COMMISSIONER OF INCOME TAX-I v. M/S S.E. EXPORTS (FORMERLY M/S SALUJA EXIM), LUDHIANA

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

**** ITA No.151 of 2012 (O&M) Date of Decision: 26.09.2018

**** Commissioner of Income Tax-I, Ludhiana

..... Appellant Versus

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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