The Commissioner Of Income Tax-I, ... vs Nagar Taluka Sahakari Sakhar ...
2018 Latest Caselaw 1270 Bom

                                 1                                Sr2ITA59.2007

           IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                      BENCH AT AURANGABAD.

                           TAX APPEAL NO. 59 OF 2007

The Commissioner of Income Tax (TDS),
Pune.                                                       Appellant...

              Versus

Nagar Taluka Sahakari Sakhar Karkhana Ltd.,
Ahmednagar.                                                 Respondent...

                                    ..........
                  Mr Alok Sharma, Advocate for the appellant
                  Mr R. M. Sharma, Advocate for respondent 
                                  .............


                                     CORAM  :  PRASANNA B. VARALE &
                                                MANISH PITALE, JJ.

                                     DATE      :  27TH AUGUST, 2018.


 PER COURT:- 

1. Mr. Alok Sharma, learned counsel appearing for the

appellant, on written instructions dt. 10.08.2018, submits that, in

view of the Circular No. 3/2018, dt. 11.07.2018 issued by CBDT,

New Delhi and in view of the fact that the liability involved in the

instant appeal is less than the monetary limit of Rs. 50,00,000/-, the

appellant be permitted to withdraw the present appeal.

2. The copy of the communication dt. 10.08.2018 is placed on

record and marked as "X" for the purpose of identification.

2 Sr2ITA59.2007

3. The Tax Appeal is allowed to be withdrawn as prayed for

and same stands disposed of as withdrawn.

              [ MANISH PITALE ]             [ PRASANNA B. VARALE ]
                        JUDGE                              JUDGE




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