Commissioner Of Income Tax (It)-4 vs Iit Team Telecom International ...
2022 Latest Caselaw 6941 Bom

TAUSEEF
LAIQUEE
FAROOQUI
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TAUSEEF LAIQUEE
FAROOQUI              Tauseef                                         04-ITXA.1568.2017.doc
Date: 2022.07.22
14:16:16 +0530
                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              ORDINARY ORIGINAL CIVIL JURISDICTION
                      IN APPEAL UNDER SECTION 260A OF THE INCOME TAX ACT,
                                              1961

                                  INCOME TAX APPEAL NO.1568 OF 2017

                      Commissioner of Income Tax                 ...Appellant
                      (IT)-4.

                             Versus

                      TTI Team Telecom International             ...Respondent
                      Ltd.

                                                 WITH
                                   INCOME TAX APPEAL NO.101 OF 2013
                                                 WITH
                                   INCOME TAX APPEAL NO.187 OF 2018
                                                 WITH
                                  INCOME TAX APPEAL NO.1388 OF 2011
                                                ----------

Mr. Akhileshwar Sharma for Appellant in ITXA/1568/2017 & ITXA/187/2018.

Mr. Vikas t. Khanchandani for Appellant in ITXA/101/2013. Mr. Suresh Kumar for Appellant in ITXA/1388/2011. Dr. Sunil Moti Lala i/by Mr. Atul K. Jasani for Respondent.

----------

                                       CORAM :       DHIRAJ SINGH THAKUR &
                                                     VALMIKI SA MENEZES, J.J.

                                       DATE     :    20th JULY 2022


                      P.C.

1. Dr. Lala, learned counsel for the Respondent states

that the issues which have been proposed for consideration by

Tauseef 04-ITXA.1568.2017.doc

this Court are covered by the Judgment of the Supreme Court

in Engineering Analysis Centre of Excellence Pvt. Ltd. Vs.

Commissioner of Income Tax and Another (2021) 432 ITR 471

(SC).

2. Learned counsel for the Appellant states that the

said Judgment is pending review by the Supreme Court as per

order dated 27th January 2022, copy of which is taken on

record.

3. Learned counsel for the respective parties agreed

that it will be appropriate to await the decision in the Review

Petition which is pending before the Supreme Court.

4. List on 30th September 2022.

[VALMIKI SA MENEZES, J.] [DHIRAJ SINGH THAKUR, J.]