Rajasthan High Court - Jodhpur
Pr. Commissioner Of Income Tax, Jodhpur vs Smt. Supriya Kanwar on 27 August, 2019
Bench: Sangeet Lodha, P.K. Lohra
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Income Tax Appeal No. 36/2016
Pr. Commissioner of Income Tax-I, Jodhpur
----Appellant
Versus
Smt. Supriya Kanwar C/o Ashapura Buildcon Ltd. Mahaveer
Palace, Near Circuit House, Jodhpur.
----Respondent
For Appellant(s) : Mr. K.K. Bissa with
Mr. G.S. Chouhan and Mr. H.G.
Chanda.
For Respondent(s) : Mr. Vikas Balia.
HON'BLE MR. JUSTICE SANGEET LODHA
HON'BLE MR. JUSTICE P.K. LOHRA Order 27/08/2019 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The appeal is dismissed as withdrawn. (P.K. LOHRA),J (SANGEET LODHA),J 174-DJ/-
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