Bombay High Court
The Commissioner Of Income Tax-1 vs Vikrant Happy Homes Pvt. Ltd on 14 January, 2019
Author: M.S.Sanklecha
Bench: Akil Kureshi, M.S.Sanklecha
Priya Soparkar 1 63 to 65 67 to 71 73 to 76 itxa 1339-11 and ors.-o
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO.1339 OF 2011
The Commissioner of Income Tax-1 ... Appellant
V/s.
Smt.Gaubai Balu Mandalik ... Respondent
WITH
INCOME TAX APPEAL NO.1059 OF 2013
WITH
INCOME TAX APPEAL NO.1096 OF 2012
The Commissioner of Income Tax-1 ... Appellant
V/s.
M/s Drilbits International P. Ltd. ... Respondent
WITH
INCOME TAX APPEAL NO.1297 OF 2013
The Commissioner of Income Tax-1 ... Appellant
V/s.
Anil Bansilal Lodha ... Respondent
WITH
INCOME TAX APPEAL NO.1117 OF 2014
WITH
INCOME TAX APPEAL NO.1139 OF 2014
The Commissioner of Income Tax-1 ... Appellant
V/s.
Chaudhari Iftekhar Ahmad Ramzanali ... Respondent
WITH
INCOME TAX APPEAL NO.1767 OF 2014
WITH
INCOME TAX APPEAL NO.1768 OF 2014
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Priya Soparkar 2 63 to 65 67 to 71 73 to 76 itxa 1339-11 and ors.-o
WITH
INCOME TAX APPEAL NO.1774 OF 2014
The Commissioner of Income Tax-1 ... Appellant
V/s.
Nashik District Labour Society Co-op. Federation ... Respondent
WITH
INCOME TAX APPEAL NO.168 OF 2015
The Commissioner of Income Tax-1 ... Appellant
V/s.
Late Ashokrao Bankar Nagri Sahakari
Patsantstha Maryadit ... Respondent
WITH
INCOME TAX APPEAL NO.476 OF 2015
The Commissioner of Income Tax-1 ... Appellant
V/s.
Vikrant happy Homes Pvt Ltd. ... Respondent
WITH
INCOME TAX APPEAL NO.614 OF 2017
The Pr.Commissioner of Income Tax-1 ... Appellant
V/s.
HAL(ND) Employees Co-operative Credit Society ... Respondent
WITH
INCOME TAX APPEAL NO.620 OF 2017
The Pr.Commissioner of Income Tax-1 ... Appellant
V/s.
Prakash Pusaram Laddha (HUF) ... Respondent
WITH
INCOME TAX APPEAL NO.1385 OF 2018
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Priya Soparkar 3 63 to 65 67 to 71 73 to 76 itxa 1339-11 and ors.-o
The Pr.Commissioner of Income Tax-1 ... Appellant
V/s.
M/s Immediate Construction ... Respondent
WITH
INCOME TAX APPEAL NO.1394 OF 2018
The Pr.Commissioner of Income Tax-1 ... Appellant
V/s.
Smt.Vidya Prakash Bhamare ... Respondent
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Mr.Sham Walve for the Appellants in all the appeals.
Mr.V.S.Hadade for the Respondent in ITXA Nos.1059 of 2013,
1096 of 2012, 1117 of 2014, 1139 of 2014 and 1385 of 2018.
Mr.Ruturaj Gurjar i/by Mr.Mihir Naniwadekar for the
Respondent in ITXA Nos.1767 of 2014, 1768 of 2014 and 1774 of
2014.
Mr.Rohan Deshpande i/by Mr.Mihir Naniwadekar for the
Respondent in ITXA No.476 of 2015.
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CORAM : AKIL KURESHI AND
M.S.SANKLECHA, JJ.
DATE : JANUARY 14, 2019. P.C.:-
1. These Appeals under Section 260-A of the Income Tax Act, 1961 (the Act) challenge the orders passed by the Income Tax Appellate Tribunal (the Tribunal).
2. Mr.Sham Walve, learned Counsel appearing for the Revenue states that he has been instructed not to press these appeals. This for ::: Uploaded on - 15/01/2019 ::: Downloaded on - 16/01/2019 08:29:38 ::: Priya Soparkar 4 63 to 65 67 to 71 73 to 76 itxa 1339-11 and ors.-o the reason that the tax effect in each of these appeals is less than Rs.50 lakhs as provided in CBDT Circular No.3 of 2018 dated 11 th July, 2018.
3. Accordingly, all these Appeals are dismissed as not pressed.
4. Refund of Court Fees, as per Rules.
(M.S.SANKLECHA,J.) (AKIL KURESHI,J.) ....
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