Chattisgarh High Court
Income Tax Officer-1(3) vs M/S Hari Om Casting Udyog on 20 January, 2016
Author: Navin Sinha
Bench: Navin Sinha, P. Sam Koshy
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
TAX CASE (INCOME TAX APPEAL) NO. 27 OF 2015
Income Tax Officer-1(3), Aayakar Bhawan, Civil Lines, Raipur (C.G.)
... Appellant
Versus
M/s Hari Om Casting Udyog, Village Dhaneli, Post Office Girodh,
District Raipur (C.G.)
... Respondent
For Appellant : Ms. Naushina Afrin Ali, Advocate.
Hon'ble Shri Navin Sinha, Chief Justice
Hon'ble Shri Justice P. Sam Koshy
Order on Board
Per NAVIN SINHA, C.J.
20/01/2016
1. Learned Counsel for the Appellant submits that appeal was instituted on 15.6.2015 with a monetary involvement of approximately 18 Lacs only. A subsequent Circular No. 21/2015, dated 10.12.2015 provides that no appeal was to be preferred upto a monetary limit of 20 Lacs. The circular has been given retrospective effect at paragraph 10. Leave may be granted to withdraw the appeal.
2. In view of the Circular dated 10.12.2015, the appeal is dismissed as withdrawn.
Sd/- Sd/-
(Navin Sinha) (P. Sam Koshy)
/sharad/ Chief Justice Judge