Rajasthan High Court - Jodhpur
Principal C.I.T, Central, Jaipur vs M/S Panchmukhi Vishwakarma Real State ... on 28 September, 2018
Bench: Sangeet Lodha, Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Income Tax Appeal No. 55/2015
Principal Commissioner of Income Tax (Central), Jaipur.
----Appellant
Versus
M/s Panchmukhi Vishwakarma Real Estate Developers & Builders,
Jodhpur (A.Y.2007-08).
----Respondent
For Appellant(s) : Mr. K.K.Bissa
For Respondent(s) : Mr. Anjay Kothari
HON'BLE MR. JUSTICE SANGEET LODHA
HON'BLE MR. JUSTICE DINESH MEHTA Order 28/09/2018 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The appeal is dismissed as withdrawn.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 rp72 Powered by TCPDF (www.tcpdf.org)