[2024:RJ-JD:41345-DB] (1 of 1) [ITA-37/2013]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Income Tax Appeal No. 37/2013
Commissioner of Income Tax-Central, Jaipur
----Appellant
Versus
Shri Vinod Singhvi, Prop. M/s Vinod & Company, 3, Dev Nagar,
Pal Link Road, Jodhpur (Rajasthan)
----Respondent
For Appellant(s) : Mr. KK Bissa
For Respondent(s) : Mr. Vineet Dave
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
HON'BLE MR. JUSTICE MUNNURI LAXMAN
Order
09/10/2024
1. The tax effect in appeal is below Rupees Two Crores, in view
of the circular of Central Board of Direct Taxes dated 17.09.2024,
learned counsel for the appellant seeks permission to withdraw
the appeal.
2. The appeal is dismissed as withdrawn.
3. The formulated substantial question of law is kept open.
4. In case need arises, the department shall be at liberty to
move appropriate application for revival.
(MUNNURI LAXMAN),J (DR.PUSHPENDRA SINGH BHATI),J
132-nirmala/-