DEPUTY COMMISSIONER OF INCOME TAX(TDS), BHOPAL vs. UNIVERSAL CABLES LIMITED, SATNA

IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH, JABALPUR BEFORE SHRI A. D. JAIN, VICE PRESIDENT AND SHRI T. S. KAPOOR, ACCOUNTANT MEMBER ITA No.34 & 35/JAB/2017 Assessment Year: 2014-15 & 2013-14 Dy. C.I.T. (TDS) v. Universal Cables Limited Bhopal P.O. Birla Vikas Satna TAN/PAN:AAACU3547P (Appellant) (Respondent) Department by: Shri P. D. Chougale, D.R. Assessee by: S/Shri A. P. Srivastava & Sapan Usrethe, Advocates Date of hearing: 01 04 2019 Date of pronouncement: 02 04 2019

O R D E R PER A. D. JAIN, V.P.: These are Revenue’s appeals against the orders of the ld. C.I.T.(A)-2, Jabalpur, both dated 29/5/2017, for the assessment years 2013-14 & 2014-15. 2. At the time of hearing, it was brought to our notice that the Department has moved an application dated 20/9/2018 for withdrawal of the appeals in view of Circular No.3/2018 dated 11/7/2018 issued by the C.B.D.T., as per which no appeal should be filed before the Tribunal in case the tax effect does not exceed Rs.20 lakhs, which will apply even to the pending appeals. The ld. D.R., therefore, requested for withdrawal of the appeals, to which the ld. A.R. of the assessee has no objection. In the light of the request of the ld. D.R., the appeals are dismissed as withdrawn.

ITA No.34 & 35/JAB/2017 Page 2 of 2 3. In the result, both the appeals are dismissed as withdrawn. Order pronounced in the open Court on 02/04/2019.

Sd/- Sd/- [T. S. KAPOOR] [A. D. JAIN] ACCOUNTANT MEMBER VICE PRESIDENT DATED:02/04/2019 JJ:0104 Copy forwarded to: 1. Appellant 2. Respondent 3. CIT(A) 4. CIT 5. DR