Rajasthan High Court - Jaipur
C I T(Exemptions) Jaipur vs M/S S S Jain Subodh Shiksha Samiti on 4 October, 2016
Author: K.S. Jhaveri
Bench: K.S. Jhaveri
1 IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR.
D.B. Income Tax Appeal No. 76/2016 CIT (Exemption), Jaipur vs. M/s S.S. Jain Subodh Shiksha Samiti D.B. Income Tax Appeal No.75/2016 CIT (Exemptions) vs. M/s S.S. Jain Subodh Shiksha Samiti D.B. Income Tax Appeal No.77/2016 CIT (Exemptions) vs. M/s S.S. Jain Subodh Shiksha Samiti DATE OF ORDER ::: 04.10.2016 HON'BLE MR. JUSTICE K.S. JHAVERI HON'BLE MR. JUSTICE BANWARI LAL SHARMA Mr. Sameer Jain for the appellant. Mr. Siddarth Ranka Counsel for the appellant Mr. Sameer Jain seeks permission to withdraw these appeals with liberty to move review application before the Tribunal for rectification, more particularly, the amended law was not canvassed before the Tribunal and seeking this liberty before the Tribunal by an appropriate application.
Permission is granted.
These appeals are dismissed as withdrawn. A copy of this order be placed in each files. (Banwari Lal Sharma), J. (K.S. Jhaveri), J. A.Sharma/32-34