Bombay High Court
Pr. Commissioner Of Income Tax-19 vs Manek Gems And Art International on 14 January, 2020
Bench: Nitin Jamdar, Makarand Subhash Karnik
skn 1 9-1619.19-itxa.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO. 1619 OF 2019
Pr.Commissioner of Income Tax-19. ... Appellant.
V/s.
Manek Gems and Art International. ... Respondent.
None for the Appellant.
Digitally
CORAM : NITIN JAMDAR AND
signed by
Sanjay K.
Sanjay K. Nanoskar
Nanoskar Date:
2020.01.17 M.S. KARNIK, JJ.
12:10:32 +0530 DATE : 14 January 2020.
P.C. :
On 17 December 2019, the following order was passed:
" None appears for the Appellant.
2. Today these matters are placed under the caption, 'for withdrawal'. The tax effect involved in these Appeals is below the limit stipulated in the Central Board of Direct Taxes Circular No.17/2019 dated 8 August 2019 which modified the earlier Circular No.3/2018 dated 11 July 2018.
3. Place the Appeals under the caption, 'for dismissal' on 14 January 2020."
skn 2 9-1619.19-itxa.doc
2. Today also none appears for the Appellant- Revenue. It appears that because the tax effect involved in this appeal is below the limit stipulated in the above referred Circular dated 8 August 2019, the Appellant- Revenue is not interested in pursuing this appeal.
3. Appeal is, accordingly dismissed.
(M.S. KARNIK, J.) (NITIN JAMDAR, J.)