Bombay High Court
The Principal Commissioner Of Income ... vs M/S Jet Speed Audio Pvt.Ltd on 29 November, 2018
Author: M.S.Sanklecha
Bench: Akil Kureshi, M.S.Sanklecha
itxa-1254-2014-group
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO. 1254 OF 2014
The Commissioner of Income Tax-11 .. Appellant.
v/s.
M/s. Manisha Koirala .. Respondent.
WITH
INCOME TAX APPEAL NO. 1452 OF 2014
The Commissioner of Income Tax-14 .. Appellant.
v/s.
Shri Nalin P. Shah .. Respondent.
WITH
INCOME TAX APPEAL NO. 1454 OF 2014
The Commissioner of Income Tax-14 .. Appellant.
v/s.
Shri Manan N. Shah .. Respondent.
WITH
INCOME TAX APPEAL NO. 1459 OF 2014
The Commissioner of Income Tax-14 .. Appellant.
v/s.
Shri Nalin P. Shah (HUF) .. Respondent.
WITH
INCOME TAX APPEAL NO. 94 OF 2015
The Commissioner of Income Tax-11 .. Appellant.
v/s.
Mr. Gautam Adhikari .. Respondent.
S.R.JOSHI 1 of 3
::: Uploaded on - 30/11/2018 ::: Downloaded on - 30/12/2018 10:57:26 :::
itxa-1254-2014-group
WITH
INCOME TAX APPEAL NO. 472 OF 2015
The Commissioner of Income Tax-17 .. Appellant.
v/s.
M/s. Khimji Visram & Sons
(Commission Dept.) .. Respondent.
WITH
INCOME TAX APPEAL NO. 1318 OF 2015
The Pr. Commissioner of Income Tax -17 .. Appellant.
v/s.
Shri Gulamhaider G. Kharodia .. Respondent.
WITH
INCOME TAX APPEAL NO. 515 OF 2016
The Pr. Commissioner of Income Tax -17 .. Appellant.
v/s.
The Maharashtra Mantralaya Va
Sanlagana Shaskiya Karmachari
Co-operative Credit Society Ltd., .. Respondent.
WITH
INCOME TAX APPEAL NO. 680 OF 2016
WITH
INCOME TAX APPEAL NO. 759 OF 2016
The Pr. Commissioner of Income Tax -16 .. Appellant.
v/s.
M/s. Jet Speed Audio Pvt. Ltd., .. Respondent.
Mr. P. C. Chhotaray, for the Appellant in all the Appeals.
Mr. Ravindra Poojary i/b. Mr. Ajaykumar R. Singh, for the Respondent in
ITXA No. 1254 of 2014.
Mr. Ashok Boghani i/b. Ashok Boghani & Co., for the Respondent in ITXA
Nos. 1452, 1454 and 1459 of 2014.
Mr. Rajesh Poojary i/b. MINT & Confreres, for the Respondent in ITXA
No.94 of 2015.
S.R.JOSHI 2 of 3
::: Uploaded on - 30/11/2018 ::: Downloaded on - 30/12/2018 10:57:26 :::
itxa-1254-2014-group
Mr. A. K. Jasani, for the Respondent in ITXA No.472 of 2015.
Mr. Mayank Thosar i/b.B. V. Jhaveri, for the Respondent in ITXA No.1318
of 2015.
Mr. Ruturaj Gurjar, for the Respondent in ITXA No.515 of 2016.
Ms. Aasifa Khan, for the Respondent in ITXA Nos. 680 and 759 of 2016.
CORAM: AKIL KURESHI &
M.S.SANKLECHA, JJ.
DATE : 29th NOVEMBER, 2018.
P.C:-
All these Appeals under Section 260-A of the Income Tax Act, 1961 (the Act), challenge the order passed by the Income Tax Appellate Tribunal (the Tribunal).
2 Mr. Chhotaray, learned Counsel for the Revenue states that he his instructed not to press all these appeals. This for the reason that the tax effect involved in all these Appeals is less than the threshold limit of Rs.50 lakhs provided under Circular No.3 of 2018 dated 11th July, 2018.
3 In view of the statement made by the learned Counsel for the Revenue, on instructions, all these Appeals are dismissed as not pressed.
4 Refund of Court fees, as per Rules.
(M.S.SANKLECHA,J.) (AKIL KURESHI,J.)
S.R.JOSHI 3 of 3
::: Uploaded on - 30/11/2018 ::: Downloaded on - 30/12/2018 10:57:26 :::