Punjab-Haryana High Court
Commissioner Of Income Tax Jalandhar Ii vs Mithilesh Kumar on 3 October, 2018
Author: Surya Kant
Bench: Surya Kant
HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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ITA No.62 of 2013 (O&M)
Date of Decision: 03.10.2018
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Commissioner of Income Tax, Jalandhar-II ...Appellant
VS.
Mithilesh Kumar ... Respondent
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Coram : Hon'ble Mr.Justice Surya Kant
Hon'ble Mr.Justice Sudip Ahluwalia
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Present: Mr. Vivek Sethi, Advocate for the appellant
Mr. Akshay Bhan, Sr.Advocate with
Mr. Alok Mittal, Advocate for the respondent
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SURYA KANT J. (Oral)
(1) Learned counsel for Revenue states that the tax effect involved in this case is `16,155/- and in view of the recent Circular No.3/2018 dated 11.07.2018 issued by the Ministry of Finance, Department of Revenue, Central Board Direct Taxes, the tax effect being less than `50 lacs, he does not want to press this appeal on merits. (2) In view of the CBDT Circular, the instant appeal is dismissed as not pressed. As prayed for by learned counsel for the appellant, liberty is granted to the Revenue to seek revival of the appeal, if need be, in the changed circumstances. The question of law is also kept open.
(Surya Kant) Judge 03.10.2018 (Sudip Ahluwalia) vishal shonkar Judge
1. Whether speaking/reasoned? Yes/No
2. Whether reportable? Yes/No 1 of 1 ::: Downloaded on - 07-10-2018 13:27:54 :::