Gujarat High Court
Commissioner Of Income Tax, Central - Ii vs Swiss Glass Coat Equipment Ltd on 5 September, 2018
Author: Akil Kureshi
Bench: Akil Kureshi, B.N. Karia
C/TAXAP/1437/2010 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/TAX APPEAL NO. 1437 of 2010
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C/TAXAP/1437/2010 ORDER
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COMMISSIONER OF INCOME TAX, CENTRAL - II
Versus
SWISS GLASS COAT EQUIPMENT LTD
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Appearance:
MRS MAUNA M BHATT(174) for the PETITIONER(s) No. 1
MRS SWATI SOPARKAR(870) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE B.N. KARIA
Date : 05/09/2018
COMMON ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Learned advocate Mrs.Mauna Bhatt, under Page 2 of 3 C/TAXAP/1437/2010 ORDER instructions from the department, sought permission to withdraw these appeals since the tax effect involved in these appeals is below the minimum threshold limit provided by CBDT in its circular dated 11.07.2018 enabling the department to prefer and maintain appeals before the High Court.
Permission is granted. Tax Appeals are disposed of accordingly.
(AKIL KURESHI, J) (B.N. KARIA, J) ANKIT SHAH Page 3 of 3