Bombay High Court
Pr. Commissioner Of Income Tax - 4 vs M/S. Arj Shares And Stock Brokers P. Ltd on 4 December, 2018
Bench: Akil Kureshi, M.S. Sanklecha
3. os itxa 406-17 + 15.doc
R.M. AMBERKAR
(Private Secretary)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
O.O.C.J.
INCOME TAX APPEAL (IT) NO. 406 OF 2017
WITH
INCOME TAX APPEAL (IT) NO. 412 OF 2017
WITH
INCOME TAX APPEAL (IT) NO. 876 OF 2017
Pr. Commissioner of Income Tax (Central) .. Appellant
Vs
Shreem Capacitors Pvt Ltd .. Respondent
WITH
INCOME TAX APPEAL (IT) NO. 559 OF 2017
Pr. Commissioner of Income Tax - 4 .. Appellant
Vs
ARJ Shares & Stock Brokers P Ltd .. Respondent
WITH
INCOME TAX APPEAL (IT) NO. 710 OF 2017
Pr. Commissioner of Income Tax - 4 .. Appellant
Vs
Taurian Engineerings P Ltd .. Respondent
WITH
INCOME TAX APPEAL (IT) NO. 781 OF 2017
WITH
INCOME TAX APPEAL (IT) NO. 952 OF 2018
WITH
INCOME TAX APPEAL (IT) NO. 957 OF 2018
WITH
INCOME TAX APPEAL (IT) NO. 961 OF 2018
Pr. Commissioner of Income Tax - 4 .. Appellant
Vs
The New Piece Goods Bazar Co Ltd .. Respondent
WITH
INCOME TAX APPEAL (IT) NO. 1753 OF 2017
Pr. Commissioner of Income Tax - 4 .. Appellant
Vs
V.R.M. Share Broking Pvt Ltd .. Respondent
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WITH
INCOME TAX APPEAL (IT) NO. 1808 OF 2017
WITH
INCOME TAX APPEAL (IT) NO. 1921 OF 2017
WITH
INCOME TAX APPEAL (IT) NO. 1818 OF 2017
Pr. Commissioner of Income Tax - 4 .. Appellant
Vs
Narendra Vegetable Products P Ltd .. Respondent
WITH
INCOME TAX APPEAL (IT) NO. 1887 OF 2017
Pr. Commissioner of Income Tax - 4 .. Appellant
Vs
Harinagar Sugar Mills Ltd .. Respondent
WITH
INCOME TAX APPEAL (IT) NO. 933 OF 2018
Pr. Commissioner of Income Tax - 4 .. Appellant
Vs
Mutha Founders Pvt Ltd .. Respondent
WITH
INCOME TAX APPEAL (IT) NO. 1038 OF 2018
Pr. Commissioner of Income Tax - 4 .. Appellant
Vs
Systempatix Shares & Stocks India Ltd .. Respondent
...................
Mr. Suresh Kumar for the Appellants
Mr. Atul Jasani for the Respondent in ITXA 559/17
Mr. Mayank Thosar i/by B.V. Jhaveri for the Respondents in ITXA
781/17, 952/18, 957/18 & 961/18
Mr. Ruturaj Gurjar i/by Mihir Naniwadekar for the Respondents in
ITXA 1808/17, 1921/17 & 1818/17
...................
CORAM : AKIL KURESHI &
M.S. SANKLECHA, JJ.
DATE : DECEMBER 4, 2018.
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P.C.:
1. All these appeals under Section 260A of the Income Tax Act, 1961 ("the Act" for short) have been filed challenging the orders passed by the Income Tax Appellate Tribunal.
2. Mr. Suresh Kumar, the learned counsel appearing in support of the appeals, states that he has been instructed to withdraw these appeals. This is for the reason that the tax effect involved in all these appeals is less than the threshold limit of Rs. 50 Lacs as provided in CBDT Circular No. 3 of 2018 dated 11.7.2018.
3. In view of the above submission, the appeals are dismissed as not pressed.
4. Refund of court fees as per rules.
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