COMMISSIONER OF INCOME TAX vs. SHRI VINOD KUMAR RAI

ITA.32/2009 (Commissioner of Income Tax Vs.Vinod Kumar) 26.04.2016 Shri D.P.S.Bhadoria with Shri Saurav Jain, learned counsel for the appellant/s. Learned counsel for the appellant, on instructions, submits that in the light of instructions dated 10.12.2015 issued by Ministry of Finance, Government of India, the appellant be permitted to withdraw the appeal, leaving the question of law open. In view of aforesaid submission, the appeal is dismissed as withdrawn. However, the question of law involved in the appeal is kept open. Certified copy as per rules. (Alok Aradhe) (Vivek Agarwal) Judge Judge