Bombay High Court
The Comm. Of Income Tax-Iv vs Shri Ratan Babulal Poddar (Prop. M/S ... on 24 October, 2018
Author: Swapna Joshi
Bench: P.N. Deshmukh, Swapna Joshi
2410itl81.10 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
INCOME TAX APPEAL NO.81 OF 2010
(Commissioner of Income Tax-IV vs. Shri Ratan Babulal Poddar)
______________________________________________________________________________
Office Notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's orders
or directions and Registrar's orders.
Shri Anand Parchure, Advocate for appellant.
Shri L.S. Dewani, Advocate for respondent.
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CORAM : P.N. DESHMUKH AND
MRS. SWAPNA JOSHI, JJ.
DATED : OCTOBER 24, 2018 Shri Parchure, learned Counsel for appellant, has placed on record pursis seeking leave to withdraw the appeal in view of directions issued by the Central Board of Direct Taxes vide Circular No.3/2018 dated 11/7/2018 as subject matter in appeal is below Rs.50 lakhs.
In view of facts as aforesaid, leave as prayed is granted. The appeal is allowed to be withdrawn.
The appellant be refunded back Court Fee as per Rules.
JUDGE JUDGE
khj
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