Rajasthan High Court - Jodhpur
Pr. Commissioner Of Income Tax.Ii, ... vs Bilara Sahakari Bhoomi Vikas Bank Ltd on 23 October, 2018
Bench: Sangeet Lodha, Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Income Tax Appeal No. 96/2018
Pr. Commissioner Of Income Tax-II, Jodhpur.
----Appellant
Versus
Bilara Sahakari Bhoomi Vikas Bank Ltd., Adarsh Colony, Bilara.
----Respondent
For Appellant(s) : Mr. Sunil Bhandari.
HON'BLE MR. JUSTICE SANGEET LODHA
HON'BLE MR. JUSTICE DINESH MEHTA Order 23/10/2018 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The appeal is dismissed as withdrawn.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/- 132 Powered by TCPDF (www.tcpdf.org)