Bombay High Court
The Commissioner Of Income Tax-Ii, Pune vs Swapnali Rds Joint Ventrure on 21 January, 2019
Author: M.S. Sanklecha
Bench: Akil Kureshi, M.S. Sanklecha
Uday S. Jagtap 668-13-itxa-65=.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO. 668 OF 2013
The Commissioner of Income Tax-II .. Appellant
v/s.
Swapnali RDS Joint Venture .. Respondent
Mr. Vipul Bajpayee for the appellant None for the respondent CORAM : AKIL KURESHI & M.S. SANKLECHA, J.J. DATED : 21 st JANUARY, 2019.
P.C.
1. This appeal challenges the order passed by the Income Tax Appellate Tribunal.
2. Learned Counsel appearing in support of the appeal invites our attention to the Circular No.3/2018 dated 11 th July, 2018 issued by the Central Board of Direct Taxes which inter alia directs the Revenue not to press the pending appeals where the tax effect is less than Rs.50 lakhs.
3. In view of the above Circular, learned Counsel for the Revenue has been instructed not to press the appeal as the tax effect involved in the present appeal is less than the threshold limits of Rs.50 lakhs.
4. Accordingly, the appeal is dismissed as not pressed.
5. Refund of Court Fees as per Rules.
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