Rajasthan High Court - Jodhpur
Principal Commissioner Of Income ... vs Sumit Agarwal on 20 November, 2019
Bench: Sangeet Lodha, Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
D.B. Income Tax Appeal No. 10/2019
Principal Commissioner of Income Tax-Central, Jaipur, Jaipur
----Appellant
Versus
Sumit Agarwal, 19-C, Old Fatehpura, Udaipur.
----Respondent
For Appellant(s) : Mr. Hargovind Chanda on behalf of
Mr. K.K. Bissa.
HON'BLE MR. JUSTICE SANGEET LODHA
HON'BLE MR. JUSTICE ARUN BHANSALI Order 20/11/2019 In view of Circular No.17/2019 [F.No.279/MISC./142/2007- ITJ (PT.)] dated 08.08.2019 issued by the Ministry of Finance, Department of Revenue, Central Board of Direct Taxes, Government of India, New Delhi, as clarified vide communication dated 20.08.2019, the tax effect involved in the present appeal being less than Rs.1 crore, learned counsel appearing for the appellant seeks permission to withdraw the appeal.
Permission is granted.
The appeal is dismissed as withdrawn. (ARUN BHANSALI),J (SANGEET LODHA),J 1-DJ/-
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