Rajasthan High Court - Jodhpur
C.I.T. Jaipur vs M/S Ankit Chirag Developers Pvt. Ltd on 28 August, 2019
Bench: Sangeet Lodha, P.K. Lohra
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Income Tax Appeal No. 200/2014
Commissioner of Income Tax (Central), Jaipur.
----Appellant
Versus
M/s Ankit Chirag Developers Pvt. Ltd., 54-55, Rajdeep, New
Fatehpura, Sukhadia Circle, Udaipur (Raj.).
----Respondent
For Appellant(s) : Mr. G.S. Chouhan
For Respondent(s) : Mr. Sanjeev Johari
Mr. Lalit Parihar
HON'BLE MR. JUSTICE SANGEET LODHA
HON'BLE MR. JUSTICE P.K. LOHRA Order 28/08/2019 In view of Circular No.17/2019 [F.No.279/MISC./142/2007- ITJ (PT.)] dated 08.08.2019 issued by the Ministry of Finance, Department of Revenue, Central Board of Direct Taxes, Government of India, New Delhi, as clarified vide communication dated 20.08.2019, the tax effect involved in the present appeal being less than Rs.1 crore, learned counsel appearing for the appellant seeks permission to withdraw the appeal.
Permission is granted.
The appeal is dismissed as withdrawn. (P.K. LOHRA),J (SANGEET LODHA),J 88-Vij/-
(Downloaded on 28/08/2019 at 11:58:12 PM) Powered by TCPDF (www.tcpdf.org)