Bombay High Court
The Commissioner Of Income Tax-Iv, ... vs M/S Air Developers, Nagpur on 23 January, 2020
Author: Amit B. Borkar
Bench: Ravi K. Deshpande, Amit B. Borkar
itl44.08+connected matters.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
INCOME TAX APPEAL NO. 44 OF 2008
(The Commissioner of Income Tax-I vrs. M/s. Datta Meghe Institute of
Medical Sciences, Nagpur)
INCOME TAX APPEAL NO. 16 OF 2009
(The Commissioner of Income Tax-I vrs. M/s. Datta Meghe Institute of
Medical Sciences, Nagpur)
INCOME TAX APPEAL NO. 22 OF 2009
(The Commissioner of Income Tax-I vrs. M/s. Datta Meghe Institute of
Medical Sciences, Nagpur)
INCOME TAX APPEAL NO. 23 OF 2008
(The Commissioner of Income Tax-I vrs. M/s. Datta Meghe Institute of
Medical Sciences, Nagpur)
INCOME TAX APPEAL NO. 48 OF 2008
(The Commissioner of Income Tax-I vrs. M/s. Datta Meghe Institute of
Medical Sciences, Nagpur)
INCOME TAX APPEAL NO. 49 OF 2008
(The Commissioner of Income Tax-I vrs. M/s. Datta Meghe Institute of
Medical Sciences, Nagpur)
INCOME TAX APPEAL NO. 86 OF 2010
(The Commissioner of Income Tax-I vrs. M/s. Datta Meghe Institute of
Medical Sciences, Nagpur)
INCOME TAX APPEAL NO. 87 OF 2010
(The Commissioner of Income Tax-I vrs. M/s. Datta Meghe Institute of
Medical Sciences, Nagpur)
INCOME TAX APPEAL NO. 88 OF 2010
(The Commissioner of Income Tax-I vrs. M/s. Datta Meghe Institute of
Medical Sciences, Nagpur)
INCOME TAX APPEAL NO. 52 OF 2009
(The Commissioner of Income Tax-IV vrs. M/s. Pioneer Infrastructure Pvt. Ltd)
INCOME TAX APPEAL NO. 63 OF 2009
(The Commissioner of Income Tax-IV vrs. M/s. Pioneer Infrastructure Pvt. Ltd)
INCOME TAX APPEAL NO. 95 OF 2009
(The Commissioner of Income Tax-IV vrs. M/s. AIR Developers)
INCOME TAX APPEAL NO. 14 OF 2013
(The Commissioner of Income Tax-III vrs. M/s. Plasti Surge Industries
Pvt. Ltd.)
INCOME TAX APPEAL NO. 38 OF 2013
(The Commissioner of Income (Central) vrs. Buldhana Urban Co.Op
Credit Society)
INCOME TAX APPEAL NO. 81 OF 2016
(The Pr.Commissioner of Income Tax-3 vrs. Gajanan Construction Co.)
INCOME TAX APPEAL NO. 51 OF 2017
(The Pr.Commissioner of Income Tax-3 vrs. M/s. Vidarbha Premier Co.Op.
Housing Society)
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itl44.08+connected matters.odt
INCOME TAX APPEAL NO. 60 OF 2017
(The Pr.Commissioner of Income Tax-3 vrs. Ravindra Neelkant Chimurkar)
INCOME TAX APPEAL NO. 122 OF 2017
(The Pr.Commissioner of Income Tax-1 vrs. Harmitsingh Bhagwansingh Sethi)
INCOME TAX APPEAL NO. 123 OF 2017
(The Pr.Commissioner of Income Tax-1 vrs. Harmitsingh Bhagwansingh Sethi)
INCOME TAX APPEAL NO. 124 OF 2017
(The Pr.Commissioner of Income Tax-1 vrs. Harmitsingh Bhagwansingh Sethi)
Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Shri Anand Parchure and S.N.Bhattad, Advocate for
appellant/Department
Shri K.P.Dewani, Advocate for Respondents.
CORAM: R.K. DESHPANDE AND
AMIT B. BORKAR, JJ.
DATE: 23rd JANUARY, 2020.
In all these matters, the tax liability is below Rs. 1 crore and as per CBDT Circular Nos. 23 of 2019 and 3 of 2018, the instructions are provided by the Department to withdraw these appeals. Accordingly, under the signature of the Appellants, the Pursis is filed separately in all the matters, for withdrawal of the appeal.
We, therefore, permit withdrawal of all these appeals.
All the appeals are dismissed as withdrawn.
The Court fee, if any, be refunded in accordance with law.
JUDGE JUDGE
Rvjalit
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