Bombay High Court
Pr. Commissioner Of Income-Tax-14 vs Ivf Advisors Pvt Ltd on 5 December, 2018
Author: M.S.Sanklecha
Bench: Akil Kureshi, M.S.Sanklecha
itxa-218-2016
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO. 218 OF 2016
The Pr. Commissioner of Income Tax-14 .. Appellant.
v/s.
IVF Advisors Pvt. Ltd., .. Respondent.
Mr. Suresh Kumar, for the Appellant.
Ms. Aarti Sathe, for the Respondent.
CORAM: AKIL KURESHI &
M.S.SANKLECHA, JJ.
DATE : 5th DECEMBER, 2018.
P.C:-
This Appeal under Section 260-A of the Income Tax Act, 1961 (the Act), challenges the order passed by the Income Tax Appellate Tribunal (the Tribunal).
2 Mr. Suresh Kumar, learned Counsel for the Revenue, states that he has been instructed not to press this appeal. This for the reason that the tax effect in this appeal is less than Rs.50 lakhs as provided in CBDT Circular No.3 of 2018 dated 11th July, 2018.
3 Therefore, this Appeal is dismissed, as not pressed.
4 Refund of Court Fees, if any, as per Rules.
(M.S.SANKLECHA,J.) (AKIL KURESHI,J.)
S.R.JOSHI 1 of 1
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