-2019.doc
         Digitally
         signed by
         PURTI
PURTI    PRASAD
PRASAD
PARAB
         PARAB
         Date:                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         2022.01.10
         17:07:38                       ORDINARY ORIGINAL CIVIL JURISDICTION
         +0530


                                            WRIT PETITION NO. 3635 OF 2019

                Pr. Commissioner of Income Tax - 13
                Mumbai                                                   ....Petitioner
                              V/s.
                Income Tax Appellate Tribunal & Anr.                     ...Respondents

                                                    ----
                Mr. Akhileshwar Sharma for Petitioner.
                Mr. Prithiviraj Choudhuri a/w Mr. Dhirajkumar Totala and Mr. Parimal
                Kashyap i/b AZB & Partners for Respondent No.2.
                                                    ----

                                                               CORAM : K.R. SHRIRAM &
                                                                       R.N. LADDHA, JJ.

DATED : 5th JANUARY, 2022

P.C. :

1. No reply has been filed though petition was served more than a

year ago. Mr. Choudhuri states that petition was served sometime in

November, 2020. Mr. Choudhuri seeks one week time to consider the

recent judgment of the Hon'ble Supreme Court in Commissioner of Income

Tax (IT-4), Mumbai vs. Reliance Telecom Limited1.

2. Stand over to 12th January, 2022.

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

1 [2021] 133 taxmann.com 41 (SC)

Purti Parab