Jharkhand High Court
The Pr. Commissioner Of Income Tax vs Shri Santosh Kumar Jain on 25 September, 2019
Author: H. C. Mishra
Bench: Deepak Roshan, H. C. Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
T. A. No. 38 of 2018
with
I. A. No. 6343 of 2018
The Pr. Commissioner of Income Tax, Ranchi .... Appellant
Versus
Shri Santosh Kumar Jain .... Respondent.
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CORAM : HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MR. JUSTICE DEEPAK ROSHAN
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For the Appellant : Ms. Amrita Sinha, Advocate
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4/ 25.09.2019 Learned counsel for the appellant seeks permission to withdraw this appeal in view of the Circular No. 17/2019, dated 8th August, 2019 issued by the Government of India, Ministry of Finance, in its Department of Revenue, increasing the monetary limits for filing of income tax appeals.
This appeal is accordingly, dismissed as withdrawn. The aforesaid I.A. also stands disposed of.
( H. C. Mishra, A.C. J.) (Deepak Roshan, J.) R.Kr.