Bombay High Court
The Commissioner Of Income Tax, (Tds) ... vs M/S. Raymond Uco Denin Pvt. Ltd. ... on 15 October, 2018
Author: Swapna Joshi
Bench: P.N. Deshmukh, Swapna Joshi
1 ita23.17.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
INCOME TAX APPEAL NO.23 OF 2017
[The Commissioner of Income Tax (TDS), Nagpur .vs. M/s. Raymond UCO Denim Private Limited, Lohara, District-Yavatmal]
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri Parchure, Advocate for Appellant,
Shri Dewani, Advocate for Respondent.
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CORAM : P.N. DESHMUKH AND
MRS. SWAPNA JOSHI, JJ.
DATED : OCTOBER 15, 2018.
Learned counsel for appellant has filed pursis stamp no.14287/2018 dated 07.10.2018 praying for withdrawal of instant appeal contending that as per the directions issued by the Central Board of Direct Taxes vide Circular No.3/2018 dated 11.7.2018, no appeal is to be preferred when the subject matter is below Rs.50 Lacs. Subject matter in the appeal is to the extent of Rs.19,03,716/-.
In the circumstances, the appeal is allowed to be withdrawn with direction to refund the court fees to the appellant.
JUDGE JUDGE
Gulande
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