Bombay High Court
The Commissioner Of Income Tax 1 Nashik vs Shri Arihant Naari Sahakari Pat Sanstha ... on 5 October, 2018
Bench: Prasanna B. Varale, Manish Pitale
ta34.10
(1)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
TAX APPEAL NO.34 OF 2010
The Commissioner of Income Tax-I,
Nashik ..APPELLANT
VERSUS
Shri Arihant Nagari Sahakari Pat
Sanstha, Dhule ..RESPONDENT
Mrs (Dr.) Kalpalata Patil-Bharaswadkar , Advocate for appellant
CORAM : PRASANNA B. VARALE
AND
MANISH PITALE, JJ.
DATE : 5th October, 2018
ORAL ORDER:
Mrs Kalalata Patil - Bharaswadkar, learned Counsel appearing on behalf of the appellant placed on record communication dated 26th September, 2018. The said communication is taken on record and marked "X" for identification. The common ground assigned in this communication is, the liability involved in the matter is below Rs.50 Lakhs and the reference is made to Circular No.3 of 2018, dated 11th July, 2018, issued by the C.B.D.T. The Counsel is thus requested to withdraw the appeal.
2. In view of the aforesaid communication and instructions received by Mrs Kalpalata Patil - Bharaswadkar, the appeal is allowed to be withdrawn and disposed of.
(MANISH PITALE, J.) (PRASANNA B. VARALE, J.)
amj Anant Digitally signed by
Anant Manohar Joshi
Manohar Date: 2018.10.06
Joshi 10:31:21 +0530