Bombay High Court
Pr.Commissioner Of Income Tax -2 vs M/S Runwal Developers on 4 January, 2019
Author: M.S.Karnik
Bench: Akil Kureshi, M.S.Karnik
Priya Soparkar 1 18 itxa 1233-16-o
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO.1233 OF 2016
Pr. CIT-2, Pune. ... Appellant
V/s.
PAN:-AABFR9884J
M/s Runwal Developers ... Respondent
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Mr.Tejveer Singh for the Appellant.
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CORAM : AKIL KURESHI AND
M.S.KARNIK, JJ.
DATE : JANUARY 04, 2019. P.C.:-
1. 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.Tejveer Singh, learned Counsel appearing 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. Accordingly, the Appeal is dismissed as not pressed.
4. Refund of Court Fees, as per Rules.
(M.S.KARNIK,J.) (AKIL KURESHI,J.) ....
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