Bombay High Court
Principal Commissioner Of Income Tax, ... vs Sahakar Developers on 11 December, 2018
Author: M.S. Sanklecha
Bench: Akil Kureshi, M.S. Sanklecha
Uday S. Jagtap 2950-18-itxa-89=.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO.2950 OF 2018
Pr. Commissioner of Income Tax-32 .. Appellant
v/s.
Sahakar Developers .. Respondent
Mr. Arvind Pinto for the appellant None for the respondent CORAM : AKIL KURESHI & M.S. SANKLECHA, J.J. DATED : 11 th DECEMBER, 2018.
P.C.
1. This appeal challenges the order dated 30 th January, 2017 passed by the Income Tax Appellate Tribunal.
2. Mr. Pinto, learned Counsel appearing in support of the appeal invites our attention to the Circular No.3/2008 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, Ms. Pinto 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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