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Madhya Pradesh High Court

Commissioner Of Income Tax Gwalior vs M/S Agro Solvent Product Private on 6 December, 2018

                                      1                                  ITA-6-2009
                The High Court Of Madhya Pradesh
                            ITA-6-2009
      (COMMISSIONER OF INCOME TAX GWALIOR Vs M/S AGRO SOLVENT PRODUCT PRIVATE)


Gwalior, Dated : 06-12-2018
           Shri D.P.S.Bhadoria, learned standing counsel for the appellant.

           Learned standing counsel for the Income Tax does not dispute that the
tax liability involved herein is less than Rs.50 Lakhs which is further
corroborated by perusal of the record that tax liability is less than Rs.50
Lakh.

           Therefore, in view of the circular F.No. 390/Misc/116/2017-JC dated
11/07/2018

issued by Ministry of Finance, Department of Revenue Central Board of Indirect Taxes & Customs whereby tax limit for challenge in an appeal has been enhanced to Rs.50 Lacs and the same has been made applicable to existing appeals too, the learned standing counsel for the appellant Revenue seeks and is permitted to withdraw this appeal.

Accordingly, appeal stands dismissed as withdrawn.

     (SHEEL NAGU)                                           (VIVEK AGARWAL)
         JUDGE                                                   JUDGE


SP
      SANJEEV KUMAR
      PHANSE
      2018.12.10
      17:48:15 +05'30'