Bombay High Court
The Asstt. Commissioner Of Income Tax, ... vs M/S Prabhu Steel Industries Ltd. Nagpur on 6 February, 2020
Author: Amit B. Borkar
Bench: Ravi K. Deshpande, Amit B. Borkar
1 ita88.13.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH : NAGPUR.
INCOME TAX APPEAL NO. 88 OF 2013
The Asstt. Commissioner of Income Tax, Nagpur
Vs.
M/s. Prabhu Steel Industries Ltd., Nagpur
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
Shri Anand Parchure, Advocate for petitioner.
Shri S. C. Thakar a/w. Shri Rachit Thakar, Advocate for respondent.
CORAM :- R. K. DESHPANDE AND
AMIT B. BORKAR, JJ.
DATED :- 06.02.2020 The appellant has filed a pursis signed by the Principal Commissioner of Income Tax-3, Civil Lines, Nagpur, the contains of which is reproduced below :-
"The Appellant files pursis as under :-
1. That the present Appeal challenged impugned judgment and order passed by the ITAT.
That in order to reduce litigation CBDT, Department of Revenue, New Delhi has revised the monetary limit upto Rs. 1 Crore, below which appeal should not be filed by the department before Hon'ble High Court vide Circular No. 17/2019 dated 08.08.2019. Further, the enhanced monetary limit shall apply to all pending appeals as clarified in the said Circular. Also the case does not fall under any of the exceptions laid down in Instruction No. 3/2018 dated 11.07.2018 and its amendment dated 20.08.2018 and Circular No. 23 of 2019 dated 06.09.2019. In the present matter, the disputed Tax amount involved against Respondent is Rs. 13.50 lakh.
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2. That in view of above, the Appellant/Department does not want to pursue the appeal and seeks permission to withdraw the present appeal and further seeks order for refund of Court fees as per law.
Hence, this pursis."
2. In view of the above, the appellant is permitted to withdraw the Appeal and Court fees is permitted to be refunded, as per law.
JUDGE JUDGE
RR Jaiswal
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