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Pr. Commissioner Of Income ... vs 63 Moons Technologies Ltd
2022 Latest Caselaw 5224 Bom

Citation : 2022 Latest Caselaw 5224 Bom
Judgement Date : 9 June, 2022

Bombay High Court
Pr. Commissioner Of Income ... vs 63 Moons Technologies Ltd on 9 June, 2022
Bench: Nitin Jamdar, N. R. Borkar
                                                             21-ITXA-201-2018.odt


      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         ORDINARY ORIGINAL CIVIL JURISDICTION
           INCOME TAX APPEAL NO. 201 OF 2018
Pr. Commissioner of Income Tax - Central - 4                ... Appellant
        Versus
M/s. 63 Moons Technologies Ltd.
(Formerly : M/s. Financial Technologies (India) Ltd.) ... Respondent
                                      .........
Mr. Suresh Kumar alongwith Ms. Krunali Satra for the Appellant.
Ms. Vasanti Patil for the Respondent.
                                .........
                             CORAM :            NITIN JAMDAR AND
                                                N.R. BORKAR, JJ.
                             DATED :            9 JUNE 2022

P.C. :-

Heard learned Counsels for the parties.

2. The Appellant-Revenue has challenged the Judgment & order passed by the Income Tax Appellate Tribunal, Mumbai in Income Tax Appeal No. 4377 of 2014 dated 19 August 2016 in respect of Assessment Year 2001-2002.

3. In the impugned Order, the Tribunal has relied and followed the decision of the co-ordinate bench in Respondent-

Kanchan P Dhuri 1 / 2 21-ITXA-201-2018.odt

Assessee's own case for Assessment Years 2002-2003, 2004-2005 and 2006-2007.

4. The learned Counsel for the parties have brought to our notice that for the Assessment Years 2002-2003 and 2004-2005, Income Tax Appeal (IT) Nos. 806 of 2016 and 801 of 2016 respectively, were filed by the Appellant-Revenue and these Appeals were dismissed by the Division Bench of this Court by order dated 10 December 2018. The learned Counsel for the parties states that in light of the same, the present Appeal having been based on the decisions of the Tribunal for the Assessment Year 2002-2003 and 2004-2005 is required to be dismissed.

5. Accordingly, Appeal is dismissed.



                              ( N.R. BORKAR, J. )                            ( NITIN JAMDAR, J. )
           Digitally signed
           by KANCHAN
KANCHAN    PRASHANT
           DHURI
PRASHANT   Date:
DHURI      2022.06.10
           17:34:14
           +0530




                              Kanchan P Dhuri                                                     2 / 2
 

 
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