Bombay High Court
The Pr. Commissioner Of Income Tax-3 vs M/S. Gajraj Construction on 26 November, 2018
Author: M.S. Sanklecha
Bench: Akil Kureshi, M.S. Sanklecha
Priya soparkar 1 22 itxa 550-16-o
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO.550 OF 2016
The Pr.Commisioner of Income Tax-3 .. Appellant
v/s.
M/s Gajraj Construction ..Respondent
Mr.Tejveer Singh for the Appellant.
Mr.Ruturaj Gurjar i/by Mr. Mihir Naniwadekar for the Respondent.
CORAM : AKIL KURESHI AND
M.S. SANKLECHA, JJ.
DATE : NOVEMBER 26, 2018.
P.C.
1. This Appeal under Section 260-A of the Income Tax Act, 1961 (the Act) challenges the order dated 11 th February, 2015 passed by the Income Tax Appellate Tribunal (the Tribunal), Pune Bench 'B', Pune. The impugned order is in respect of Assessment Year 2010-11.
2. Mr.Tejveer Singh, learned Counsel appearing for the Revenue seeks liberty to withdraw the appeal.
3. Accordingly, Appeal is dismissed as withdrawn.
4. Refund of Court Fees, as per Rules.
(M.S.SANKLECHA, J.) (AKIL KURESHI, J.) ::: Uploaded on - 27/11/2018 ::: Downloaded on - 28/11/2018 01:21:24 :::