Bombay High Court
The Commissioner Of Income Tax Vi, ... vs M/S Antop Hill Warehousing Co. Ltd on 20 December, 2018
Author: M.S.Sanklecha
Bench: Akil Kureshi, M.S.Sanklecha
itxa-644-2010-group
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO.644 OF 2010
The Commissioner of Income Tax-VI .. Appellant
v/s.
M/s. Antop Hill Warehousing Co. Ltd., .. Respondent.
WITH
INCOME TAX APPEAL NO.992 OF 2010
WITH
INCOME TAX APPEAL NO.3999 OF 2010
The Commissioner of Income Tax-2 .. Appellant
v/s.
M/s. ECD Electrons and Electrolysis Pvt. Ltd., .. Respondent.
Mr. Suresh Kumar, for the Appellant in all the Appeals.
Ms. Neelam Jadhav, for the Respondent in ITXA Nos.992 and 3999 of
2010.
CORAM: AKIL KURESHI &
M.S.SANKLECHA, JJ.
DATE : 20th DECEMBER, 2018.
P.C:-
These Appeals under Section 260-A of the Income Tax Act, 1961 (the Act), challenge the common order passed by the Income Tax Appellate Tribunal (the Tribunal).
2 Mr. Suresh Kumar, learned Counsel for the Revenue, states that he has been instructed not to press these appeals. This for the reason S.R.JOSHI 1 of 2 ::: Uploaded on - 21/12/2018 ::: Downloaded on - 25/12/2018 22:13:36 ::: itxa-644-2010-group that the tax effect in all these appeals are less than Rs.50 lakhs as provided in CBDT Circular No.3 of 2018 dated 11th July, 2018. 3 Therefore, all these Appeals are dismissed, as not pressed. 4 Refund of Court Fees, if any, as per Rules.
(M.S.SANKLECHA,J.) (AKIL KURESHI,J.)
S.R.JOSHI 2 of 2
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