The Pr. Commissioner Of Income ... vs Warburg Pincus India Pvt. Ltd
2022 Latest Caselaw 3029 Bom

       Digitally
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       MEERA
MEERA MAHESH
MAHESH JADHAV
JADHAV Date:
       2022.03.29
                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
       16:07:34
       +0530
                                  ORDINARY ORIGINAL CIVIL JURISDICTION
                                    INCOME TAX APPEAL NO. 117 OF 2018

             The Pr .Commissioner of Income Tax Pune-3                                   ....Appellant
                  V/s.
             Warburg Pincus India Pvt Ltd.                                               ...Respondents

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Mr. Sham V. Walve for Appellant Mr. Manish Kantt i/b Mr. Atul K Jasani for Respondents

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CORAM : K.R. SHRIRAM & N.R. BORKAR, JJ DATED : 28th MARCH 2022

P.C. :

1 Counsel states that substantial questions of law proposed in this

appeal are covered by the two judgments namely; CIT Vs. Carlyle India

Advisors (P) Ltd1. and CIT Vs. Temasek Holding Advisors India Pvt Ltd.2

2 Therefore, appeal disposed.

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

1. (2013) 357 ITR 584 (Bom)

2. Unreported in ITXA No.1051 of 2014 dated 17-11-2016

Meera Jadhav