Principal Commissioner Of Income Tax I vs. M/S M.P. State Cooerative Marketing Federation Ltd.

(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. 167 of 2022 PRINCIPAL COMMISSIONER OF INCOME TAX-I, BHOPAL (M.P.) Versus M/S M.P. STATE COOERATIVE MARKETING FEDERATION LTD.THROUGH AUTHORIZED OFFICER, JEHANGIRABAD, BHOPAL (M.P.) Appearance: Shri 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 Commissioner of Income Tax-1, Bhopal, wants to withdrawn this appeal. The appeal is dismissed as withdrawn.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-167-2022 NEUTRAL CITATION NO. 2025:MPHC-JBP:35986 Signed by: BHARTI GADGE Signing time: 04-08-2025 17:45:29 Signature Not Verified