Bombay High Court
The Principal Commissioner Of Income ... vs Narayan Tatu Rane on 27 November, 2018
Author: M.S.Sanklecha
Bench: Akil Kureshi, M.S.Sanklecha
itxa-477-2017
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO.477 OF 2017
The Pr. Commissioner of Income Tax-27 .. Appellant.
v/s.
Mr. Narayan T. Rane .. Respondent.
Ms. Mamta R. Omle, for the Appellant.
Mr. A. K. Jasani, for the Respondent.
CORAM: AKIL KURESHI &
M.S.SANKLECHA, JJ.
DATE : 27th NOVEMBER, 2018.
P.C:-
This Appeal 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 Ms. Omle, learned Counsel 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 Therefore, this Appeal is dismissed, as not pressed.
4 Refund of Court Fees, if any, as per Rules.
(M.S.SANKLECHA,J.) (AKIL KURESHI,J.)
S.R.JOSHI 1 of 1
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