Bombay High Court
The Commissioner Of Income Tax ... vs M/S. Cipla Ltd on 23 January, 2020
Bench: Ujjal Bhuyan, Milind N. Jadhav
5. os itxa 346-08.doc
R.M. AMBERKAR
(Private Secretary)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
O.O.C.J.
INCOME TAX APPEAL NO. 346 OF 2008
Commissioner of Income Tax Central I .. Appellant
Versus
M/s. Cipla Ltd .. Respondent
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Mr. Sham Walve a/w Pritesh Chatterjee for the Appellant
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CORAM : UJJAL BHUYAN &
MILIND N. JADHAV, JJ.
DATE : JANUARY 23, 2020.
P.C.:
1. Heard Mr. Sham Walve, learned standing counsel, revenue for the appellant. He submits that he has not received any instructions from the department.
2. In this appeal under Section 260A of the Income Tax Act, 1961 filed by the revenue, the tax effect is less than the prescribed limit of Rs. one crore in terms of CBDT Circular No. 17/2019 dated 8.8.2019, being Rs. 94,30,087.00.
3. In view of the above, the appeal is dismissed as withdrawn.
4. Refund of Court fees as per rules.
[ MILIND N. JADHAV, J. ] [ UJJAL BHUYAN, J. ] Digitally signed by Ravindra Ravindra M. M. Amberkar Date: 1 of 1 Amberkar 2020.01.24 11:02:35 +0530