Commissioner Of Income Tax1, ... vs M/S. Mythri Transport Corp. ...
2022 Latest Caselaw 2321 AP

          THE HON'BLE SRI JUSTICE A.V.SESHA SAI

AND THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

I.T.T.A.No.49 OF 2011

JUDGMENT: (Per Hon'ble Sri Justice A.V.Sesha Sai)

Smt.M.Kiranmayee, 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required to be withdrawn, and, as the value of the present appeal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.

Accordingly, this Appeal is dismissed as withdrawn with

the liberty as 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.

___________________ A.V.SESHA SAI, J

_________________________ RAVI NATH TILHARI, J 04th May, 2022 Tsy