THE PR. COMMISSIONER OF INCOME TAX -CENTRAL -1 vs. POONAM MALHOTRA

$~80 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 499/2025 CM APPL. 62996/2025 CM APPL. 62997/2025 THE PR. COMMISSIONER OF INCOME TAX -CENTRAL -1 .....Appellant Through: Mr. Ruchir Bhatia, SSC, Mr. Anant Mann, Mr. P. Gupta, JSCs. versus POONAM MALHOTRA .....Respondent Through: Mr. Ved Jain, Mr. Nischay Kantoor and Ms. Soniya Dodeja, Advs. CORAM: HON'BLE MR. JUSTICE V. KAMESWAR RAO HON'BLE MR. JUSTICE VINOD KUMAR O R D E R %

08.10.2025 1. Mr. Anant Mann, learned counsel for the appellant/ Revenue states that as the appeal has low tax effect, he shall withdraw the appeal. 2. The appeal and connected applications are dismissed as withdrawn. V. KAMESWAR RAO, J VINOD KUMAR, J OCTOBER 08, 2025 ss This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 12:17:48