Bombay High Court
The Pr. Commissioner Of Income Tax-3, ... vs M/S Bora Agro Foods on 9 January, 2019
Bench: Akil Kureshi, B.P. Colabawalla
26. os itxa 1119-16.doc
R.M. AMBERKAR
(Private Secretary)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
O.O.C.J.
INCOME TAX APPEAL NO. 1119 OF 2016
Pr. Commissioner of Income Tax -3, Pune .. Appellant
Vs
M/s. Bora Agro Foods .. Respondent
...................
Mr. Tejveer Singh for the Appellant
Mr. Riyaz Padvekar a/w Mr. Sameer Dalal for the Respondent
...................
CORAM : AKIL KURESHI &
B.P. COLABAWALLA, JJ.
DATE : JANUARY 9, 2019.
P.C.:
1. This Appeal under Section 260A of the Income Tax Act, 1961 ("the Act" for short) has been filed challenging the order passed by the Income Tax Appellate Tribunal.
2. The learned counsel appearing in support of the appeal, states that he has been instructed to withdraw this appeal. This is for the reason that the tax effect involved in this appeal is less than the threshold limit of Rs. 50 Lacs as provided in CBDT Circular No. 3 of 2018 dated 11.7.2018.
3. In view of the above submission, the appeal is dismissed as not pressed.
4. Refund of court fees as per rules.
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