Bombay High Court
Pr. Commissioner Of Income Tax-3 Mumbai vs L K Earth Development Pvt. Ltd on 12 December, 2018
Bench: Akil Kureshi, M.S. Sanklecha
14. OS ITXA 183-09 + 30.doc
R.M. AMBERKAR
(Private Secretary)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
O.O.C.J.
INCOME TAX APPEAL (IT) NO. 183 OF 2009
The Commissioner of Income Tax-V, Pune .. Appellant
Vs
Poona Bottling Company Ltd, Pune .. Respondent
WITH
INCOME TAX APPEAL (IT) NO. 1962 OF 2013
The Commissioner of Income Tax-3, Mumbai.. Appellant
Vs
M/s. Maharashtra Airport Dev. Co. Ltd .. Respondent
WITH
INCOME TAX APPEAL (IT) NO. 1009 OF 2016
Pr. Commissioner of Income Tax-3 .. Appellant
Vs
S.D. Corporation Pvt Ltd .. Respondent
WITH
INCOME TAX APPEAL (IT) NO. 1377 OF 2016
Pr. Commissioner of Income Tax -3, Mumbai.. Appellant
Vs
M/s. Reliance Gems & Jewels Ltd .. Respondent
WITH
INCOME TAX APPEAL (IT) NO. 1516 OF 2016
Pr. Commissioner of Income Tax -3, Mumbai.. Appellant
Vs
M/s. Gill & Company Pvt Ltd .. Respondent
WITH
INCOME TAX APPEAL (IT) NO. 38 OF 2017
WITH
INCOME TAX APPEAL (IT) NO. 39 OF 2017
Pr. Commissioner of Income Tax -3, Mumbai .. Appellant
Vs
M/s. White Pearls Hotels & Inv P Ltd .. Respondent
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WITH
INCOME TAX APPEAL (IT) NO. 892 OF 2017
WITH
INCOME TAX APPEAL (IT) NO. 1788 OF 2017
Pr. Commissioner of Income Tax -3, Mumbai .. Appellant
Vs
M/s. The Air Cargo Agencies Ass. of India .. Respondent
WITH
INCOME TAX APPEAL (IT) NO. 1299 OF 2017
Pr. Commissioner of Income Tax -4 .. Appellant
Vs
M/s. Tasty Bite Eatables Ltd ..
Respondent
WITH
INCOME TAX APPEAL (IT) NO. 1315 OF 2017
Pr. Commissioner of Income Tax 4 .. Appellant
Vs
Yahazaki Mazak India P Ltd .. Respondent
WITH
INCOME TAX APPEAL (IT) NO. 1450 OF 2017
WITH
INCOME TAX APPEAL (IT) NO. 1941 OF 2017
Pr. Commissioner of Income Tax 5 .. Appellant
Vs
Siddhant Consultancy Pvt Ltd .. Respondent
WITH
INCOME TAX APPEAL (IT) NO. 1571 OF 2017
WITH
INCOME TAX APPEAL (IT) NO. 1716 OF 2017
WITH
INCOME TAX APPEAL (IT) NO. 1849 OF 2017
WITH
INCOME TAX APPEAL (IT) NO. 1952 OF 2017
Pr. Commissioner of Income Tax 4 .. Appellant
Vs
Tata Ficosa Automotive Systems Ltd .. Respondent
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WITH
INCOME TAX APPEAL (IT) NO. 1581 OF 2017
WITH
INCOME TAX APPEAL (IT) NO. 1854 OF 2017
Pr. Commissioner of Income Tax 3 .. Appellant
Vs
Indian Refrigerator Company Ltd .. Respondent
WITH
INCOME TAX APPEAL (IT) NO. 1593 OF 2017
Pr. Commissioner of Income Tax 3, Mumbai .. Appellant
Vs
Stone Shippers .. Respondent
WITH
INCOME TAX APPEAL (IT) NO. 1828 OF 2017
Pr. Commissioner of Income Tax 3, Mumbai .. Appellant
Vs
L K Earth Developers P Ltd .. Respondent
WITH
INCOME TAX APPEAL (IT) NO. 1947 OF 2017
Pr. Commissioner of Income Tax 4, Pune .. Appellant
Vs
Aaiji Surobhi Group .. Respondent
WITH
INCOME TAX APPEAL (IT) NO. 480 OF 2018
Pr. Commissioner of Income Tax 3 .. Appellant
Vs
Frontline Reality Pvt Ltd .. Respondent
WITH
INCOME TAX APPEAL (IT) NO. 626 OF 2018
WITH
INCOME TAX APPEAL (IT) NO. 1263 OF 2018
Pr. Commissioner of Income Tax 3 .. Appellant
Vs
Premier Limited .. Respondent
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WITH
INCOME TAX APPEAL (IT) NO. 688 OF 2018
Pr. Commissioner of Income Tax 5, Pune .. Appellant
Vs
Steel Vision India Pvt Ltd .. Respondent
WITH
INCOME TAX APPEAL (IT) NO. 1142 OF 2018
Pr. Commissioner of Income Tax 5, Pune .. Appellant
Vs
Sai Service Station Limited .. Respondent
WITH
INCOME TAX APPEAL (IT) NO. 1409 OF 2018
WITH
INCOME TAX APPEAL (IT) NO. 1410 OF 2018
Pr. Commissioner of Income Tax 5 .. Appellant
Vs
Yeshwant Engineering Pvt Ltd .. Respondent
WITH
INCOME TAX APPEAL (IT) NO. 3103 OF 2018
Pr. Commissioner of Income Tax 17, Mumbai.. Appellant
Vs
Nirmala Radhakrishna Rathi .. Respondent
WITH
INCOME TAX APPEAL (IT) (L) NO. 1307 OF 2018
Pr. Commissioner of Income Tax 5 .. Appellant
Vs
Dilip Motilal Chordiya .. Respondent
...................
Mr. Sham Walve for the Appellants
Mr. Jitendra Singh for the Respondent in ITXA 1962/2013
Mr. Sameer Dalal for the Respondent in ITXA 1009/16
Mr. P.C. Tripathi i/by Raj Darak for the Respondent in ITXA
1377/16
Mr. Atul Jasani for the Respondents in ITXA 1571/17, 1716/17,
1849/17, 1952/17
Mr. Tanmay Phadke for the Respondents in ITXA 626/17 &
1263/18
...................
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CORAM : AKIL KURESHI &
M.S. SANKLECHA, JJ.
DATE : DECEMBER 12, 2018.
P.C.:
1. All these appeals under Section 260A of the Income Tax Act, 1961 ("the Act" for short) have been filed challenging the orders passed by the Income Tax Appellate Tribunal.
2. The learned counsel appearing in support of the appeals, states that he has been instructed to withdraw these appeals. This is for the reason that the tax effect involved in all these appeals 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 appeals are dismissed as not pressed.
4. Refund of court fees as per rules.
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