Punjab-Haryana High Court
The Pr. Commissioner Of Income Tax, ... vs M/S Dlf Cyber City Developers Ltd on 23 September, 2019
Author: Harnaresh Singh Gill
Bench: Harnaresh Singh Gill
ITA No. 498 of 2018 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
113 ITA No. 498 of 2018 (O&M)
Date of Decision : 23.09.2019
The Pr. Commissioner of Income Tax, Gurgaon
... Appellant
Versus
DLF Cyber City Developers Ltd.
....Respondent
CORAM:HON'BLE MR. JUSTICE AJAY TEWARI
HON'BLE MR. JUSTICE HARNARESH SINGH GILL
Present: Mr. Tajender K. Joshi, Senior Standing Counsel for the appellant.
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 Dismissed as withdrawn with liberty as prayed for.
1 of 2 ::: Downloaded on - 06-10-2019 20:17:10 ::: ITA No. 498 of 2018 (O&M) 2
3. Since the main case has been dismissed, the pending C.M. application, if any, also stands disposed of.
( AJAY TEWARI ) JUDGE ( HARNARESH SINGH GILL ) 23.09.2019 JUDGE pooja saini Whether speaking/reasoned? Yes/No Whether reportable? Yes/No 2 of 2 ::: Downloaded on - 06-10-2019 20:17:10 :::