Pr. Commissioner Of Income Tax-1 vs M/S. Tata Communications Ltd
2023 Latest Caselaw 12349 Bom

Bombay High Court

Pr. Commissioner Of Income Tax-1 vs M/S. Tata Communications Ltd on 6 December, 2023

Author: Neela Gokhale

Bench: K.R. Shriram, Neela Gokhale

2023:BHC-OS:14255-DB                                        1/1                         33-ITXA-1096-2018.doc




             PURTI                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             PRASAD
             PARAB                    ORDINARY ORIGINAL CIVIL JURISDICTION
            Digitally signed by
            PURTI PRASAD
            PARAB
            Date: 2023.12.06
            17:38:54 +0530
                                          INCOME TAX APPEAL NO. 1096 OF 2018

           Pr. Commissioner of Income Tax - 1                                   ....Appellant
                 V/s.
           Tata Communications Ltd.                                             ...Respondent

                                                            ----
           Mr. Suresh Kumar for Appellant.
           Mr. Nitesh Joshi a/w Ms. Supriya S. Devergudi i/b ANS Law Associates for
           Respondent.
                                              ----

                                                         CORAM : K.R. SHRIRAM &
                                                                 DR. NEELA GOKHALE, JJ.

DATED : 6th DECEMBER 2023

P.C. :

1. The appeal pertains to Assessment Year 2002-2003.

2. The counsel for appellant and counsel for respondent submits

that the question raised in the present appeal is covered by the judgment of

this Court in Income Tax Appeal No. 1560 of 2013 decided on 7th July 2015.

3. In the light of the above, no substantial question of law arises.

The appeal as such is dismissed. No costs.

(DR. NEELA GOKHALE, J.) (K.R. SHRIRAM, J.)

Purti Parab