Commissioner Of Income Tax vs S.R.M.T.Limited
2022 Latest Caselaw 1148 AP

     THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR

AND THE HONOURABLE SMT JUSTICE V.SUJATHA

I.T.T.A.No.217 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is below Rs.1,00,00,000/- are required to be withdrawn and as the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 Accordingly, the appeal is dismissed as withdrawn with the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

THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR AND THE HONOURABLE SMT JUSTICE V.SUJATHA

I.T.T.A.No.217 of 2007

Date : 03.03.2022

AMD