Citation : 2022 Latest Caselaw 6969 Bom
Judgement Date : 20 July, 2022
TAUSEEF
LAIQUEE
FAROOQUI
Digitally signed by
TAUSEEF LAIQUEE
FAROOQUI Tauseef 09-ITXA.309.2018.doc
Date: 2022.07.22
14:16:17 +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.309 OF 2018
Commissioner of Income Tax, ...Appellant
International Taxation-1.
Versus
Alcatel-Lucent USA Inc. C/o. ...Respondent
Pricewaterhouse Coopers Pvt.
Ltd.
----------
Mr. P. C. Chhotatray for Appellant.
Mr. Madhur Agrawal i/by Mr. Atul K. Jasani for Respondent.
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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).
Tauseef 09-ITXA.309.2018.doc
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.
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.]
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