Commissioner Of Income Tax vs. M/S Roy8Al Automobiles Pvt. Ltd.

1 THE HIGH COURT OF MADHYA PRADESH I.T.A. No. 79/2018 Commissioner of Income Tax, Gwalior Vs. M/s Royal Automobiles Pvt. Ltd. Gwalior, 03/01/2019 Shri D.P.S. Bhadoriya, learned counsel for the appellant. Shri Pavan Dwivedi, learned counsel for the respondent. In view of the circular F.No. 279/Misc/142/ 2017-ITJ (Pt) dated 11/07/2018 issued by Ministry of Finance, Department of Revenue Central Board of Direct Taxes, as the effect of present appeal would be less than Rs. 50 Lacs, it stands dismissed as withdrawn.

(Sanjay Yadav) (Vivek Agarwal) Judge Judge Shubhankar* SHUBHANK AR MISHRA 2019.01.03 17:14:44 +05'30'