Punjab-Haryana High Court
Commissioner Of Income-Tax, Patiala vs M/S Bharat Plasto Chem Pvt Ltd , Patiala on 19 July, 2018
Bench: Ajay Kumar Mittal, Avneesh Jhingan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
ITA No. 20 of 2015
Decided on : 19.07.2018
Commissioner of Income Tax, Patiala
. . . Appellant(s)
Versus
M/s Bharat Plasto Chem Pvt. Ltd.
. . . Respondent(s)
CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MR. JUSTICE AVNEESH JHINGAN
PRESENT: Mr. Z.S. Klar, Sr. Standing Counsel
for the appellant(s).
Mr. M.S. Kanda, Advocate
for the respondent(s).
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AJAY KUMAR MITTAL, J. (Oral)
Learned counsel for the appellant-revenue states that since the tax effect involved is ` 38,93,140/-, he has instructions to withdraw the present appeal in view of the circular No.03/2018, dated 11th July, 2018, issued by the C.B.D.T., New Delhi. However, he prayed that liberty be granted to the revenue to file an application for revival of the appeal in case something survives therein.
2. Dismissed as withdrawn with liberty as prayed for. It is, however, clarified that withdrawal of the appeal by the revenue shall not be taken to be affirmation of order of the Tribunal on merits. Further, the legal issue as claimed by the revenue is being left open to be adjudicated in an appropriate case.
(AJAY KUMAR MITTAL)
JUDGE
(AVNEESH JHINGAN)
July 19, 2018 JUDGE
J.Ram
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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