Commissioner Of Income Tax-Ltu vs M/S. Reliance Industries Ltd
2022 Latest Caselaw 6967 Bom

TAUSEEF
LAIQUEE
FAROOQUI
Digitally signed by
TAUSEEF LAIQUEE
FAROOQUI              Tauseef                                        20-ITXA.546.2018.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.546 OF 2018

                      Commissioner of Income Tax LTU                ...Appellant

                             Versus

                      M/s. Reliance Industries Ltd.                 ...Respondent
                                                   ----------

Mr. Suresh Kumar for Appellant.

Mr. Madhur Agrawal a/w. Mr. P. C. Tripathi i/by Mr. Raj B. Darak for Respondent.

----------

                                         CORAM :        DHIRAJ SINGH THAKUR &
                                                        VALMIKI SA MENEZES, J.J.
                                         DATE      :    20th JULY 2022


                      P.C.

1. Mr. Agrawal, learned counsel for the Respondent

states that the issues which have been proposed for

consideration by 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.

Tauseef 20-ITXA.546.2018.doc

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.]