Punjab-Haryana High Court
Pr.Commissioner Of Income Tax ... vs M/S Renaissance Buildcon Company (P) ... on 12 July, 2019
Author: Harnaresh Singh Gill
Bench: Harnaresh Singh Gill
ITA-48-2019(O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
112 ITA-48-2019(O&M)
Date of Decision : 12.07.2019
Principal Commissioner of Income Tax (Central) Gurgaon
... Appellant
Versus
M/s Renaissance Buildcon Company (P) Ltd.
...Respondents
CORAM: HON'BLE MR. JUSTICE AJAY TEWARI
HON'BLE MR. JUSTICE HARNARESH SINGH GILL
Present: Mr. Kunal Sharma, Senior Standing Counsel for the appellant.
HARNARESH SINGH GILL, J.
The present appeal has been filed by the Revenue under Section 260-A of the Income Tax Act, 1961 against the order of the Income Tax Appellate Tribunal, Chandigarh Bench 'B' Chandigarh.
Before proceeding further, from the perusal of the appeal it is forthcoming that the amount involved in the present appeal is only Rs.6,81,406/-.
Learned counsel for the appellant has not disputed the fact that the tax effect involved in the present appeal is less than the monetary limits fixed by Circular No.3/2018 dated 11.07.2018 issued by Central Board Director Taxes, Government of India, Ministry of Finance, Department of 1 of 2 ::: Downloaded on - 28-10-2019 05:13:58 ::: ITA-48-2019(O&M) 2 Revenue. He seeks permission to withdraw the present appeal in view of the said circular. He has prayed that liberty be granted to the Revenue to file application for revival in case something survives.
Dismissed as withdrawn with liberty as prayed for. The legal issues claimed by the Revenue are left open for adjudication in an appropriate case.
( AJAY TEWARI ) JUDGE ( HARNARESH SINGH GILL ) 12.07.2019 JUDGE pooja saini Whether speaking/reasoned? Yes/No Whether reportable? Yes/No 2 of 2 ::: Downloaded on - 28-10-2019 05:13:58 :::