Bombay High Court
Pr. Commissioner Of Income Tax - 4 vs M/S Skf India Ltd (Formerly Known As Skf ... on 7 February, 2019
Bench: Akil Kureshi, B.P.Colabawalla
44.itxa.943.2017.doc
dik
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
O.O.C.J.
INCOME TAX APPEAL NO. 943 OF 2017
Pr. Commissioner of Income Tax-4 ...Appellant
vs
M/s SKF India Ltd. ...Respondent.
.....
Ms Padma Divakar for the Appellant.
.....
CORAM : AKIL KURESHI &
B.P.COLABAWALLA, JJ.
DATE : FEBRUARY 07, 2019.
P.C. :
1. This appeal under Section 260A of the Income Tax Act, 1961 ("the Act" for short) has been filed challenging the order passed by the Income Tax Appellate Tribunal. 2 Learned counsel appearing in support of the appeal states that she has been instructed to withdraw this appeal. This is for the reason that the tax effect involved in this appeal 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 appeal is dismissed as not pressed.
4 Refund of court fees as per rules.
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