Punjab-Haryana High Court
Commissioner Of Income Tax-I, Ludhian vs M/S Dimple Knitwear, Ludhiana on 26 April, 2016
Author: Ajay Kumar Mittal
Bench: Ajay Kumar Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
ITA No. 45 of 2012 (O&M)
Decided on : 26.04.2016
Commissioner of Income Tax-I, Ludhiana
. . . Appellant
Versus
M/s Dimple Knitwear
. . . Respondent
CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MRS. JUSTICE RAJ RAHUL GARG
PRESENT: Mr. Raejsh Katoch, Advocate
for the appellant.
Ms. Prerna, Advocate for
Mr. S.K.Mukhi, Advocate
for the respondent.
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AJAY KUMAR MITTAL, J. (Oral)
Learned counsel for the appellant-revenue states that the tax effect involved in the present case is less than the monetary limit prescribed vide circular No.21/2015, dated 10.12.2015 issued by the C.B.D.T., New Delhi. He further submitted that keeping in view the aforesaid circular, the present appeal may be dismissed as withdrawn. However, liberty be granted to the revenue to file an application for revival of the appeal in case something survives therein.
2. Dismissed as withdrawn with liberty as prayed for. It is, however, clarified that withdrawal of the appeal by the revenue shall not be taken to be affirmation of order of the Tribunal on merits. Further, the legal issue as claimed by the revenue is being left open to be adjudicated in an appropriate case.
(AJAY KUMAR MITTAL) JUDGE (RAJ RAHUL GARG) 26.04.2016 JUDGE smriti 1 of 1 ::: Downloaded on - 29-04-2016 00:08:49 :::