Bombay High Court
The Pr. Commissioner Of Income Tax-1 vs Applied Micro Circuits India Pvt. Ltd on 3 December, 2019
Author: Nitin Jamdar
Bench: M.S. Sanklecha, Nitin Jamdar
JPP 1 21-itxa-1033.19--.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO. 1033 OF 2019
Pr. Commissioner of Income Tax. ... Appellant.
V/s.
Applied Micro Circuits India Pvt.Ltd. ... Respondent.
WITH
INCOME TAX APPEAL NOS.
1035/2019 1036/2019 1040/2019 1046/2019
1052/2019 1067/2019 1119/2019 1123/2019
1126/2019 1157/2019 1193/2019 1198/2019
1227/2019 1231/2019 1241/2019 1285/2019
Mr.Sham Walve i/b. Tejinder Singh for the Appellant in ITXA
Nos.1033/2019.
Mr.Sham Walve for the Appellant in ITXA Nos.1036, 1046, 1052,
1119 and 1126/2019.
Mr.A.R.Malhotra for the Appellant in ITXA Nos.1035, 1123, 1157,
1193, 1231 and 1285/2019.
Mr.N.C.Mohanty i/b. P.C.Chottarey for the Appellant in ITXA
No.1040/2019.
Mr.Suresh Kumar for the Appellant in ITXA Nos.1067/20189.
Mr.N.C.Mohanty for the Appellant in ITXA No.1198, 1227,and
1241/2019.
Mr.Abhishek Tilak for the Respondent in ITXA No.1033/2019.
Mr.Atul Jasani for the Respondent in ITXA No.1067/2019.
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JPP 2 21-itxa-1033.19--.doc
CORAM : M.S. SANKLECHA AND
NITIN JAMDAR, JJ.
DATE : 3 December 2019. P.C. :
The learned counsel appearing in support of the appeals, on instructions, seek to withdraw these appeals. This for the reason that the tax effect involved in these appeals is less than the threshold limit of Rs.1 crore as provided in Circular No.17/2019 dated 8 August 2019 which modified the earlier Circular No.3/2018 dated 11 July 2018. Accordingly, all appeals are disposed of as withdrawn.
2. Refund of court fee as per rules.
(NITIN JAMDAR, J.) (M.S.SANKLECHA, J.) ::: Uploaded on - 05/12/2019 ::: Downloaded on - 05/12/2019 21:01:36 :::