THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR
AND THE HONOURABLE SMT JUSTICE V.SUJATHA I.T.T.A.No.308 of 2007 JUDGMENT:- (Per Hon'ble Sri Justice C.Praveen Kumar) Learned Standing Counsel for the Income Tax Department would submit that in terms of Central Board Direct Taxes Circular No.17 of 2019, dated 08.08.2019, all appeals where the tax effect is below Rs.1,00,00,000/- are required to be withdrawn and as the value of the present appeal is less than Rs.1,00,00,000/-, the appellant may be permitted to withdraw the appeal. Learned counsel would further submit that liberty may be granted in case it were to be found later that the subject matter of the appeal falls within the exceptions mentioned in the circular issued by the Central Board to file an application for restoration of the appeal.
2. Accordingly, the appeal is dismissed as withdrawn with the liberty aforestated. There shall be no order as to costs.
Miscellaneous petitions pending, if any, in this appeal shall stand closed.
_______________________________ JUSTICE C.PRAVEEN KUMAR ______________________ JUSTICE V.SUJATHA Date : 03.03.2022 AMD 2 THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR AND THE HONOURABLE SMT JUSTICE V.SUJATHA I.T.T.A.No.308 of 2007 Date : 03.03.2022 AMD