Rajasthan High Court - Jodhpur
Pr. Commissioner Of Income Tax Central vs M/S Miraj Products P Ltd on 13 September, 2018
Bench: Sangeet Lodha, Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
D.B. Income Tax Appeal No. 68/2017
Pr. Commissioner Of Income Tax, Central Jaipur.
----Appellant
Versus
M/s Miraj Product Pvt. Ltd., Uper Ki Oden, Nathdwara,
Rajsamand.
----Respondent
For Appellant(s) : Mr. K.K. Bissa.
HON'BLE MR. JUSTICE SANGEET LODHA
HON'BLE MR. JUSTICE DINESH MEHTA Order 13/09/2018 In view of Circular No.3/18 dated 11.7.18 issued by the Ministry of Finance, Department of Revenue, Central Board Direct Taxes, Government of India, New Delhi, the tax effect involved in the present appeal being less than Rs.50 lacs, learned counsel appearing for the appellant seeks permission to withdraw the appeal.
Permission is granted.
The appeal is dismissed as withdrawn. (DINESH MEHTA),J (SANGEET LODHA),J DJ/- 30 Powered by TCPDF (www.tcpdf.org)