Principal Commissioner Of Income Tax 1 vs. Shri Suresh Kumar Maheshwari
No AI summary yet for this judgment.
(ATUL SREEDHARAN) JUDGE (ANURADHA SHUKLA) JUDGE IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR BEFORE HON'BLE SHRI JUSTICE ATUL SREEDHARAN & HON'BLE SMT. JUSTICE ANURADHA SHUKLA ON THE 4th OF AUGUST, 2025 INCOME TAX APPEAL No. 138 of 2022 PRINCIPAL COMMISSIONER OF INCOME TAX-1, BHOPAL (M.P.) Versus SHRI SURESH KUMAR MAHESHWARI, A-61, INDRAPURI, BHOPAL (M.P.) Appearance: Siddharth Sharma - Advocate for the appellant. ORDER Per: Justice Atul Sreedharan Learned counsel for the appellant/department, in furtherance of the letter dated 10.07.2025 received by him from the Income Tax Officer (Tech), for Pr. Commissioner of Income Tax-1, Bhopal, wants to withdrawn this appeal. The appeal is dismissed as withdrawn. b
1 ITA-138-2022 NEUTRAL CITATION NO. 2025:MPHC-JBP:35994 Signed by: BHARTI GADGE Signing time: 04-08-2025 17:45:29 Signature Not Verified
Recent GST High Court judgments
Search GST case law →- M/S Rentex Polymers Private Limited vs. Assistant Commissioner Of Central Goods And Services TaxDelhi · 29 Oct 2026
- M/S Maa Shila Traders vs. The State Of BiharPatna · 29 Oct 2026
- M/S Ashish Enterprises vs. Assistant Commissioner Gsto Ward No. 86Delhi · 29 Oct 2026
- M/S. Bhanwal Trading And Company vs. The Union Of INDIARajasthan · 28 Oct 2026
- M/S. Saraswati Enterprises vs. State Of RajasthanRajasthan · 28 Oct 2026