Punjab-Haryana High Court
Cit, Karnal vs Shahabad Co-Op Sugar Mills Ltd on 5 April, 2016
Author: Ajay Kumar Mittal
Bench: Ajay Kumar Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
ITA No. 893 of 2008 (O&M)
Date of decision: 05.04.2016
The Commissioner of Income Tax, Karnal Appellant.
Vs.
The Shahbad Cooperative Sugar Mills Ltd. Respondent.
CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL HON'BLE MRS. JUSTICE RAJ RAHUL GARG Present: Mr. Yogesh Putney, Advocate for the appellant.
AJAY KUMAR MITTAL,J(ORAL) A communication dated 09.03.2016 produced by the learned counsel for the appellant in Court today is taken on record.
2. Learned counsel for the appellant-revenue states that the tax effect involved in the present case is `6,89,242/-, he has instructions to withdraw the present appeal in view of the circular No.21/2015, dated 10.12.2015 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.
3. Dismissed as withdrawn with liberty as prayed for.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 (RAJ RAHUL GARG) 05.04.2016 JUDGE smriti 1 of 1 ::: Downloaded on - 09-04-2016 00:16:45 :::