The Commissioner Of Income Tax vs Agri Gold Projects Ltd.,
2022 Latest Caselaw 2879 AP

       THE HON'BLE SRI JUSTICE C.PRAVEEN KUMAR

                                  AND

 THE HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO

                        I.T.T.A.No.111 of 2015

JUDGMENT:- (per the Hon'ble Sri Justice C. Praveen Kumar)

      The learned Standing Counsel for the Income Tax

Department, Smt. M.Kiranmayee, 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Rs.1,00,00,000/- are required to be withdrawn, and as the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. The 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 Accordingly, this Appeal is dismissed as withdrawn with

the liberty sought for. There shall be no order as to costs of the

Appeal.

As a sequel, interlocutory applications pending, if any, in

this appeal shall stand closed.

_______________________________ JUSTICE C.PRAVEEN KUMAR

_________________________________________ JUSTICE TARLADA RAJASEKHAR RAO

Date: 27.06.2022 MS

THE HON'BLE SRI JUSTICE C.PRAVEEN KUMAR

AND

THE HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO

I.T.T.A.No.111 of 2015 (per the Hon'ble Sri Justice C. Praveen Kumar)

Date:27.06.2022

MS