THE PR. COMMISSIONER OF INCOME TAX - I PUNE vs. NAKODA MACHINERY PVT. LTD., AHMEDNAGAR

(1) ITA-36.2020 + 1.odt IN THE HIGH COURT OF JUDICATURE OF BOMBAY BENCH AT AURANGABAD

INCOME TAX APPEAL NO. 36 OF 2020 THE PR. COMMISSIONER OF INCOME TAX – 2, AURANGABAD VERSUS NAKODA MACHINERY PVT. LTD. AHMEDNAGAR. AND INCOME TAX APPEAL NO. 37 OF 2020 THE PR. COMMISSIONER OF INCOME TAX – 2, AURANGABAD VERSUS NAKODA MACHINERY PVT. LTD. AHMEDNAGAR. ... Mr. Alok Sharma, senior standing counsel for appellant. ... CORAM : SUNIL P. DESHMUKH AND ABHAY AHUJA, JJ. DATE : 11th March 2021. PER COURT :- 1. Not on board. Mentioned. Taken on board. 2. Learned counsel appearing for the appellant tenders across a copy of written instructions pursuant to CBDT’s Circular No. 17 of 2019 dated 8th August, 2019 for withdrawal of the tax appeals and seeks leave to withdraw the tax appeals. 3. Leave granted. 4. In view of aforesaid, tax appeals are disposed of as withdrawn. 5. Court fees be refunded as per rules. (ABHAY AHUJA, J.) (SUNIL P. DESHMUKH, J.) VD_Dhirde