Bombay High Court
The Commissioner Of Income Tax - 5 vs M/S. Schlafhorst Marketing Co. Ltd on 18 June, 2019
Bench: Akil Kureshi, S.J. Kathawalla
2. os itxa 573-12.doc
R.M. AMBERKAR
(Private Secretary)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
O.O.C.J.
INCOME TAX APPEAL NO. 573 OF 2012
The Commissioner of Income Tax-5 .. Appellant
Versus
M/s. Schalfhorst Marketing Co Ltd .. Respondent
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Mr. N.C. Mohanty for the Appellant
Mr. Atul Jasani for the Respondent
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CORAM : AKIL KURESHI &
S.J. KATHAWALLA, JJ.
DATE : JUNE 18, 2019.
P.C.:
1. This Appeal under Section 260A of the Income Tax Act, 1961 ("the Act" for short) has been filed challenging the order passed by the Income Tax Appellate Tribunal.
2. The learned counsel appearing in support of the appeal, states that he has been instructed to withdraw this appeal. This is for the reason that the tax effect involved in this appeal is less than the threshold limit of Rs. 50 Lacs as provided in CBDT Circular No. 3 of 2018 dated 11.7.2018.
3. In view of the above submission, the appeal is dismissed as not pressed.
4. Refund of court fees as per rules.
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