Commissioner of Incom Tax, vs. Agriculture Market Committee,

C/TAXAP/70/2008 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD R/TAX APPEAL NO. 70 of 2008 With R/TAX APPEAL NO. 101 of 2011 With R/TAX APPEAL NO. 1029 of 2011 With R/TAX APPEAL NO. 1167 of 2011 With R/TAX APPEAL NO. 1169 of 2011 With R/TAX APPEAL NO. 1195 of 2010 With R/TAX APPEAL NO. 1196 of 2010 With R/TAX APPEAL NO. 1197 of 2010 With R/TAX APPEAL NO. 1374 of 2009 With R/TAX APPEAL NO. 1436 of 2009 With R/TAX APPEAL NO. 1491 of 2010 With R/TAX APPEAL NO. 1534 of 2010 With R/TAX APPEAL NO. 1558 of 2009 With R/TAX APPEAL NO. 1598 of 2008 With R/TAX APPEAL NO. 1599 of 2008 With R/TAX APPEAL NO. 16 of 2011 With R/TAX APPEAL NO. 1819 of 2010 With R/TAX APPEAL NO. 1866 of 2010 With R/TAX APPEAL NO. 1927 of 2010 With R/TAX APPEAL NO. 2028 of 2009 With R/TAX APPEAL NO. 2029 of 2009 With R/TAX APPEAL NO. 2030 of 2010 Page 1 of 3

C/TAXAP/70/2008 ORDER With R/TAX APPEAL NO. 218 of 2011 With R/TAX APPEAL NO. 2348 of 2010 With R/TAX APPEAL NO. 242 of 2011 With R/TAX APPEAL NO. 431 of 2011 With R/TAX APPEAL NO. 444 of 2011 With R/TAX APPEAL NO. 541 of 2011 With R/TAX APPEAL NO. 613 of 2011 With R/TAX APPEAL NO. 614 of 2011 With R/TAX APPEAL NO. 732 of 2010 With R/TAX APPEAL NO. 845 of 2009 With R/TAX APPEAL NO. 863 of 2011 With R/TAX APPEAL NO. 871 of 2011 With R/TAX APPEAL NO. 873 of 2011 With R/TAX APPEAL NO. 944 of 2009 With R/TAX APPEAL NO. 988 of 2011 With R/TAX APPEAL NO. 989 of 2011 With R/TAX APPEAL NO. 990 of 2011 With R/TAX APPEAL NO. 991 of 2011 With R/TAX APPEAL NO. 992 of 2011 With R/TAX APPEAL NO. 993 of 2011 With R/TAX APPEAL NO. 994 of 2011 ========================================================== THE INCOME TAX OFFICER Versus Page 2 of 3

C/TAXAP/70/2008 ORDER KANSAI TEXO TUBE PRIVATE LIMITED ========================================================== Appearance: MRS KALPANAK RAVAL(1046) for the PETITIONER(s) No. 1 MR RK PATEL(1082) for the RESPONDENT(s) No. 1 ========================================================== CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI and HONOURABLE MR.JUSTICE B.N. KARIA

Date : 17/09/2018

COMMON ORAL ORDER (PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Learned   advocate   Mrs.Kalpana   K.   Raval,   under instructions from the department, sought permission to   withdraw   these   appeals   since   the   tax   effect involved   in   these   appeals   is   below   the   minimum threshold   limit   provided   by   CBDT   in   its   circular dated   11.07.2018   enabling   the   department   to   prefer and maintain appeals before the High Court. Permission is granted. Tax Appeals are disposed of accordingly. (AKIL KURESHI, J) (B.N. KARIA, J) ANKIT SHAH Page 3 of 3