Allahabad High Court
Commissioner Of Income Tax ... vs M/S Hapur Pilkhuwa Development ... on 3 December, 2019
Bench: Munishwar Nath Bhandari, Vikas Kunvar Srivastav
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 4 Case :- INCOME TAX APPEAL No. - 78 of 2018 Appellant :- Commissioner Of Income Tax (Exemption)Gomti Nagar Lucknow Respondent :- M/S Hapur Pilkhuwa Development Authority Preet Vihar Hapur Counsel for Appellant :- Manish Misra Counsel for Respondent :- Nikhil Agarwal,Ram Raj Hon'ble Munishwar Nath Bhandari,J.
Hon'ble Vikas Kunvar Srivastav,J.
Heard the learned counsel for the petitioner and Shri Ram Raj, learned counsel for the respondent.
An application has been filed and is taken on record. It is for withdrawal of the appeal. It is for the reason that tax effect in the matter is less than one crore thus, the prayer is to allow it's withdraw. The prayer is to apply the circular no.17/2019 dated 08.08.2019 for the withdrawal of appeal.
As prayed, the appeal is dismissed as withdrawn. It is in the light of the circular referred above.
Order Date :- 3.12.2019 Saurabh