Bombay High Court
The Pr. Commissioner Of Income Tax-3, ... vs Symantec Software India Pvt. Ltd on 26 November, 2019
Author: Nitin Jamdar
Bench: M.S. Sanklecha, Nitin Jamdar
1 1. ITXA 1280.17.doc
JPP
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO. 1280 OF 2017
Pr. Commissioner of Income Tax-15, Mumbai ... Appellant
V/s.
Kalasha Builders Pvt. Ltd. ... Respondent
ALONGWITH
INCOME TAX APPEAL NOS. 1660/2019, 1661/2019, 1770/2019,
1777/2019, 1786/2019 and 1790/2019
Mr. Akhileshwar Sharma for the Appellant in ITXA No. 1280/17
Mr. Sham Walve for the Appellants in ITXA Nos. 1660/19,
1661/19, 1777/19 and 1790/19.
Mr. N.N. Singh for the Appellant in ITXA No. 1770/19
Mr. P.C. Chhotaray for the Appellants in ITXA Nos. 1786/19
Mr. Ruturaj Gurjar for the Respondent in ITXA No. 1280/17 and
1770/19
Mr. Jas Sanghavi for the Respondent in ITXA No. 1786/19
CORAM : M.S. SANKLECHA &
NITIN JAMDAR, JJ.
DATE : 26 NOVEMBER 2019.
P.C. :-
In these Appeals the learned Counsel appearing for the Appellants on instructions seek to withdraw the Appeals. This for ::: Uploaded on - 28/11/2019 ::: Downloaded on - 28/11/2019 20:50:39 :::
2 1. ITXA 1280.17.doc the reason that the tax effect involved in all these Appeals is less than the threshold limit provided in the Central Board for Direct Taxes (CBDT) Circular No.17 of 2019 dated 8 August 2019.
2. In the above view, all these Appeals are disposed of as withdrawn.
3. Refund of Court fees as per Rules.
NITIN JAMDAR, J. M. S. SANKLECHA, J .
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