Bombay High Court
Pr.Commissioner Of Income Tax, Central ... vs Arnav Gruha Ltd on 14 January, 2020
Author: M.S. Karnik
Bench: Nitin Jamdar, Makarand Subhash Karnik
skn 1 7-1569.19-itxa.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO. 1569 OF 2019
Pr.Commissioner of Income Tax, Central-3. ... Appellant.
V/s.
Arnav Gruha Ltd. ... Respondent.
Mr.A.K.Saxena for the Appellant.
CORAM : NITIN JAMDAR AND
Digitally
signed by
Sanjay K.
Sanjay K.
M.S. KARNIK, JJ.
Nanoskar Nanoskar Date:
2020.01.17 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 7-1569.19-itxa.doc The learned counsel who now appears for the Appellant states that he has no instructions as on date.
2. In view of the fact the tax effect involved in this appeal is less than the threshold limit of Rs. 1.00 crore as provided in the CBDT Circular dated 8 August 2019, the present appeal is disposed of.
3. In case, upon examination, it is found by the Appellant- Revenue that the tax effect involved in this appeal is not less than the threshold limit of Rs.1.00 crore, liberty to the Appellant to seek restoration of the matter.
(M.S. KARNIK, J.) (NITIN JAMDAR, J.)