Bombay High Court
Pr. Commissioner Of Income Tax-5 vs M/S. Ravi Metal Trading Pvt.Ltd on 8 January, 2019
Author: B.P.Colabawalla
Bench: Akil Kureshi, B.P.Colabawalla
Priya Soparkar 1 61, 63 to75,78, 81 to 83, 85 itxa 621-15 and ors-o
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO.621 OF 2015
Pr. Commissioner of Income Tax-21 ... Appellant
V/s.
Shri Jagdish Prasad Khandelwal ... Respondent
WITH
INCOME TAX APPEAL NO.149 OF 2016
Pr. Commissioner of Income Tax-25 ... Appellant
V/s.
Smt. Sarla S. Ved ... Respondent
WITH
INCOME TAX APPEAL NO.1144 OF 2016
WITH
INCOME TAX APPEAL NO.1158 OF 2016
WITH
INCOME TAX APPEAL NO.1249 OF 2016
WITH
INCOME TAX APPEAL NO.1385 OF 2016
WITH
INCOME TAX APPEAL NO.1387 OF 2016
WITH
INCOME TAX APPEAL NO.1394 OF 2016
WITH
INCOME TAX APPEAL NO.1396 OF 2016
Pr. Commissioner of Income Tax-25 ... Appellant
V/s.
Shri Dinesh Khanna ... Respondent
WITH
INCOME TAX APPEAL NO.1640 OF 2016
Pr. Commissioner of Income Tax-5 ... Appellant
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Priya Soparkar 2 61, 63 to75,78, 81 to 83, 85 itxa 621-15 and ors-o
V/s.
M/s Ravi Metal Trading Pvt. Ltd. ... Respondent
WITH
INCOME TAX APPEAL NO.1836 OF 2016
Pr. Commissioner of Income Tax-23 ... Appellant
V/s.
Ms.Mehrunnisa Jagirdar ... Respondent
WITH
INCOME TAX APPEAL NO.6 OF 2017
Pr. Commissioner of Income Tax-23 ... Appellant
V/s.
Late Shri Gopal V. Gorwani
Through L/H of Smt. Madhu Gorawani ... Respondent
WITH
INCOME TAX APPEAL NO.48 OF 2017
Pr. Commissioner of Income Tax-25 ... Appellant
V/s.
Zakaria Industrial Premises
Co operative Society Ltd. ... Respondent
WITH
INCOME TAX APPEAL NO.159 OF 2017
Pr. Commissioner of Income Tax-25 ... Appellant
V/s.
Shri Vimal Kumar Rathi ... Respondent
WITH
INCOME TAX APPEAL NO.272 OF 2017
Pr. Commissioner of Income Tax-23 ... Appellant
V/s.
Shri Homi K. Wadia ... Respondent
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Priya Soparkar 3 61, 63 to75,78, 81 to 83, 85 itxa 621-15 and ors-o
WITH
INCOME TAX APPEAL NO.564 OF 2017
Pr. Commissioner of Income Tax-23 ... Appellant
V/s.
Ms. Farrah Marker ... Respondent
WITH
INCOME TAX APPEAL NO.609 OF 2017
Pr. Commissioner of Income Tax-28 ... Appellant
V/s.
M/s N.G.Group ... Respondent
WITH
INCOME TAX APPEAL NO.831 OF 2017
Pr. Commissioner of Income Tax-5 ... Appellant
V/s.
M/s India Nivesh Limited ... Respondent
WITH
INCOME TAX APPEAL NO.1118 OF 2017
Pr. Commissioner of Income Tax-21 ... Appellant
V/s.
Shri Ashok Bhimrao Mokashi ... Respondent
WITH
INCOME TAX APPEAL NO.1134 OF 2017
Pr. Commissioner of Income Tax-22 ... Appellant
V/s.
M/s India Value Fund ... Respondent
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Priya Soparkar 4 61, 63 to75,78, 81 to 83, 85 itxa 621-15 and ors-o
WITH
INCOME TAX APPEAL NO.1472 OF 2017
Pr. Commissioner of Income Tax-27 ... Appellant
V/s.
Shri Mayur Valji Bhayaani ... Respondent
WITH
INCOME TAX APPEAL NO.1666 OF 2017
Pr. Commissioner of Income Tax-27 ... Appellant
V/s.
Megh Developers ... Respondent
WITH
INCOME TAX APPEAL NO.1829 OF 2017
Pr. Commissioner of Income Tax-19 ... Appellant
V/s.
Golawala Diamonds ... Respondent
WITH
INCOME TAX APPEAL NO.1925 OF 2017
Pr. Commissioner of Income Tax-19 ... Appellant
V/s.
Jaipur Jewels ... Respondent
WITH
INCOME TAX APPEAL NO.1999 OF 2017
Pr. Commissioner of Income Tax, Central-2. ... Appellant
V/s.
Manju Gupta ... Respondent
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Ms.Padma Divakar for the Appellants in all appeals.
Mr.Divesh Fotaria for the Respondent in ITXA No.621 of 2015.
Mr.Nishit Gandhi for the Respondent in ITXA No.149 of 2016.
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Priya Soparkar 5 61, 63 to75,78, 81 to 83, 85 itxa 621-15 and ors-o
Mr.Atul Jasani for the Respondent in ITXA Nos.1144 of 2016,
1158 of 2016, 1249 of 2016, 1385 of 2016, 1387 of 2016, 1394
of 2016, 1396 of 2016, 1134 of 2017.
Ms.Aasifa Khan for the Respondent in ITXA No.1836 of 2016.
Mr.Satendra Pandey for the Respondent in ITXA No.6 of 2017.
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CORAM : AKIL KURESHI AND
B.P.COLABAWALLA, JJ.
DATE : JANUARY 08, 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. Ms.Padma Divakar, learned Counsel appearing for the Revenue states that she has been instructed not to press these appeals. This for 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.
(B.P.COLABAWALLA,J.) (AKIL KURESHI,J.) ....
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