Bombay High Court
The Pr. Commissioner Of Income Tax-19 vs Shri Rajesh P Desai on 17 January, 2019
Bench: Akil Kureshi, M.S. Sanklecha
18. os itxa 19-17.doc
R.M. AMBERKAR
(Private Secretary)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
O.O.C.J.
INCOME TAX APPEAL NO. 19 OF 2017
Pr. Commissioner of Income Tax - 19 .. Appellant
Vs
Rajesh P. Desai .. Respondent
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Mr. A.R. Malhotra a/w N.A. Kazi for the Appellant
...................
CORAM : AKIL KURESHI &
M.S. SANKLECHA, JJ.
DATE : JANUARY 17, 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. The learned counsel appearing in support of the appeal, states that he 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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