Punjab-Haryana High Court
The Commissioner Of Income Tax (Tds)-1, ... vs M/S Quark Media House India (P) Ltd, ... on 8 August, 2018
Bench: Ajay Kumar Mittal, Avneesh Jhingan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
ITA No. 548 of 2017
Decided on : 08.08.2018
Commissioner of Income Tax (TDS)-I, Chandigarh
. . . Appellant(s)
Versus
M/s Quark Media House India (P) Ltd.
. . . Respondent(s)
CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MR. JUSTICE AVNEESH JHINGAN
PRESENT: Mr. Ajay Aggarwal, Advocate for
Mr. Denesh Goyal, Sr. Standing Counsel
for the appellant(s).
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AJAY KUMAR MITTAL, J. (Oral)
Learned counsel for the appellant-revenue states that since the tax effect involved is ` 20,17,772/-, he has instructions to withdraw the present appeal in view of the circular No.03/2018, dated 11th July, 2018, issued by the C.B.D.T., New Delhi. However, he prayed that liberty be granted to the revenue to file an application for revival of the appeal in case something survives therein.
2. Dismissed as withdrawn with liberty as prayed for. It is, however, clarified that withdrawal of the appeal by the revenue shall not be taken to be affirmation of order of the Tribunal on merits. Further, the legal issue as claimed by the revenue is being left open to be adjudicated in an appropriate case.
(AJAY KUMAR MITTAL)
JUDGE
(AVNEESH JHINGAN)
August 08, 2018 JUDGE
J.Ram
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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