C.I.T.CENTRAL,JAIPUR v. VINOD SINGHVI

[2024:RJ-JD:41345-DB] (1 of 1) [ITA-37/2013]

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 The appeal is dismissed as withdrawn.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/-