Bombay High Court
Pr. Commissioner Of Income Tax-19 vs Ratan J Batliboi on 10 December, 2018
Bench: Akil Kureshi, M.S. Sanklecha
7. os itxa 841-16.doc
R.M. AMBERKAR
(Private Secretary)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
O.O.C.J.
INCOME TAX APPEAL (IT) NO. 841 OF 2016
Pr. Commissioner of Income Tax-19 .. Appellant
Versus
Ratan J. Batliboi .. Respondent
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Ms. Padma Divakar for the Appellant
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CORAM : AKIL KURESHI &
M.S. SANKLECHA, JJ.
DATE : DECEMBER 10, 2018.
P.C.:
1. This appeal under Section 260A of the Income Tax Act, 1961 ("the Act" for short) has been filed challenging the orders passed by the Income Tax Appellate Tribunal.
2. Ms. Padma Divakar, the learned counsel appearing in support of the appeal, states that she 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.
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7. os itxa 841-16.doc
3. In view of the above submission, the appeal is dismissed as not pressed.
4. Refund of court fees as per rules. [ M.S. SANKLECHA, J. ] [ AKIL KURESHI, J ] 2 of 2 ::: Uploaded on - 11/12/2018 ::: Downloaded on - 26/12/2018 23:04:19 :::