Punjab-Haryana High Court
The Pr. Commissioner Of Income ... vs M/S Palace Jewellers Pvt. Ltd., B-Xix, ... on 27 November, 2019
Author: Alka Sarin
Bench: Alka Sarin
108 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
ITA-252-2019 (O&M)
Date of decision : 27.11.2019
The Pr. Commissioner of Income Tax (Central),
Ludhiana
... Appellant
Versus
M/s Palance Jewellers Pvt. Ltd.
... Respondent
CORAM: HON'BLE MR. JUSTICE AJAY TEWARI
HON'BLE MRS. JUSTICE ALKA SARIN
Present:Mr. Rajesh Katoch, Senior Standing Counsel with
Ms. Pridhi Jaswinder Sandhu, Junior Standing Counsel,
for the appellant.
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AJAY TEWARI, J. (ORAL)
1. Learned counsel for the appellant-revenue states that since the tax effect involved is less than the monetary limit as prescribed in Circular No.3 of 2018 dated 11.07.2018 issued by the Central Board of Direct Taxes, further amended vide Circular No.17 of 2019 dated 08.08.2019 read with Letter No.F.No.279/Misc/M-93/2018-ITJ dated 20.08.2019, he has instructions to withdraw the present appeal. However, he prayed that liberty be granted to the appellant-revenue to file an application for revival of the appeal, in case something survives therein.
2. Dismissed as withdrawn with liberty as prayed for.
3. Since the main case has been dismissed, the pending C.M. Application, if any, also stands disposed of.
( AJAY TEWARI ) JUDGE ( ALKA SARIN ) 27.11.2019 JUDGE Yogesh Sharma Whether speaking/reasoned Yes/ No Whether Reportable Yes/ No 1 of 1 ::: Downloaded on - 09-12-2019 07:36:08 :::