IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
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ITA No.151 of 2012 (O&M)
Date of Decision: 26.09.2018
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Commissioner of Income Tax-I, Ludhiana
..... Appellant
Versus
M/s S.E. Exports
..... Respondent
CORAM: HONBLE MR. JUSTICE SURYA KANT
HONBLE MR. JUSTICE SUDIP AHLUWALIA
Present: Mr. Rajesh Katoch, Advocate,
for the appellant.
Mr. Akshay Bhan, Senior Advocate with
Mr. Alok Mittal, Advocate,
for the respondent.
SURYA KANT J. (ORAL)
(1) Learned counsel for Revenue states that the tax effect involved
in this case is `12,49,116/- and in view of the recent Circular No.3/2018
dated 11.07.2018 issued by the Ministry of Finance, Department of
Revenue, Central Board Direct Taxes, the tax effect being less than `50
lacs, he does not want to press this appeal on merits.
(2) In view of the CBDT Circular, the instant appeal is dismissed
as not pressed. As prayed for by learned counsel for the appellant, liberty is
granted to the Revenue to seek revival of the appeal, if need be, in the
changed circumstances. The question of law is also kept open.
(SURYA KANT)
JUDGE
26.09.2018 (SUDIP AHLUWALIA)
Bhumika JUDGE
1. Whether speaking/reasoned: Yes
2. Whether reportable: No
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