Bombay High Court
Commissioner Of Income Tax ... vs Van Oord Dredging And Marine ... on 5 November, 2019
Author: Nitin Jamdar
Bench: M.S.Sanklecha, Nitin Jamdar
1 1 & .... ITXA 1525-2019 & Other...doc
Sequeira
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO. 1525 OF 2019
WITH
INCOME TAX APPEAL NOS. 1540, 1548, 1550, 1552,
1555, 1557, 1560, 1566, 1568, 1574, 1578, 1596, 1599,
1602, 1612, 1621, 1653, 1654 & 1656 OF 2019.
Mr.Sham V. Walve, Mr.Suresh Kumar, Mr.N.C.Mohanty, Mr.Tejveer
Singh, Mr.A.R.Malhotra, for the Appellant in the respective Appeals.
Ms.Rutuja N.Pawar, Mr.Tanzil Padvekar, Mr.Atul K.Jasani, for the
Respondent in the respective Appeals.
CORAM : M.S.SANKLECHA &
NITIN JAMDAR, JJ.
Date : 5 November 2019.
P.C. :
The Registry has placed these appeals on board for directions as the tax effect involved in these appeals as indicated in the memo of appeal is less than the threshold limit prescribed in CBDT Circular No.3/2018 dated 11th July, 2018 read with the revised Circular No.17/2019, dated 8th August, 2019.
2. These appeals are adjourned as the Counsel have no instructions from the Revenue Officers whether these appeals are ::: Uploaded on - 07/11/2019 ::: Downloaded on - 07/11/2019 21:06:33 ::: 2 1 & .... ITXA 1525-2019 & Other...doc covered by the above circular and need to be withdrawn or pressed.
3. Wherever appellant is not represented by their advocates today, the Officers of the Revenue would make the necessary arrangement and instruct its advocate on the next occasion.
4. In the above view, these appeals are now adjourned on 19 November 2019, at 3.00 p.m. under the caption 'for withdrawal'.
(NITIN JAMDAR, J.) (M.S.SANKLECHA, J.)
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