The Pr. Commissioner Of Income Tax ... vs John Deere India Pvt Ltd
2023 Latest Caselaw 6967 Bom

                                                                                      2-itxa [email protected]

Prajakta Vartak
                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         ORDINARY ORIGINAL CIVIL JURISDICTION

                                 INCOME TAX APPEAL NO. 63 OF 2017
                                              AND
                                INCOME TAX APPEAL NO. 902 OF 2016

            The Pr. Commissioner of Income Tax-6                                   ..Appellant
                        Vs.
            John Deere India Pvt. Ltd.                                             ..Respondent

                                             AND
                                INCOME TAX APPEAL NO. 598 OF 2016

            The Pr. Commissioner of Income Tax-2                                   ..Appellant
                       Vs.
            PTC Software (I) Pvt. Ltd.                                             ..Respondent

                                             AND
                                INCOME TAX APPEAL NO. 569 OF 2017

            The Pr. Commissioner of Income Tax-9                                   ..Appellant
                         Vs.
            B.P. India Services Pvt. Ltd.                                          ..Respondent

                                             AND
                               INCOME TAX APPEAL NO. 1384 OF 2015

            The Pr. Commissioner of Income Tax-1                                   ..Appellant
                        Vs.
            Barclays Technology Centre India Pvt. Ltd.                             ..Respondent
                                         __________

            Mr. Suresh Kumar for Appellant in ITXA/63/2017, 598/2014 and
            1384/2015.
            Mr. Dharmesh Pandya a/w Ursula Misquitta i/b Kurdukar Associates for
            Respondent in ITXA/63/2017 and 902/2016.
            Mr. Madhur Agrawal i/b Mr. Atul K. Jasani for Respondent in
            ITXA/598/2016.
                                                 Page 1 of 3
                                           -------------------------
                                               13 July, 2023




            ::: Uploaded on - 15/07/2023                           ::: Downloaded on - 16/07/2023 05:30:34 :::
                                                                             2-itxa [email protected]


Mr. Aurup Dasgupta a/w Ms. Sonam Ghiya & Ms. Drshika Hemnani i/b
Jhangiani Narula & Associates for Respondent in ITXA/569/2017.
Mr. Nishant Thakkar a/w Mr. Jasmin Amalsadwala i/b Lumiere Law
Partners for Respondent in ITXA/1384/2015.
                              __________

                               CORAM : G. S. KULKARNI &
                                       JITENDRA JAIN, JJ.

DATE : JULY 13, 2023

P.C.:

1. Income Tax Appeal No. 598 of 2016 is already admitted by an

order dated 16 April, 2018. It is informed that such order was not subject

matter of challenge in the batch of appeals, as decided by the Supreme

Court in the case of SAP Labs India Private Limited Versus Income Tax

Officer, Circle 6, Bangalore (Civil Appeal No. 8463 of 2022 alongwith a

batch of appeals decided on 19 April, 2022) . Accordingly removed from

the board.

2. The revenue is directed to place on record a list of those matters

which were carried in appeal before the Supreme Court and which were

disposed of by the common judgment of the Supreme Court in SAP Labs

India Private Limited (supra). Let such list be furnished to the office

within a period of one week from today.

3. List these appeals on 27 July, 2023.

-------------------------

13 July, 2023

2-itxa [email protected]

4. Parties are put to notice that each of the appeal would be taken up

for hearing and an endeavour would be made to pass final orders on these

appeals.

[JITENDRA JAIN, J.] [G. S. KULKARNI, J.]

-------------------------

13 July, 2023