Principal Commissioner Of vs. M/S Ivory Builders And Developers
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. 199 of 2022 PRINCIPAL COMMISSIONER OF INCOME TAX-1, BHOPAL (M.P.) Versus M/S IVORY BUILDERS AND DEVELOPERS, THROUGH AUTHORIZED OFFICER, F.NO.-10, ALKA SHOP, LALGHATI 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 Commissioner of Income Tax-1, Bhopal, wants to withdrawn this appeal. The appeal is dismissed as withdrawn.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-199-2022 NEUTRAL CITATION NO. 2025:MPHC-JBP:35974 Signed by: BHARTI GADGE Signing time: 04-08-2025 17:45:29 Signature Not Verified
Recent GST High Court judgments
Search GST case law →- Sushama Mishra vs. The Commissioner Of CT And GST, Odisha, KatakOrissa · 28 Oct 2026
- Saudamini Samantray vs. Assistant Commissioner Of State Tax, CT And GST, Bhubaneswar IiOrissa · 28 Oct 2026
- M/S. Keshav Rice Mill, Ganjam vs. Chief Commissioner, CT And GST, Odisha, KatakaOrissa · 28 Oct 2026
- M/S. Nanda Contruction PVT. LTD., Angul vs. Additional Commissioner, GST And Central Excise Commissionerate, SundergarhOrissa · 28 Oct 2026
- M/S Utkal Suppliers,Ganjam vs. Assistant Commissioner Of CT And GST, Ganjam-I Circle,GanjamOrissa · 28 Oct 2026
