Bombay High Court
The Principal Commissioner Of Income ... vs M/S. People Interactive India Private ... on 11 March, 2019
Author: Sarang V. Kotwal
Bench: Akil Kureshi, Sarang V. Kotwal
1 27-ITXA 29-17.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO.29 OF 2017
The Principal Commissioner of Income Tax-7, Mumbai. ] ... Appellant
Versus
M/s. People Interactive India Private Ltd. ] ... Respondent
Mr. N. C. Mohanty for Appellant.
Mr. Sanjiv M. Shah for Respondent.
CORAM :- AKIL KURESHI &
SARANG V. KOTWAL, JJ.
DATE :- 11 MARCH, 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.
(SARANG V. KOTWAL, J.) (AKIL KURESHI, J.) URS 1 of 1 ::: Uploaded on - 12/03/2019 ::: Downloaded on - 13/03/2019 01:07:49 :::