Bombay High Court
Principal Commissioner Of Income ... vs M-Suresh Exports Pvt Ltd(Formerly ... on 4 December, 2018
Bench: Akil Kureshi, M.S. Sanklecha
2. os itxa 1675-16 228-17.doc
R.M. AMBERKAR
(Private Secretary)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
O.O.C.J.
INCOME TAX APPEAL (IT) NO. 1675 OF 2016
Pr. Commissioner of Income Tax - 10 .. Appellant
Vs
Intraocular Care Pvt Ltd .. Respondent
WITH
INCOME TAX APPEAL (IT) NO. 228 OF 2017
Pr. Commissioner of Income Tax - 10 .. Appellant
Vs
M-Suresh Exports Pvt Ltd .. Respondent
...................
Mr. Arvind Pinto for the Appellant
Mr. Mayank Thosar i/by B.V. Jhaveri for the Respondents
...................
CORAM : AKIL KURESHI &
M.S. SANKLECHA, JJ.
DATE : DECEMBER 4, 2018.
P.C.:
1. These appeals under Section 260A of the Income Tax Act, 1961 ("the Act" for short) have been filed challenging the orders passed by the Income Tax Appellate Tribunal.
2. Mr. Arvind Pinto, the learned counsel appearing in support of the appeals, states that he has been instructed to withdraw these appeals. This is for the reason that the tax effect involved in these appeals is less than the threshold limit of Rs. 50 Lacs as provided in CBDT Circular No. 3 of 1 of 2 ::: Uploaded on - 06/12/2018 ::: Downloaded on - 28/12/2018 23:56:22 :::
2. os itxa 1675-16 228-17.doc 2018 dated 11.7.2018.
3. In view of the above submission, the appeals are dismissed as not pressed.
4. Refund of court fees as per rules.
[ M.S. SANKLECHA, J. ] [ AKIL KURESHI, J ] 2 of 2 ::: Uploaded on - 06/12/2018 ::: Downloaded on - 28/12/2018 23:56:22 :::